SHAMSHER SINGH,BHIWANI vs. ITO WARD-2, BHIWANI

ITA 3205/DEL/2019Status: DisposedITAT Delhi29 April 2021AY 2010-112 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT (Appeals). The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH : ‘SMC–2’ NEW DELHI ]

Before: SHRI N. K. BILLAIYA, S. M. C.

For Appellant: Shri N. K. Jain, Advocate;

For Respondent: Shri R. K. Gupta, Sr. D.R.;

Hearing: 29.04.2021Pronounced: 29.04.2021

This appeal by the assessee is preferred against the order of the CIT (Appeals), Hisar, dated 28.01.2019 pertaining to assessment year 2010-11. 2. Vide application dated 25.02.2021 the assessee sought permission for withdrawal of the appeal as the dispute has been settled under the Vivad se Vishwas Scheme. Noting the contents of the application the appeal is dismissed as withdrawn. 3. In the result the appeal of the assessee is dismissed.

Order pronounced in the Open Court on this 29th Day of April, 2021.

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