AXIS TRANSWORD SERVICES PVT LTD,NEW DELHI vs. ITO WARD - 3(4), NEW DELHI
What did the Tribunal hold?
The Tribunal noted the assessee's application to withdraw 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 Consequently, the appeal was dismissed as withdrawn.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(A). The assessee later sought to withdraw the appeal. This was due to the dispute being settled under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal after settling the dispute under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI ‘SMC-2’ BENCH,
Before: SH. N.K. BILLAIYA
ORDER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(A)-I, New Delhi dated 19.07.2019 pertaining to assessment year 2011-12. 2 Vide application dated 14.04.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court on 28/04/2021.
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