RADIANT COMPUTECH (P) LTD.,NEW DELHI vs. ITO, WARD-20(4), NEW DELHI

ITA 986/DEL/2020Status: DisposedITAT Delhi28 April 2021AY 2011-122 pages

AI SummaryWithdrawn

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 Consequently, the appeal was dismissed as withdrawn.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 against the order of the CIT(A) for the assessment year 2011-12. The assessee later sought permission to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.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

Hearing: 28.04.2021Pronounced: 28.04.2021

ORDER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(A)-7, New Delhi dated 16.01.2020 pertaining to assessment year 2011-12. 2 Vide application dated 16.04.2021, 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 Noting the contents of the application, the appeal is dismissed as withdrawn.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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