SHARAD SURI,DELHI vs. ACIT, CIRCLE-6(1), NEW DELHI

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ITA 49/DEL/2020Status: DisposedITAT Delhi15 April 2021AY 2011-122 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeals. This was based on the assessee opting to settle the dispute under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals against the CIT(A) order for assessment year 2011-12. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Appellant: Shri. Sanat Kapoor, Adv
For Respondent: Shri. R.K. Gupta, Sr. DR
Hearing: 15.04.2021Pronounced: 15.04.2021

ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-16, New Delhi dated 14.11.2019. .

2.

The learned counsel for the assessee, vide letter dated 01.04.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee.

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