SUSHILA DEVI,HISAR vs. ITO WARD - 4, HISAR
ITA 6870/DEL/2019Status: DisposedITAT Delhi30 March 2021AY 2010-113 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal for assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.
What were the issues?
The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
Hearing: 30.03.2021Pronounced: 30.03.2021
ORDER
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