ARVIND KUMAR CHAUDHRY,GHAZIABAD vs. ITO, WARD-1(1), GHAZIABAD

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ITA 6328/DEL/2019Status: DisposedITAT Delhi25 March 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal 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: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE

Hearing: 25.03.2021Pronounced: 25.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals], Ghaziabad dated 31.05.2019 pertaining to Assessment Year 2010-11.

2.

The ld. counsel for the assessee submitted an application dated 22.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.

3.

Noting the contents of the application, the appeal is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee in is dismissed as withdrawn.

The order is pronounced in the open court on 25.03.2021 in the presence of ld. DR.

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