BHARAT EXPORTS,NEW DELHI vs. ITO WARD - 45 (2), NEW DELHI

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ITA 9082/DEL/2019Status: DisposedITAT Delhi25 March 2021AY 2012-132 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 assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The tribunal accepted the assessee's request for withdrawal.

What were the facts?

The assessee filed an appeal for the assessment year 2012-13. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

Whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri. C.S. Anand, Adv
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 25.03.2021Pronounced: 25.03.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A)-17, New Delhi dated 24.06.2019. . 2. The learned counsel for the assessee, vide letter dated nil, has requested for withdrawal of the appeal filed by him and stated that the

2 ITA-9082/Del/2019

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