MILLONI SARIN,NEW DELHI vs. ITO WARD-33(4), NEW DELHI

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ITA 8657/DEL/2019Status: DisposedITAT Delhi18 March 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 allowed the assessee's request to withdraw the appeal. The withdrawal was permitted because the matter in issue was settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-2012. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 18.03.2021Pronounced: 18.03.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-11, New Delhi, Dated 13.09.2019, for the A.Y. 2011-2012.

2.

None appeared on behalf of the Assessee. However, assessee filed letter Dated 15.03.2021 seeks permission to withdraw the appeal as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME,

1.

2 ITA.No.8657/Del./2019 Ms. Milloni Sarin, Gurgaon. 2020 and Form No.3 have already been issued by the Department. She has, therefore, seeks permission to withdraw the appeal.

3.

In view of the above, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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