TERVINDER KAUR KOHLI,NEW DELHI vs. ITO WARD - 61(5), NEW DELHI

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ITA 9245/DEL/2019Status: DisposedITAT Delhi18 March 2021AY 2010-112 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. This was based on the settlement of the matter under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-2011. The assessee sought 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 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)-20, New Delhi, Dated 31.10.2019, for the A.Y. 2010-2011.

3.

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the 2 ITA.No.9245/Del./2019 Ms. Tervinder Kaur Kohli, New Delhi. Department. He has, therefore, seeks permission to withdraw the appeal.

4.

In view of the above, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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