RAMA CONSTRUCTION COMPANY,DELHI vs. JCIT, RANGE- 19, NEW DELHI

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ITA 3591/DEL/2018Status: DisposedITAT Delhi12 March 2021AY 2010-112 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 The appeal was dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. The assessee subsequently requested withdrawal of the appeal, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

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Whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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

Hearing: 12.03.2021Pronounced: 12.03.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2010-11 M/S RAMA CONSTRUCTION Vs. JCIT, RANGE-19, COMPANY, NEW DELHI C/O KAPIL GOEL, ADV. F-26/124, SECTOR-7, ROHINI, DELHI – 110 085 (PAN: AAIFR9417N) (Appellant) (Respondent) Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 12.03.2021 Date of pronouncement : 12.03.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2010-11 is directed against the order of Learned CIT(A)-12, New Delhi.

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