SHRI SHYAM SUNDER TALWARIA,NEW DELHI vs. ITO, NEW DELHI

PDF · subscribers
ITA 1/DEL/2017Status: DisposedITAT Delhi10 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 granted permission to withdraw the appeal. The matter in issue was settled under the Vivad se Vishwas Scheme, 2020, and relevant forms were issued.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2011-12. The assessee sought permission 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 BENCH “G” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 10.03.2021

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(A)-16, New Delhi dated 02.11.2016 for AY 2011-12.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued.

I.T.A.No.01/Del/2017

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →