MIGHTY TOWNSHIP (P) LTD,NEW DELHI vs. ITO WARD 16(4), NEW DELHI

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ITA 3654/DEL/2019Status: DisposedITAT Delhi09 March 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later 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 ‘E’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI KULDIP SINGH

Hearing: 09.03.2021Pronounced: 09.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A)-37, New Delhi dated 20.03.2019 pertaining to A.Y 2010-11.

2.

Vide an application dated 12.02.2021 the appellant sought permission to withdraw the appeal as the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.

3.

Noting the contents of the applications, the appeal is dismissed as withdrawn.

4.

In the result the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court in the presence of the ld. DR on 09.03.2021.

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