RANI POPLI,NEW DELHI vs. ITO WARD - 42(5), NEW DELHI

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ITA 6464/DEL/2019Status: DisposedITAT Delhi04 March 2021AY 2011-122 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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2011-12. The assessee later requested to withdraw the appeal, stating they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-1’ : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Respondent: Shri R.K. Gupta, Sr. DR
Hearing: 04.03.2021Pronounced: 04.03.2021

This appeal by the assessee for the assessment year 2011-12 is directed against the Order of Learned CIT(A)-15, New Delhi.

2.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The assessee’s A.R. vide letter dated 23.02.2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was pronounced in the Open Court on conclusion of Virtual Hearing on 04th March, 2021.

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