BIJENDER GAHLOT,NEW DELHI vs. ITO, WARD- 43(2), NEW DELHI

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ITA 8782/DEL/2019Status: DisposedITAT Delhi04 March 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. The assessee later filed an application 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 ‘SMC-2’ BENCH,

Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE

Hearing: 04.03.2021Pronounced: 04.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the CIT(A)-15, New Delhi, dated 24.07.2019, pertaining to Assessment Year 2011-12.

2.

Vide application dated 22.02.2021, the assessee pleaded for the withdrawal of the appeal as the quarrel has been settled under the Direct Tax Vivad Se Vishwas Scheme.

3.

Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decisions announced in the open court in the presence of representatives of both the sides on 04/03/2021.

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