BALWANT SINGH POONIA,HISAR vs. ITO WARD -01, HISAR

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ITA 3238/DEL/2019Status: DisposedITAT Delhi25 February 2021AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as per the assessee's request.

What were the facts?

The assessee requested to withdraw their appeal for assessment year 2009-10. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.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 ‘C’: NEW DELHI

Before: SHRI R.K. PANDA & SHRI K.N. CHARY

For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 25.02.2021Pronounced: 25.02.2021

PER R.K. PANDA, AM:

1.

This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A), Ludhiana dated 11.01.2019.

2.

None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 13.02.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that 2 ITA-3238/Del/2019

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