RM FINANCIAL SERVICES (P) LTD,NEW DELHI vs. ITO WARD -20(3), NEW DELHI

ITA 8242/DEL/2019Status: DisposedITAT Delhi25 February 2021AY 2010-112 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2010-11. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-2’, NEW DELHI

Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE

Hearing: 25/02/2021Pronounced: 25/02/2021

PER N. K. BILLAIYA, AM:

This appeal filed by the assessee is preferred against the order of the CIT(A)-7, New Delhi dated 05.08.2019 pertaining to A.Y. 2010-11.

Vide letter dated 24.02.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Scheme,2020.

Noting the contents of the application the appeal is dismissed as withdrawn.

Decision announced in the open court in the presence of both the representatives on 25.02.2021.

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