DEEPAK GAMBHIR,NEW DELHI vs. ACIT CENTRAL CIRCLE- 19, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of appeals. The appeals were dismissed as per the settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee requested withdrawal of appeals for assessment years 2011-12 and 2015-16. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
Whether the appeals should be dismissed based on the assessee's 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 ‘F’: NEW DELHI
Before: SHRI R.K. PANDA & SHRI K.N. CHARY
PER R.K. PANDA, AM: These appeals by the assessee for the assessment years 2011-12 and 2015-16 are directed against the order of learned CIT(A), New Delhi dated 04.11.2019 and 20.03.2019 respectively.
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