AJIT NATH PROPERTIES P.LTD,NEW DELHI vs. ITO, WARD-2(1), NEW DELHI

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ITA 77/DEL/2020Status: DisposedITAT Delhi19 February 2021AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. This was due to the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

Whether the appeal should be withdrawn as the assessee has opted for settlement under the Vivad Se Vishwas Scheme.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 ‘F’: NEW DELHI

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

For Appellant: Shri. J.S. Kochar, CA
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 19.02.2021Pronounced: 19.02.2021

PER R.K. PANDA, AM:

1.

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A), New Delhi dated 25.10.2019.

2.

Learned counsel for the assessee, vide its letter dated 12.02.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to 2 ITA-77/Del/2020

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