CHATTAR SINGH,NEW DELHI vs. ACIT CIRCLE-62(1), NEW DELHI

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ITA 8057/DEL/2019Status: DisposedITAT Delhi16 February 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee sought to withdraw the appeal because the issues were settled under the Vivad Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-2013. The assessee subsequently filed a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 16.02.2021Pronounced: 16.02.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-36, New Delhi, Dated 22.07.2019, for the A.Y. 2012-2013.

2.

In this appeal, Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD SE

1.

2 ITA.No.8057/Del./2019 Shri Chattar Singh, New Delhi. VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department.

3.

In view of the above, appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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