BHUPINDER SINGH,NEW DELHI vs. ITO WARD - 63(2), NEW DELHI

ITA 3925/DEL/2019Status: DisposedITAT Delhi11 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 allowed the assessee's request to withdraw the appeal. This was permitted because the assessee had opted to settle the issues under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2010-2011. The assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT after opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.02.2021Pronounced: 11.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-20, New Delhi, Dated 18.02.2019, for the A.Y. 2010-2011.

2 ITA.No.3925/Del./2019 Shri Bhupinder Singh, Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee.

In view of the above, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed as withdrawn. Order pronounced in the open Court.

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