KANAK ASSURANCE CONSULTANTS LTD,NEW DELHI vs. ITO WARD -14(2), NEW DELHI

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ITA 3581/DEL/2019Status: DisposedITAT Delhi10 February 2021AY 2010-113 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 to withdraw the appeal. The assessee had opted to settle the dispute under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. The assessee's Director subsequently requested withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 ‘C’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Appellant: Ms. Raj Rani Lakra, CA
Hearing: 10.02.2021Pronounced: 10.02.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2010-11 M/S KANAK ASSURANCE Vs. ITO, WARD 14(2), CONSULTANTS LTD. NEW DELHI A-1/15, VARUN APARTMENT, SECTOR-9, ROHINI, NEW DELHI – 85 (PAN: AADCK4564F) (Appellant) (Respondent) Appellant by : Ms. Raj Rani Lakra, CA Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2010-11 is directed against the order of Learned CIT(A)-5, New Delhi.

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