UZMA ASIF,NEW DELHI vs. ITO WARD 46(3), NEW DELHI

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ITA 2107/DEL/2019Status: DisposedITAT Delhi09 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. The assessee had opted to settle the dispute under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2010-11. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw an appeal due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI R.K. PANDA

Hearing: 09.0Pronounced: 09.0

This appeal by the assessee for the assessment year 2010-11 is directed against the order dated 1.2.2019 of Learned CIT(A)-16, New Delhi.

2.

At the time of hearing, Ld. Counsel for the assessee has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and is ready to pay the due tax.

3.

Learned Senior DR has no objection.

4.

In view of the above, I accept the request of the assessee for withdrawal of the aforesaid appeal.

2 19 No. . . . 2107 ITA No ITA No 2107 2107/Del/20 2107 Del/20 Del/2019 Del/20 19 19

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 09th February, 2021.

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