NAGHMA KHAN,NEW DELHI vs. ACIT, CIRCLE-28(1), NEW DELHI

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ITA 5917/DEL/2019Status: DisposedITAT Delhi18 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 application to withdraw the appeal. This was because the issues involved in the appeal were settled under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-2011. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn as the matter is settled under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

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: 18.02.2021Pronounced: 18.02.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-10, New Delhi, Dated 27.05.2019, for the A.Y. 2010-2011.

2.

Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD

1.

2 ITA.No.5917/Del./2019 Nagma Khan, New Delhi. SE VISHWAS SCHEME, 2020 and Form No.5 have already been issued by the Department.

3.

In view of the above, appeal of the assessee dismissed as withdrawn.

Order pronounced in the open Court.

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