RENU,NEW DELHI vs. ITO WARD - 2, KARNAL

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ITA 6357/DEL/2019Status: DisposedITAT Delhi18 February 2021AY 2011-122 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. The appeal was dismissed as the dispute was settled under the Vivad Se Vishwas scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. The assessee subsequently opted to settle the dispute under the Vivad Se Vishwas scheme.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-2”: NEW DELHI

Before: SHRI R.K. PANDA

For Appellant: Shri Tarun Kumar, Shri Deepesh Garg, Advocate
For Respondent: Shri Farat Khan, Addl. CIT (DR)
Hearing: 18/02/2021

This appeal filed by the assessee is directed against the order dated 3rd June, 2019 passed by the Ld. CIT (A) Karnal relating to assessment year 2011-12.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to settle the dispute under Vivad Se Vishwas scheme 2020 and has received Form No.

3.

In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. Addl. CIT(DR), the request of the assessee seeking withdrawal of the appeal is allowed. The appeal filed by the assessee is accordingly dismissed.

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