VIKASH PROP. M/S. NCR TRAVELS,NEW DELHI vs. ITO, GURGAON

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ITA 3205/DEL/2016Status: DisposedITAT Delhi04 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 allowed the withdrawal of the appeal as the assessee opted to settle the dispute under the 'Vivad se Vishwas Scheme, 2020'. The appeal was dismissed with liberty to restore it if the dispute is not settled.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2010-11. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’ : NEW DELHI

Before: SHRI R.K.PANDA & SHRI KULDIP SINGH

Hearing: 04.02.2021

PER KULDIP SINGH, JUDICIAL MEMBER :

1.

Appellant, Sh. Vikash Prop. M/s. NCR Travels (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 31.03.2016 passed by Ld. CIT(A)-2, Gurgaon qua the assessment years 2010-11.

2.

The Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground 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 Department, which was accepted and processed vide Form 3 issued by the Tax Department.

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