POONAM GOEL,MUZAFFARNAGAR vs. ITO, WARD-1(2), MUZAFFARNAGAR

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ITA 2943/DEL/2018Status: DisposedITAT Delhi04 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 request to withdraw the appeal. This was based on the fact that the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for AY 2010-2011. The assessee subsequently filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal after settling the dispute under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 04.02.2021Pronounced: 04.02.2021

PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Muzaffarnagar, Dated 27.03.2018, for the A.Y. 2010-2011.

1.

2 ITA.No.2943/Del./2018 Smt. Poonam Goel, Muzaffarnagar. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

4.

In the result, appeal of Assessee dismissed.

Order pronounced in the open Court.

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