BHAJANPURA CO.-OP (U) THRIFT & CREDIT SOCIETY LTD,NEW DELHI vs. ITO WARD - 57(2), NEW DELHI

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ITA 6854/DEL/2019Status: DisposedITAT Delhi04 February 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-2012. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement 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)-19, New Delhi, Dated 17.06.2019, for the A.Y. 2011-2012.

1.

2 ITA.No.6854/Del./2019 Bhajanpura Co-op (U) Thrift & Credit Society Ltd., Delhi. 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In view of the above, appeal of assessee is dismissed as withdrawn.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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