YUVRAJ SINGH,NEW DELHI vs. ITO, WARD-30(1), NEW DELHI

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ITA 7275/DEL/2018Status: DisposedITAT Delhi27 January 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn based on their participation in the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD

Hearing: 27.01.2021Pronounced: 27.01.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER Assessment Year : 2011-12 SH. YUVRAJ SINGH, Vs. ITO, WARD 30(1), S-337, GROUND FLOOR, NEW DELHI GREATER KAILASH, PART-2, NEW DELHI (PAN: BIEPS9585D) (Appellant) (Respondent) Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-10, New Delhi.

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