SH. HARJEET SINGH,NEW DELHI vs. ITO, NEW DELHI

PDF · subscribers
ITA 2014/DEL/2015Status: DisposedITAT Delhi25 January 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The Tribunal dismissed the appeal as withdrawn based on the assessee's concession. Liberty was granted to revive the appeal if the dispute settlement under the scheme failed for technical reasons.

What were the facts?

The assessee sought to withdraw the appeal before the ITAT as they had decided to settle the dispute under the Vivaad Se Vishwas Scheme, 2020. The counsel for the assessee presented a letter to this effect.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. AMIT SHUKLA

Hearing: 25/01/2021Pronounced: 25/01/2021

This appeal filed by the assessee is preferred against the order of CIT(A)-18, New Delhi dated 31.01.2015 pertaining to A.Y.2010-11.

2.

At the very outset the counsel for the assessee drew our attention to the letter filed by which the assessee sought permission to withdraw the appeal as the appellant has decided to settle the dispute under the Vivaad Se Vishwas Scheme, 2020.

3.

On such concession appeal is dismissed as withdrawn. However, liberty is given to the appellant to approach the Tribunal for the revival of the appeal if for some technical reason the dispute could not be settled under the Vivaad Se Vishwas Scheme, 2020.

4.

On such concession the appeal is dismissed.

5.

Decision announced in the open court in the presence of both the representatives on 25.01.2021.

Recent GST High Court judgments

Search GST case law →