SURENDER GOEL (HUF),NEW DELHI vs. ITO WARD -57(3), NEW DELHI

PDF · subscribers
ITA 6341/DEL/2019Status: DisposedITAT Delhi20 January 2021AY 2011-122 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 accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as per the assessee's request.

What were the facts?

The assessee filed an appeal for assessment year 2011-12. The assessee later requested to withdraw the appeal as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Ms. Somya Jain, CA
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 20.01.2021Pronounced: 20.01.2021

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), New Delhi dated 21.05.2019.

2.

The learned counsel for the assessee, vide its letter dated 15.01.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to 2 ITA-6341/Del/2019 the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Learned Senior DR has no objection.

Recent GST High Court judgments

Search GST case law →