SUBHASH KAKKAR,DELHI vs. ITO, WARD- 36(5), NEW DELHI

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ITA 6873/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 allowed the assessees to withdraw their appeals. This was based on the settlement of the dispute under the Vivad se Vishwas Scheme.

What were the facts?

The assessees filed appeals against the orders of the CIT(Appeals) for AY 2011-12. The matters in issue were settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-1” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 20.01.2021

Heard together (3 matters)

I.T.A No.6871/Del/2019
I.T.A No.6873/Del/2019
I.T.A No.6874/Del/2019

Read from the judgment's own cause title. This page is filed under one of them.

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

All the appeals by the above assessees are directed against the different orders of Ld. CIT(Appeals)-12, New Delhi dated 28.06.2019 and 18.07.2019 for AY 2011-12.

2.

Ld. Counsel for assessees seeks permission to withdraw all the appeals as the matter in issue have already been settled in their appeals in Vivad se Vishwas Scheme, 2020 and Form No. 3 have already been issued.

3.

In view of the above, all the appeals of assessees are dismissed as withdrawn.

Order pronounced in the open court on 20.01.2021.

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