KARNAIL SINGH,JIND vs. ITO, WARD-2, JIND

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ITA 7342/DEL/2019Status: DisposedITAT Delhi20 January 2021AY 2016-172 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 assessee's request to withdraw the appeal. The appeal was dismissed as the dispute was settled under the Vivad Se Vishwas scheme.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2016-17. The assessee subsequently opted to settle the dispute under the Vivad Se Vishwas scheme.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee's settlement under the Vivad Se Vishwas scheme.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 R.K. PANDA

For Appellant: Shri Shatnu Jain, Advocate
For Respondent: Shri Rabin Rawal, ACIT DR
Hearing: 20/01/2021

This appeal filed by the assessee is directed against the order dated 28th June, 2019 passed by the Ld. CIT (A) Hisar relating to assessment year 2016-17.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to settle the dispute under Vivad Se Vishwas scheme 2020 and has received Form No.

3.

In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the appeal is allowed. The appeal filed by the assessee is accordingly dismissed.

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