SATYA PRAKASH,DELHI vs. ITO, WARD- 24(1), NEW DELHI

PDF · subscribers
ITA 7286/DEL/2018Status: DisposedITAT Delhi19 January 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the matter was settled under the Vivad se Vishwas Scheme and Form No. 3 was issued. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2010-11. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal 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: 19.01.2021

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

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-8, New Delhi dated 13.09.2018 for AY 2010-11.

2.

Ld. Counsel for assessee in the application placed on record requested to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been issued.

I.T.A.No.7286/Del/2018/A.Y.2010-11

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 19.01.2021.

Recent GST High Court judgments

Search GST case law →