SATVINDER SETHI,NEW DELHI vs. ITO WARD - 53(3), NEW DELHI

PDF · subscribers
ITA 5315/DEL/2019Status: DisposedITAT Delhi13 January 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to withdraw the appeal. The appeal was consequently dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee sought permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme, 2020.

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-2” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 13.01.2021

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)-18, New Delhi dated 23.05.2019 for AY 2010-11.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. III have already been issued in favour of the assessee.

I.T.A.No.5315/Del/2019/A.Y.2010-11

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.01.2021.

Recent GST High Court judgments

Search GST case law →