SH. PARMINDER WALIA PROP.,FARIDABAD vs. ITO, FARIDABAD

PDF · subscribers
ITA 4477/DEL/2016Status: DisposedITAT Delhi07 January 2021AY 2010-112 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The Tribunal disposed of the appeal of the assessee as withdrawn, subject to the issuance of Form No. 3 under the Vivad se Vishwas Scheme in favour of the assessee.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals). The assessee later submitted that the matter in issue has been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of 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 BENCHES “SMC-1”: DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 07.01.2021Pronounced: 07.01.2021

This appeal by assessee has been directed against the order of Ld. CIT(Appeals), Faridabad dated 24.04.2015 for AY 2010-11. 2. Ld. Counsel for assessee submitted that assessee has settled the matter in issue under Vivad se Vishwas Scheme, 2020 and Form No. 1 & 2 have been issued. He has, therefore, submitted that appeal of assessee may be dismissed as withdrawn, subject to issue of Form No. 3 in favour of the assessee.

2 ITA.No 4477/Del./2016

3.

In view of the above, the appeal of assessee stands disposed of in terms above, subject to issue of Form No. 3 in favour of the assessee. Order pronounced in the open Court on 07.01.2021.

Latest GST High Court judgments

Search GST case law →