PRAKASH CONTINENTAL P.LTD,NEW DELHI vs. ITO, WARD-20(4), NEW DELHI

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ITA 8162/DEL/2018Status: DisposedITAT Delhi06 January 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee has settled the matter under the Vivad se Vishwas Scheme and has been issued Forms 1 & 2. The appeal was disposed of as withdrawn, subject to the issuance of Form 3.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for AY 2010-11. The assessee informed the tribunal that the matter has been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the disposal of the appeal given the settlement of the dispute 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: 06.01.2021Pronounced: 06.01.2021

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-7, New Delhi dated 10.10.2018 for AY 2010-11. 2. Ld. Counsel for assessee submitted that assessee has settled the matter 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 He has, therefore, submitted that appeal of assessee may be dismissed as withdrawn, subject to issue of Form No. 3.

2 ITA.No 8162/Del./2018

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 06.01.2021.

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