ANITA VASISHT,FARIDABAD vs. ITO, WARD-1(4), FARIDABAD

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ITA 566/DEL/2019Status: DisposedITAT Delhi06 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The Tribunal disposed of the appeal as withdrawn, subject to the assessee receiving Form No. 3 under the Vivad se Vishwas Scheme.

What were the facts?

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

What were the issues?

The primary issue was the status of the appeal given the settlement under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

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)-Faridabad dated 30.11.2018 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 He has, therefore, submitted that appeal of assessee may be dismissed as withdrawn, subject to issue of Form No. 3.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 566/Del./2019

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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