KIRAN DEVI,NEW DELHI vs. ITO WARD 54(2), NEW DELHI

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ITA 3713/DEL/2019Status: DisposedITAT Delhi05 January 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

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?

Whether the appeal can be withdrawn due to settlement under the Vivad se Vishwas Scheme.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”: DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 05.01.2021Pronounced: 05.01.2021

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-18, New Delhi dated 14.03.2019 for AY 2010-11. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal because the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has been issued in favour of the assessee.

2 ITA.No.3713/Del./2019

3.

In view of the above, the appeal of assessee is dismissed as withdrawn. Order pronounced in the open Court on 05.01.2021.

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