BAHADUR SINGH,GURGAON vs. ITO WARD - 1(3), GURGAON

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ITA 7241/DEL/2019Status: DisposedITAT Delhi05 January 2021AY 2011-122 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 assessee sought permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme. The Tribunal granted the permission.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). The assessee had settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

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: 24.12.2020

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)-1, Gurgaon dated 19.06.2019 for AY 2011-12.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. Counsel for assessee at the outset stated that assessee has settled the matter under Vivaad se Vishwas Scheme, 2020 and Form No. 3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

Bahadur Singh Vs. ITO/ I.T.A.No.7241/Del/2019/A.Y.2011-12

4.

In view of the above, the appeal of assessee was dismissed as withdrawn.

Order pronounced in the open court.

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