URMIL BANSAL,NEW DELHI vs. ITO, WARD- 45(2), NEW DELHI

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ITA 4225/DEL/2017Status: DisposedITAT Delhi17 December 2020AY 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 Tribunal disposed of the appeal of the assessee. This disposal is conditional upon the Department issuing Form No. 3 in favor of the assessee under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-2012. The assessee subsequently wished to settle the dispute under the Direct Tax Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the settlement of the tax dispute under the Vivad se Vishwas Scheme, leading to the disposal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 17.12.2020Pronounced: 17.12.2020

ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-15, Delhi, Dated 31.03.2017, for the A.Y. 2011-2012.

2.

Learned Counsel for the Assessee Shri Anil Kumar Goel forwarded an application stating therein that 2 ITA.No.4225/Del./2017 Smt. Urmil Bansal, New Delhi. assessee wants to settle the dispute in Direct Tax VIVAD SE VISHWAS SCHEME, 2020 and filed Form Nos.1 and 2, copies of which are uploaded and Form No.3 is yet to be issued.

3.

In view of the above, appeal of the assessee is stands disposed of, subject to issue of Form No.3 in favour of the assessee by the Department.

4.

In the result, appeal of Assessee disposed of.

Order pronounced in the open Court.

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