SHUBHAM EXIM P.LTD,NEW DELHI vs. ITO, WARD-23(3), NEW DELHI

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ITA 2679/DEL/2019Status: DisposedITAT Delhi10 December 2020AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Mr. V. Rajakumar, Advocate
For Respondent: Mr. Shri Prakash Dubey, Sr. DR
Hearing: 10.12.2020Pronounced: 10.12.2020

M/s Shubham Exim P. Ltd. Vs. Income Tax Officer, A-213, Shanti Gopal Chamber, Ward-23(3), Vikas Marg, New Delhi. Shakarpur, Delhi – 110 092 PAN : AAACS1748J. (Appellant) (Respondent) Appellant by : Mr. V. Rajakumar, Advocate Respondent by : Mr. Shri Prakash Dubey, Sr. DR. Date of hearing : 10.12.2020 Date of pronouncement : 10.12.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-8, New Delhi dated 19th February, 2019.

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