SURJEET SINGH CHADHA,NOIDA vs. DCIT, NEW DELHI

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ITA 5239/DEL/2015Status: DisposedITAT Delhi03 December 2020AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's submission regarding the settlement under the Vivad se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2012-2013. The assessee subsequently opted to settle the dispute under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal due to settlement under a specific scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 03.12.2020Pronounced: 03.12.2020

ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-30, New Delhi, Dated 22.05.2015, for the A.Y. 2012-2013. 2. Learned Counsel for the Assessee submitted that assessee has opted to settle the dispute for the assessment year under appeal under the VIVAD SE VISHWAS SCHEME,

2 ITA.No.5239/Del./2015 Shri Surjeet Singh Chadha, Noida. U.P. 2020 and prayed for appeal of assessee may be dismissed as withdrawn, subject to issue of Form No.3 in favour of the assessee. 3. In view of the above submission of the Learned Counsel for the Assessee, appeal of assessee is dismissed as withdrawn, subject to issue of Form No.3 in favour of the assessee. 4. In the result, appeal of Assessee is dismissed.

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