SECUROCROP SECURITIES PVT LTD,NEW DELHI vs. ITO WARD 23(1), NEW DELHI

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ITA 3083/DEL/2019Status: DisposedITAT Delhi17 July 2020AY 2010-112 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 noted that no one appeared for the assessee and the assessee had filed for the Vivad se Vishwas scheme. The Senior DR had no objection.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later intimated that they had filed for the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal has been filed by the assessee against the order of Ld. Commissioner of Income Tax(A)-8, New Delhi dated 04.02.2019 for assessment year 2010-11.

2.

None appeared on behalf of the assessee. However, the assessee, vide its letter dated 2nd July, 2020, had intimated that he had filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.

3.

The Ld. Sr. DR did not raise any objection to the above.

IT No. 3083/D/2019 ASSESSMENT YEAR 2010-11

4.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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