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

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ITA 2588/DEL/2024Status: DisposedITAT Delhi29 November 2024AY 2019-20Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI SATBEER SINGH GODARA (Judicial Member)2 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 Income Tax Appellate Tribunal noted that the Learned Senior DR had no objection to the withdrawal. Accordingly, the Tribunal accepted the assessee's request and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the Ld. CIT(A)'s order for the assessment year 2019-20. During the hearing, the assessee submitted a letter requesting to withdraw the appeal, stating that they had opted for the Vivad Se Vishwas Scheme 2024 (DTVSV 2024) and had also filed Form 1 under the scheme.

What were the issues?

Whether the assessee's appeal should be permitted to be withdrawn given that the assessee has opted for the Vivad Se Vishwas Scheme 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI FRIDAY ‘F’ Bench : NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI SATBEER SINGH GODARA

For Respondent: Shri Amaninder Singh Dhindsa, Sr. DR
Hearing: 29.11.2024Pronounced: 29.11.2024
1.

This appeal by the Assessee is directed against the Order dated 29.03.2024 of the Ld. CIT(A). NFAC, New Delhi relating to assessment year 2019-20.

2.

None appeared on behalf of the Assessee before us at the time of hearing. However, the assessee’s vide his letter dated 21.11.2024 which has been received by speed post in the Registry and the same has been placed before us during the hearing, wherein, assessee has mentioned that assessee wishes to withdraw the appeal filed by him as he has opted for Vivad Se Vishwas Scheme 2024 (DTVSV 2024) relating to assessment year 2019-20. In this behalf, assessee has also filed Form 1 DTVSV 2024.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 29.11.2024.

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