ANJANEE ESTATES PRIVATE LIMITED,NEW DELHI vs. ITO WARD 2(4), NEW DELHI

ITA 4726/DEL/2019Status: DisposedITAT Delhi08 February 2021AY 2010-113 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 08.02.2021Pronounced: 08.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-1, New Delhi, Dated 22.03.2019, for the A.Y. 2010-2011.

2 ITA.No.4726/Del./2019 M/s. Anjanee Estates Private Limited, New Delhi. 2. We have heard the Learned Representative of both the parties through video conferencing and perused the material available on record.

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.

In view of the above, appeal of assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

Recent GST High Court judgments

Search GST case law →