RAM KUMAR YADAV,NEW DELHI vs. ITO, WARD-64(3), NEW DELHI

PDF · subscribers
ITA 2781/DEL/2019Status: DisposedITAT Delhi03 July 2020AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's request for withdrawal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax(A). The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to availing 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

For Appellant: Shri Ashish Saraswat, Advocate

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal has been filed by the assessee against the order of the learned Commissioner of Income Tax(A)-32, New Delhi dated 21.01.2019.

2.

Learned counsel for the appellant submitted that the assessee has sought to withdraw the appeal on the ground that he has availed Vivad se Vishwas Scheme.

3.

Considering the request made, the appeal of the assessee is dismissed as withdrawn. Assessment year 2009-10

4.

The above was dictated and pronounced in the presence of both the parties in the video-conferencing today.

Latest GST High Court judgments

Search GST case law →