What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, allowing the assessee to seek restoration if the dispute is not settled under the scheme. The Revenue had no objection.

The assessee opted to settle tax arrears for AY 2011-12 under the Vivad Se Vishwas Scheme, 2020. The assessee submitted Form 4 along with the application to the department.

What were the issues?

The primary issue was the settlement of tax arrears under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

Falcon Interior Solutions Pvt… vs ACIT | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH, ‘B’: NEW DELHI

Before: SHRI SHAMIM YAHYA & Ms. ASTHA CHANDRA

Hearing: 16.01.2023Pronounced: 16.01.2023

Date of Hearing 16.01.2023 Date of Pronouncement 16.01.2023 ORDER PER SHAMIM YAHYA, AM,

This appeal by the assessee is directed against the order of ld. CIT (Appeals)-03, New Delhi, dated 10.07.2019 for the Assessment Year 2011-12.

The ld. Counsel for the assessee, at the time of hearing before us, through his letter dated 16.01.2023, submitted that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed Form 4 issued by the Department along with the application.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed as withdrawn.

In the result, the appeal of the assessee stands dismissed.

Order pronounced in the open court on 16th January, 2023.

FALCON INTERIOR SOLUTIONS PVT LTD,NEW DELHI vs. ACIT CIRCLE-9(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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