What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, subject to the assessee's liberty to restore it if the dispute is not settled under the scheme. The Revenue had no objection to this condition.

The assessee opted to settle tax arrears for the assessment year 2014-15 under the Vivad Se Vishwas Scheme, 2020. The assessee filed Form 5 for full and final settlement of tax arrears.

What were the issues?

The primary issue was the settlement of tax arrears under the Vivad Se Vishwas Scheme and its impact on the pending appeal.

Ramesh Chandra Saraf, New Delhi vs ITO | ITAT Delhi 2023

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

Before: SHRI SHAMIM YAHYA & SHRI N. K. CHOUDHRY

Hearing: 04.01.2023Pronounced: 04.01.2023

ORDER PER SHAMIM YAHYA, AM,

This appeal by the assessee is directed against the order of ld. CIT (Appeals)-37, New Delhi, dated 25.03.2019 for the Assessment Year 2014-15.

The ld. Counsel for the assessee, at the time of hearing before us, through his letter dated 04.01.2023, 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 5 issued by the Department for the full and final settlement of tax arrears 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 Consequently, the present appeal is dismissed as withdrawn.

Order pronounced in the open court on 04th January, 2023.

RAMESH CHANDRA SARAF,NEW DELHI vs. ITO WARD - 17(4), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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