What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal, as the Departmental Representative did not oppose it. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against an assessment order. The assessee later opted to settle the issues under the Vivad Se Vishwas Scheme and filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

Sh. Dalel Singh S/O Sh. Tilaka… vs ITO | ITAT Chandigarh 2021

आदेश/Order

Per R.L. Negi, Judicial Member:

The assessee has filed the captioned appeal against the order dated 01.12.2016 passed by the Commissioner of Income Tax (Appeals), Panchkula [(for short ‘the CIT(A)], pertaining to the assessment year 2007-08 vide which the Ld. CIT(A) has dismissed the appeal of the assessee filed against the assessment order passed u/s 143(3) of the Income Tax Act, 1961 (for short 'the Act').

At the outset, Ld. Counsel for the assessee submitted that the assessee has opted to settle the issues in the said appeal under the 2 provisions of ‘Vivad Se Vishwas Scheme 2020’. The Ld. Counsel further submitted that an application for withdrawal of the said appeal has already been filed. Hence, the same may be allowed and the assessee may be permitted to withdraw the said appeal.

The Ld. Departmental Representative did not oppose the application filed by the assessee.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the application filed by the assessee and accordingly dismiss the appeal as withdrawn.

Order pronounced on 02.02.2021.

SH. DALEL SINGH S/O SH. TILAKA RAM,YAMUNANAGAR vs. ITO, YAMUNANAGAR

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What were the facts?

What were the issues?

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