What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal under the Vivad Se Vishwas Act, 2020. Consequently, the appeal was allowed to be withdrawn and dismissed.

The assessee filed an appeal for AY 2015-16 against the CIT(A) order. During the hearing, the assessee's director stated that the dispute was settled under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn and dismissed due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Parag Agro Tech Private Limited… vs ACIT | ITAT Delhi 2022

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

Before: SHRI [Dr.] B.R.R. KUMAR & SHRI YOGESH KUMAR US

For Respondent: Shri Atiq Ahmed

Hearing: 03.08.2022Pronounced: 03.08.2022

This appeal is filed by the assessee for assessment year 2015-16 against the order of the ld. Commissioner of Income Tax (Appeals)–7, New Delhi [hereinafter referred to CIT (Appeals)] dated 26.02.2019.

At the time of hearing the Director of the assessee company submitted that the assessee has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and further submitted that the appeal may be allowed to be withdrawn.

The ld. DR also agreed with the above contentions.

On careful consideration of the fact it is found that the assessee vide application dated 25.07.2022 has requested for withdrawal of appeal under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal is allowed be withdrawn and hence dismissed.

In the result, appeal is dismissed.

Order pronounced in the open court on : 03/08/2022.

PARAG AGRO TECH PRIVATE LIMITED,NEW DELHI vs. ACIT, CIRCLE 19(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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