What did the Tribunal hold?

The Tribunal noted the assessee's submission and the supporting Form No. 5. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order. During the hearing, the assessee stated they opted to settle the dispute under the Direct Taxes Vivaad se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal should be withdrawn due to settlement under the Vivaad se Vishwas Act.

Win Medicare Pvt Limted, New Delhi vs ACIT | ITAT Delhi 2022

Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI

Before: Dr. B. R. R. KumarShri Anubhav Sharma

For Appellant: Shri Salil Kapoor &, Shri Sumil Lal Chandani, Adv

For Respondent: Shri M. Baranwal, Sr. DR

Hearing: 20.07.2022Pronounced: 27.07.2022

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

This appeal is filed by the Assessee against the order of the ld CIT(A)-9, New Delhi dated 15.07.2020 for the Assessment Year 2017-18.

At the time of hearing the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted copy of Form No. 5 issued by Ld. Pr. CIT, Delhi-8 on 22.10.2021. The assessee submitted that the appeal of the assessee may be treated as withdrawn. 3. The ld DR did not have any objection to the same. 4. We have carefully perused the letter submitted by the assessee along with Form No. 5 issued by Ld PCIT- Delhi-7 on 22.10.2021. In view of this the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 27/07/2022. - - (Anubhav Sharma) Accountant Member Dated: 27/07/2022 *Ajay Kumar Keot, Sr. PS*

WIN MEDICARE PVT LIMTED,NEW DELHI vs. ACIT CIRCLE-27(2), NEW DELHI

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