The assessee filed an appeal for assessment year 2016-17. At the time of hearing, the assessee's counsel stated that the assessee had opted to settle the dispute 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The primary issue was whether the appeal should be withdrawn and dismissed due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Hitesh Jain vs ITO | ITAT Delhi 2022

Q: What did the Tribunal hold?

The tribunal noted the assessee's request for withdrawal of the appeal under The Direct Tax Vivad Se Vishwas Act, 2020. Both the assessee and the department agreed to this course of action.

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

Before: SHRI SHAMIM YAHYA & SHRI YOGESH KUMAR US

For Respondent: Md. Gayasuddin Ansari

Hearing: 21.07.2022Pronounced: 21.07.2022

This appeal is filed by the assessee for assessment year 2016-17 against the order of the ld. Commissioner of Income Tax (Appeals)–12, New Delhi, dated 22.10.2019.

At the time of hearing the ld. Counsel for the assessee 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appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and further submitted that the appeal may be allowed to be withdrawn.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 ld. Counsel for the assessee vide application dated 8th June, 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 Therefore, the appeal is allowed be withdrawn and hence dismissed.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 : 21/07/2022.

HITESH JAIN,DELHI vs. ITO WARD-34(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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