KAPUR RUBBER INDUSTRIES,NEW DELHI vs. ACIT CIRCLE-37(1), NEW DELHI

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ITA 4669/DEL/2019Status: DisposedITAT Delhi15 July 2022AY 2015-163 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal as the dispute had been settled under the Direct Tax Vivad se Vishwas Act, 2020, as evidenced by Form 5 issued by the designated authority.

What were the facts?

The assessee filed an appeal against an order for the assessment year 2015-16. At the time of hearing, no one appeared for the assessee, but a letter was submitted seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to a settlement under the Vivad se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SAKTIJIT DEY

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 15.07.2022Pronounced: 15.07.2022

ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 22.03.2022 of learned Commissioner of Income-Tax (Appeals)-13, New Delhi for the assessment year 2015-16.

2.

At the time of call, none appeared on behalf of the assessee.

However, assessee has furnished letter dated 06.07.2022, seeking withdrawal of the appeal as the dispute arising in the appeal has been settled under the Direct Tax Vivad se Vishwas Act, 2020. A copy of Form 5 issued by the designated authority has been attached to this letter.

3.

Learned Departmental Representative did not express any objection to assessee’s request for withdrawal of the appeal.

4.

Having perused material on record, we find accepting assessee’s declaration under the Direct Tax Vivid se Vishwas Act, 2020, the designated authority has issued Form 5 on 10.12.2020. Thus, for all practical purposes, the dispute arising in the present appeal has been resolved. Therefore, we permit the assessee to withdraw the present appeal.

5.

Accordingly, the appeal is dismissed as withdrawn.

6.

In the result, the appeal is dismissed.

Order pronounced in the open court on 15th June, 2022.

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