What did the Tribunal hold?

The Tribunal noted that a final settlement order under the Vivad Se Vishwas Act, 2020, had been issued to the assessee. Therefore, the appeal was allowed to be withdrawn.

The assessee opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee filed the necessary forms and received a final settlement order under the Scheme.

What were the issues?

Whether the appeal should be withdrawn and dismissed in light of the settlement under the Vivad Se Vishwas Scheme.

Onkar Infotech (P) Ltd., New Delhi vs Addi. CIT Special Range- 07, New… | ITAT Delhi 2022

Income Tax Appellate Tribunal, [ DELHI BENCH “E” NEW DELHI ]

Before: SHRI G. S. PANNUSHRI CHALLA NAGENDRA PRASAD

Hearing: 06/06/2022

आदेश / O R D E R PER C. N. PRASAD, J. M. :

This appeal is filed by the assessee for assessment year 2012-13 against the order of the ld. CIT (Appeals)-38, New Delhi, dated 28.06.2019.

At the time of hearing the ld. Counsel for assessee submitted that assessee has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme and also received order in Form No. 5 for full and final settlement of taxes under the said Act. Therefore, the appeal of the assessee may be allowed to be withdrawn.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 Form No. 5 has been issued to the assessee by the Department on 22nd March, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 06/06/2022.

ONKAR INFOTECH (P) LTD.,NEW DELHI vs. ADDI. CIT SPECIAL RANGE- 07, 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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