SHRI RAM,HISAR vs. DCIT CIRCLE, HISAR
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal dismissed the appeal as withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme. Liberty was granted to restore the appeal if the dispute is not settled under the scheme.
What were the facts?
The assessee filed an appeal against the CIT(A) order. The assessee later sought withdrawal of the appeal, having opted for the Vivad Se Vishwas Scheme, 2020 for settlement of tax arrears.
What were the issues?
Whether the appeal can be dismissed as withdrawn when the assessee has opted for a settlement scheme like Vivad Se Vishwas.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’ : NEW DELHI
ASSESSEE BY : None REVENUE BY : Shri Lalit Kishore, Senior DR Date of Hearing : 27.05.2022 Date of Order : 27.05.2022
ORDER
PER ASTHA CHANDRA, JUDICIAL MEMBER :
This appeal by the assessee is directed against the order of the ld. CIT (Appeals) dated 29.07.2019 for the assessment year 2014-15.
None present on behalf of the assessee. However, an application dated 11.05.2022 has been filed by the assessee seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed Form 5 issued
Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in the open court on this 27th day of May, 2022 after the conclusion of the hearing.
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