ANKIT SADANA,DELHI vs. PR. CIT -24, NEW DELHI

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ITA 3220/DEL/2019Status: DisposedITAT Delhi20 May 2022AY 2014-153 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 accepted the assessee's request for withdrawal of the appeal. The dispute was considered settled under the Vivad Se Vishwas Act, rendering the appeal infructuous.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order passed under Section 263. The assessee subsequently sought to withdraw the appeal as the dispute was settled under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be withdrawn as the underlying dispute has been settled under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY

Hearing: 20.05.2022Pronounced: 20.05.2022

In the present appeal, the assessee has challenged the order passed under section 263 of the Income-tax Act, 1961 by learned Principal Commissioner of Income Tax -24, New Delhi, for the assessment year 2014-15.

2.

When the appeal was called for hearing none appeared on behalf of the assessee, however, the assessee has furnished letter dated 19.05.2022 seeking permission to withdraw the present appeal, since the dispute arising in the appeal has been settled under the Direct Tax Vivad Se Vishwas Act, 2020.

3.

Learned Departmental Representative did not oppose assessee’s request for withdrawal of the appeal.

4.

We have heard learned Departmental Representative and perused the materials on record. It is observed, the assessee had opted for settling the dispute arising in the present appeal under the Direct Tax Vivad Se Vishwas Act, 2020. Accepting assessee’s declaration, the designated authority has issued Form 5 on 10.06.2021. Thus, for all practical purposes, the dispute arising in the present appeal has been settled.

5.

In view of the aforesaid, we accept assessee’s request for withdrawal of the appeal. Accordingly, the appeal is dismissed as withdrawn.

6.

In the result, the appeal is dismissed.

Order pronounced in the open court on 20th May, 2022

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