What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal for assessment year 2010-11. The assessee later sought to withdraw the appeal as they had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Se Vishwas Act.

Nlg Gensets Pvt. Ltd. vs ITO | ITAT Delhi 2022

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

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

Hearing: 29.04.2022Pronounced: 29.04.2022

This is an appeal by the assessee against the order dated 25.03.2019 of learned Commissioner of Income Tax (Appeals)-37, New Delhi, for the assessment year 2010-11.

When the appeal was called for hearing, none appeared on behalf of the assessee. However, the Director of the assessee- company has furnished letter dated 26.04.2022 seeking withdrawal of the appeal as the assessee has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and has received certificate in Form 3 issued by the designated authority. A copy of Form 3 is enclosed with the aforesaid letter.

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

In view of the facts discussed above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

In the result, the appeal is dismissed.

Order pronounced in the open court on 29th April, 2022

NLG GENSETS PVT. LTD.,DELHI vs. ITO, WARD- 18(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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