What did the Tribunal hold?

The Tribunal noted that the dispute was settled under the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed with liberty to restore it if the settlement failed.

The assessee filed an appeal against an assessment order. The assessee later opted to settle the dispute under the 'Vivad Se Vishwas Scheme, 2020'. A certificate confirming settlement under the scheme was provided.

What were the issues?

Whether the appeal should be dismissed as the dispute has been settled under the Vivad Se Vishwas Scheme.

Vishal Gupta, New Delhi vs ITO | ITAT Delhi 2022

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

Before: SHRI AMIT SHUKLA

For Appellant: Shri Mukul Gupta, Advocate

For Respondent: Shri Om Prakash, Senior DR

Hearing: 26.04.2022

Aforesaid appeal has been filed by the assessee against the impugned order dated 10.06..2019 passed by the ld. CIT(A)-21, New Delhi for the quantum of assessment passed under section 143 (3) of the Income-tax Act, 1961 (for short ‘the Act’) for the assessment year 2015-16.

Ld. Counsel for the assessee filed an application dated 16th April,, 2022 stating that the assessee has opted to settle the dispute under consideration under the “Vivad Se Vishwas Scheme, 2020” and the same had already been settled under the aforesaid Scheme. He

Form 5-cum-certificate received from the Department along with the application dated 16.04.2022.

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 was pronounced on 26th day of April, 2022.

VISHAL GUPTA,NEW DELHI vs. ITO WARD - 71(3), 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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