What did the Tribunal hold?

The Tribunal granted liberty to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal for AY 2015-16. Subsequently, the assessee requested to withdraw the appeal as they opted to settle the tax arrears under the 'Vivad Se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

Associated Composite Materials… vs DCIT | ITAT Delhi 2022

Income Tax Appellate Tribunal, DELHI “E” BENCH: NEW DELHI

Before: SHRI G.S.PANNU & SHRI KUL BHARAT

For Respondent: Shri Sanjay Kumar, Sr.DR

Hearing: 06.05.2022Pronounced: 06.05.2022

ORDER

PER KUL BHARAT, JM :

This appeal filed by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-32, New Delhi dated 29.01.2019.

None appeared on behalf of the assessee at the time of hearing before us. However, the assessee through its AR vide its letter dated 16.04.2022 has requested for withdrawal of the appeal filed by it and stated 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”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

Learned Sr. DR has no objection in this regard.

Therefore, in view of the letter dated 16.04.2022, we give liberty to the assessee for withdrawal of the appeal. The appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 06th May, 2022.

ASSOCIATED COMPOSITE MATERIALS PVT LTD,NEW DELHI vs. DCIT CIRCLE-3(2), NEW DELHI

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