M/S. SHRI BANKEY BIHARI EDUCATIONAL TRUST PALWAL,FARIDABAD vs. DCIT, FARIDABAD

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ITA 751/DEL/2017Status: DisposedITAT Delhi07 April 2022AY 2007-083 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(Appeals) order for AY 2007-08. The assessee subsequently opted for the Vivad Se Vishwas Scheme, 2020, for settlement of tax arrears.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under a tax dispute resolution scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & MS. ASTHA CHANDRA

For Appellant: Shri Akul Agarwal, CA
For Respondent: Shri Umesh Takyar, Sr. DR
Hearing: 07.04.2022Pronounced: 07.04.2022

The appeal filed by the assessee is directed against the order of the CIT(Appeals)-3, Gurgaon dated 30.11.2016 relating to the assessment year 2007-08.

2.

The Ld. AR for the assessee, vide letter dated 7th April, 2022 has requested for 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 the order for full and final settlement of tax arrear in Form- 5 has already been issued by the Department. A copy of the order in Form -5 is also filed.

3.

The Ld. Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

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

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