What did the Tribunal hold?

The tribunal dismissed the appeal as withdrawn by the assessee. The dismissal was conditional, allowing for restoration if the dispute is not settled under the Vivad Se Vishwas Scheme.

The assessee filed an appeal against an assessment order for AY 2014-15. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to opting for the Vivad Se Vishwas Scheme.

Vikram Chawla, New Delhi vs ITO | ITAT Delhi 2022

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

Before: SHRI ANIL CHATURVEDI & SHRI AMIT SHUKLA

For Appellant: Shri Ajay Singh, CA

For Respondent: Ms. Sangeeta Yadav, Senior DR

Hearing: 03.03.2022

Aforesaid appeal has been filed by the assessee against the impugned order dated 03.01.2018 passed by the ld. CIT(A)-42, 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 2014-15.

Ld. Counsel for the assessee filed an application dated 28.12.2021 seeking 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 has filed Forms 3 & 4..

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 3rd day of March, 2022.

VIKRAM CHAWLA,NEW DELHI vs. ITO, WARD- 1(1)(1), INTL. TAXATION, 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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