What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal as the assessee had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

The assessee filed an appeal against an order of the CIT(A) for AY 2010-11. The assessee subsequently sought to withdraw the appeal.

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The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Se Vishwas Act.

Parivar Agri Business Pvt. Ltd… vs ITO | ITAT Delhi 2022

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

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

Hearing: 11.02.2022Pronounced: 11.02.2022

Date of hearing 11.02.2022 Date of pronouncement 11.02.2022 ORDER PER BENCH:

This is an appeal by the assessee against order dated 28.12.2018 of learned Commissioner of Income Tax (Appeals)-7, New Delhi for assessment year 2010-11.

When the appeal was called out, none was present for the assessee. However, learned Authorized Representative of the assessee has filed letter dated 21st October, 2021 seeking

(M/s. Parivar Agri Business Pvt. Ltd.) withdrawal of the appeal as the assessee has opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020 and has received the certificate issued by the designated authority in Form No. 3.

Learned Departmental Representative has no objection to the aforesaid request of the assessee.

Having considered the submission of learned Departmental Representative and perused the materials on record, 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 Accordingly, the appeal is dismissed as withdrawn.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 11th February, 2022

PARIVAR AGRI BUSINESS PVT. LTD,NEW DELHI vs. ITO WARD 19(4), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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