What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was consequently dismissed as withdrawn.

The assessee requested withdrawal of their appeal for AY 2006-07. This was due to opting for the Vivad Se Vishwas Scheme, 2020, which settled the tax arrears and penalty. The PCIT had issued Form-5 after the full demand was deposited.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

Modi Metal Udyog P.Ltd, New Delhi vs DCIT | ITAT Delhi 2022

Income Tax Appellate Tribunal, DELHI BENCH ‘E-FRIDAY’ : NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & SHRI AMIT SHUKLA, HON’BLE

Hearing: 28.01.2022Pronounced: 28.01.2022

ORDER PER G.S. PANNU, PRESIDENT :

This appeal by the assessee for the assessment year 2006-07 is directed against the order of Learned CIT(A)-6, Delhi.

None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the assessee’s A.R. vide his letter dated 19.01.2022 has requested for withdrawal of the appeal filed by the assessee 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 against the penalty order and the case has been finalized by the PCIT, Delhi-4 after depositing full and final demand in dispute and accordingly, the Form-5 dated 09.11.2021 has been issued by the PCIT, Delhi -4.

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee’s A.R. for withdrawal of the aforesaid appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was pronounced on conclusion of Virtual Hearing on 28th January, 2022.

MODI METAL UDYOG P.LTD,NEW DELHI vs. DCIT, CIRCLE-17(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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