What did the Tribunal hold?

The tribunal noted that the assessee had filed the necessary forms under the Vivad Se Vishwas Scheme and that Form No. 4 had been issued by the Department. Consequently, the appeal was allowed to be withdrawn.

The assessee filed an appeal against an order of the CIT(A). During the appeal proceedings, the assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal should be allowed as withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

V Square Development Company Pvt… vs ITO | ITAT Delhi 2022

Income Tax Appellate Tribunal, [ DELHI BENCH “F”: NEW DELHI ]

Before: SHRI AMIT SHUKLA & DR. B.R.R. KUMAR

For Respondent: Shri Hemant Gupta, Sr. DR;

Hearing: 24/11/2021Pronounced: 27/01/2022

O R D E R PER AMIT SHUKLA, J. M.

The aforesaid appeal has been filed by the assessee against the order dated 26.02.2018 for the assessment year 2014-15 passed by the ld. CIT (Appeals)–9, New Delhi.

At the time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed 2 Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed to be withdrawn. 3. The ld. DR also agreed with the above contentions. 4. On careful consideration of the fact it is found that Form No. 4 has been issued to the assessee by the Department on 28th of April, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. 5. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 27/01/2022.

V SQUARE DEVELOPMENT COMPANY PVT. LTD.,NEW DELHI vs. ITO, WARD- 26(1), 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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