What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme. The dismissal was with liberty to restore the appeal if the dispute is not settled under the scheme.

The assessee filed an appeal against an order for assessment year 2009-10. The assessee later opted to settle the tax dispute under the "Vivad Se Vishwas Scheme, 2020" and filed the necessary forms with the Tax Department.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to opting for a tax settlement scheme.

Nav Bharat Agricultural Farm… vs ITO | ITAT Delhi 2022

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

Before: SHRI R.K. PANDA & SHRI AMIT SHUKLA

For Respondent: Shri Umesh Takyar, Sr.DR

Hearing: 21.01.2022

Aforesaid appeal has been filed by the assessee against the impugned order dated 01.12.2017 passed by the ld. CIT(A), Karnal for the assessment year 2009-10.

Ld. Counsel for the assessee filed an application dated 2. 04.01.2022 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 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department. He has also filed Form 5.

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 pronounced in open court on this 21st day of January, 2022 after the conclusion of the hearing.

NAV BHARAT AGRICULTURAL FARM,KARNAL vs. ITO, WARD-3, KARNAL

What did the Tribunal hold?

What were the facts?

What were the issues?

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