JPM TOOLS LTD.,GURGAON vs. ACIT CENTRAL CIRCLE- 13, NEW DELHI

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ITA 9725/DEL/2019Status: DisposedITAT Delhi01 November 2021AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The withdrawal was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal for the assessment year 2007-08. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-1’ : NEW DELHI

Before: SHRI R.K. PANDA, HON’BLE

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 01.11.2021Pronounced: 01.11.2021

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2007-08 is directed against the Order of Learned CIT(A)-26, New Delhi.

2.

At the time of virtual hearing, the assessee’s A.R 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 years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, I accept the request of the assessee for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the Court on conclusion of Virtual Hearing on 01st November, 2021.

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