PRAKASH CHAND GOYAL,DELHI vs. ITO, WARD- 20(1), NEW DELHI

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ITA 904/DEL/2018Status: DisposedITAT Delhi27 October 2021AY 2006-072 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The tribunal dismissed the appeal as withdrawn by the assessee, who opted to settle the dispute under the Vivad se Vishwas Scheme. Liberty was granted to restore the appeal if the settlement fails.

What were the facts?

The assessee filed an appeal against an order for AY 2006-07. The assessee's counsel filed an application to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K.PANDA & SHRI KULDIP SINGH

Hearing: 28.10.2021

PER KULDIP SINGH, JUDICIAL MEMBER :

1.

Appellant, Prakash Chand Goyal, Delhi (hereinafter referred to as ‘the assessee’) by filing the present appeal sought to set aside the impugned order dated 08.01.2018 passed by the Commissioner of Income-tax (Appeals)-7, New Delhi qua the assessment year 2006-07.

2.

None appeared on behalf of the assessee at the time of virtual hearing. The Ld. Counsel for the assessee filed an application 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 necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3.

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 28th day of October, 2021 after conclusion of virtual hearing.

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