VARUN JAIN,NEW DELHI vs. ACIT CIRCLE-71(1), NEW DELHI

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ITA 3472/DEL/2019Status: DisposedITAT Delhi27 October 2021AY 2015-163 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 for withdrawal of the appeals. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee filed two appeals against the CIT(A) orders for AY 2014-15 and 2015-16. The assessee requested withdrawal of the appeals under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeals filed by the assessee can be withdrawn in light of the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

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

Hearing: 27.10.2021Pronounced: 27.10.2021

Heard together (2 matters)

I.T.A. No. 3471/DEL/2019
I.T.A. No. 3472/DEL/2019

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER R. K. PANDA, AM These two appeals are filed by the assessee against the order dated 27/3/2019 passed by CIT(A)-28, New Delhi for assessment year 2014-15 & 2015-16 respectively.

2.

None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 07th October, 2021, received by email, 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. 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, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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