What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme.

The assessee requested withdrawal of their appeal for AY 2008-09, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. A certificate under the scheme was filed.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

Ragnik Exports Pvt Ltd, Gurgaon vs ITO | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI “E” BENCH: NEW DELHI

Before: SHRI R.K.PANDA & MS. SUCHITRA KAMBLE

Hearing: 29.09.2021Pronounced: 29.09.2021

against the order of Ld. CIT(A)-XXV, New Delhi dated 20.12.2018.

None appeared on behalf of the assessee at the time of virtual hearing.

The learned counsel for the assessee, vide its letter dated NIL, received through email, has requested for withdrawal of the appeal filed by him 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.

Learned Senior DR has no objection.

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

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 29th September, 2021.

RAGNIK EXPORTS PVT LTD,GURGAON vs. ITO WARD-20(4), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments