What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad se Vishwas Act and had paid the determined tax amount. Therefore, the appeal was dismissed as withdrawn.

The assessee opted to settle the dispute under the Direct Taxes Vivaad se Vishwas Act, 2020. A Form No. 3 was issued determining the tax arrears, and the assessee paid the settlement amount.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad se Vishwas Act.

Parbodh Passi L/H Late Sunita… vs ITO | ITAT Delhi 2021

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

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

For Respondent: Shri Gaurav Pundir, Sr. DR

Hearing: 29/09/2021Pronounced: 29/09/2021

O R D E R PER R. K. PANDA, A. M.

This appeal is filed by the assessee against the order passed by the ld CIT(A)-13, New Delhi for Assessment Year 2015-16.

At the time of hearing none appeared on behalf of the assessee however, a letter dated 24.06.2021 has been submitted and informed the bench that the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted that copy of Form No. 3 has already been issued by the designated authority determining the amount of Rs. 6,56,037/- of tax arrears to be paid as the full and final settlement. The assessee submitted that he has already paid the amount on 25.02.2021 and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.

The ld DR did not have any objection to the same.

We have carefully perused the letter dated 24/06/2021 submitted by the assessee along with Form No. 3 issued by Pr. CIT, Delhi-12 dated 23.11.2020 for Assessment Year 2015-16 the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020. Further, the assessee has already paid the tax due of Rs. 6,56,037/- as determined by the designated authority on 25.02.2021. In view of this the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 29/09/2021. - - ( SUCHITRA KAMBLE) ACCOUNTANT MEMBER Dated:29/09/2021 A K Keot

PARBODH PASSI L/H LATE SUNITA PASSI,NEW DELHI vs. ITO, WARD-39(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