KANSAL FINCAP LTD.,NEW DELHI vs. ITO WARD - 5(1), NEW DELHI

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ITA 5511/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2001-022 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 noted the assessee's submission regarding opting for settlement under the Vivaad se Vishwas Act. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against an order for AY 2001-02. The assessee subsequently opted to settle the dispute under the Direct Taxes Vivaad se Vishwas Act, 2020. No one appeared on behalf of the assessee.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Direct Taxes Vivaad se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

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.

1. This appeal is filed by the assessee against the order passed by the ld CIT(A)-5, New Delhi dated 25/04/2019 for Assessment Year 2001-02.

2.

None appeared on behalf of the assessee, however, the assessee has sent an email dated 21/08/2021werhein, it is submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted copy of Form No. 3 and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.

3.

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

4.

We have carefully perused the letter dated 21/08/2021 submitted by the assessee along with Form No. 3 for Assessment Year 2001-02. The assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020. In view of this the appeal of the assessee is dismissed as withdrawn.

5.

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

1.

Applicant 2. Respondent Page | 1

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