DHRUV RATHI HUF,NEW DELHI vs. ITO, WARD- 30(3), NEW DELHI

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ITA 9851/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw their appeal to settle the dispute under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad 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

This appeal by the assessee for the assessment year 2015-16 is directed against the Order of Learned CIT(A)-10, New Delhi.

2.

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

However, the assessee‘s A.R. vide his email dated 25.09.2021 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’s A.R. for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was pronounced on conclusion of Virtual Hearing on 29th September, 2021.

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