What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivad Se Vishwas Scheme and the Department had issued Form No. 3. Consequently, the appeal was allowed to be withdrawn.

The assessee filed an appeal against an order for assessment year 2013-14. The assessee opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020 and filed the necessary forms.

What were the issues?

Whether the appeal should be withdrawn as the assessee has opted for settlement under the Vivad Se Vishwas Scheme.

Ocp Music Pvt. Ltd. vs DCIT | ITAT Delhi 2021

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

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Appellant: Shri Amrik Singh, A. R.;

For Respondent: Shri Gaurav Pundir, Sr. D. R.;

Hearing: 22/09/2021Pronounced: 22/09/2021

O R D E R PER PRASHANT MAHARISHI, A. M.

This appeal is filed by the assessee against the order passed by the ld. Commissioner of Income Tax (Appeals)–38, New Delhi, for assessment year 2013-14.

At the time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed to be withdrawn. 3. The ld. DR also agreed with the above contentions. 4. On careful consideration of the fact it is found that Form No. 3 has been issued to the assessee by the Department on 09th of February, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. 5. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 22/09/2021.

OCP MUSIC PVT. LTD.,DELHI vs. DCIT, CIRCLE- 19(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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