What did the Tribunal hold?

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 The appeal was dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme.

The assessee requested to withdraw their appeal before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020. A certificate confirming this settlement was also provided.

What were the issues?

Whether an appeal can be withdrawn by the assessee due to opting for settlement under the Vivad Se Vishwas Scheme. The resolution of tax disputes through the Vivad Se Vishwas Scheme.

M/S. Global Associates vs JCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

For Appellant: Mr. Mohan Kalra, Adv

For Respondent: Mr. M. Barnwal, Sr. DR

Hearing: 31.08.2021Pronounced: 31.08.2021

ORDER PER G.S.PANNU, VP:

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-19, New Delhi dated 28.11.2014.

The learned counsel for the assessee, vide email letter dated 24.08.2021 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,

M/s Global Associates Vs. JCIT 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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 31st August, 2021.

M/S. GLOBAL ASSOCIATES,DELHI vs. JCIT, 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