NAVIN DANG,NEW DELHI vs. DCIT, CIRCLE- 7(2), NEW DELHI

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ITA 4432/DEL/2018Status: DisposedITAT Delhi26 August 2021AY 2014-152 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 allowed the assessee's request to withdraw the appeal. This was based on the assessee's decision to settle the tax arrears under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI O.P. KANT & SHRI AMARJEET SINGH

Hearing: 26.08.2021Pronounced: 26.08.2021

ORDER PER AMARJEET SINGH, JM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-3, Delhi, dated 27.03.2018 passed for assessment year 2014-15. 2. We have heard learned Representatives of both the parties through Video Conferencing. 3. The learned counsel for the assessee filed a letter dated 13.08.2021 through email wherein he has requested for withdrawal of the appeal as 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”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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