BHARAT INDUSTRIAL ENTERPRISES LTD.,KARNAL vs. ACIT, CIRCLE, KARNAL

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ITA 1667/DEL/2018Status: DisposedITAT Delhi08 July 2021AY 2013-142 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 The appeal was dismissed as withdrawn.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 filed an appeal for assessment year 2013-14. During the hearing, the assessee requested to withdraw the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 ‘ A’ NEW DLEHI

Before: SHRI PRASHANT MAHARISHI & SHRI K. NARASIMHA CHARY

Hearing: 08/07/2021

PER K. NARASIMHA CHARY, J.M. This appeal by the assessee for the assessment year 2013-14 is directed against the order of Ld. CIT(A)-Karnal dated 29.12.2017

2.

At the time of virtual hearing before us, the learned counsel for the assessee, vide its letter dated nil has requested for withdrawal of the appeal filed by him 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 CIT/DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the open court on conclusion of Virtual hearing on 8th July, 2021.

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