What did the Tribunal hold?

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 The appeal was dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme.

The assessee filed an appeal for the assessment year 2015-16. The assessee subsequently requested to withdraw the appeal as they 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Whether the appeal can be withdrawn by the assessee due to opting for settlement under the Vivad Se Vishwas Scheme.

P Kal Infotech Pvt Ltd, Gurgaon vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC-2’ NEW DELHI

Before: SHRI KUL BHARAT & SHRI O.P. KANT

Hearing: 09.06.2021Pronounced: 09.06.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee for the assessment year 2015- 16 is directed against the order of learned CIT(A)-1, Gurgaon, dated 12.12.2018.

None appeared on behalf of the Revenue at the time of Virtual hearing before us. The learned counsel for the assessee, vide his email dated 8th June, 2021, received through email, has requested for withdrawal of the appeal 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced on conclusion of Virtual Hearing on 9th June, 2021.

P KAL INFOTECH PVT LTD,GURGAON vs. DCIT CIRCLE-03, GURGAON

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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