RKD FINANCIAL SERVICES LTD,NEW DELHI vs. DCIT, CIRCLE-20(2), NEW DELHI

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ITA 1349/DEL/2018Status: DisposedITAT Delhi28 May 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 assessee requested to withdraw the appeal as they opted to settle the dispute under the 'Vivad Se Vishwas Scheme, 2020'. The tribunal accepted the request.

What were the facts?

The assessee filed an appeal for assessment year 2014-15. Subsequently, the assessee requested withdrawal of the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the tribunal to avail the benefits of the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “A” BENCH: NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

Hearing: 28.05.2021Pronounced: 28.05.2021

is directed against the order of learned CIT(A)-7, New Delhi dated 11.12.2017.

2.

The learned counsel for the assessee, vide its letter dated 24.02.2021, received through email, 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 Senior 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In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing in the presence of both the parties on 28th May, 2021.

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