S.K.AGARWAL (HUF),NEW DELHI vs. ITO, WARD-39(4), NEW DELHI

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ITA 2682/DEL/2019Status: DisposedITAT Delhi28 May 2021AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The Senior DR had no objection to this request.

What were the facts?

The assessee requested to withdraw their appeal for the assessment year 2015-16. This was due to opting for settlement under the 'Vivad Se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for a settlement scheme.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 BENCH: ‘A’ NEW DELHI

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

Hearing: 28.05.2021Pronounced: 28.05.2021

This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-13, New Delhi, dated 08.02.2019.

2.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide his letter dated 20.03.2021 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 on 28th May, 2021

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