THE VISION COOP. URBAN THRIFT AND CREDIT SOCIETY LTD,NEW DELHI vs. ACIT, CIRCLE-38(1), NEW DELHI

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ITA 6157/DEL/2018Status: DisposedITAT Delhi27 May 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 2014-15 and 2015-16. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for 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 “SMC-1” BENCH: NEW DELHI

Before: SHRI KUL BHARAT

Hearing: 27.05.2021Pronounced: 27.05.2021

ORDER PER KUL BHARAT, JM :

These appeals filed by the assessee for the assessment years 2014-15 & 2015-16 are directed against the orders of learned CIT(A)-13, New Delhi dated 30.07.2018.

2.

The Ld. Counsel for the assessee, vide its letter dated NIL, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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.

In view of the above, I accept the request of the assessee for withdrawal of the appeals.

4.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was pronounced on conclusion of Virtual Hearing on 27th May, 2021.

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