MR. SUNIL BEDI,NEW DELHI vs. DCIT, FARIDABAD

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ITA 1987/DEL/2017Status: DisposedITAT Delhi30 April 2021AY 2005-062 pages
AI SummaryDismissed

What did the Tribunal hold?

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

What were the facts?

The assessee filed appeals for assessment years 2005-06 and 2006-07. The assessee subsequently requested withdrawal of these appeals under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's request for withdrawal of appeals under the Vivad Se Vishwas Scheme should be accepted.

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 ‘B’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 30.04.2021Pronounced: 30.04.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2005-06 & 2006-07 are directed against the order of learned CIT(A)-3, Gurgaon,, dated 31.01.2017 and 28.02.2017, respectively.

2.

None appeared on behalf of the assessee during the course of Virtual Hearing, before us. The assessee, vide its letter, received through email, dated 20.04.2021, has requested for withdrawal of the appeals filed by the assessee 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 in both the appeals.

3.

Learned Senior DR has no objection.

4.

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

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was pronounced in the open Court on conclusion of Virtual Hearing on 30th April, 2021.

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