ANSHIKA CONSULTANTS PVT. LTD.,NEW DELHI vs. ACIT, CC-27, NEW DELHI

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ITA 3947/DEL/2017Status: DisposedITAT Delhi30 April 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2012-13. During the virtual hearing, no one appeared for the assessee. The assessee had requested withdrawal of the appeal, stating they opted to settle the tax arrears under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 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 :

This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A)-29, New Delhi, dated 27.04.2017.

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

2 ITA-3947/Del/2017 20.04.2021, has requested for withdrawal of the appeal filed by the assessee 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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced in the open Court on conclusion of Virtual Hearing on 30th April, 2021.

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