What did the Tribunal hold?

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 The appeals were dismissed as withdrawn by the tribunal.

The assessee, Karnal Central Co-operative Bank Ltd., filed appeals for AY 2012-13 and 2013-14. The assessee subsequently requested withdrawal of the appeals.

What were the issues?

Whether the assessee's appeals should be withdrawn due to opting for the Vivad Se Vishwas Scheme.

The Karnal Central Co-Operative… vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI

Hearing: 30.04.2021Pronounced: 30.04.2021

Heard together (2 matters)

I.T.A No.898/Del/2017

I.T.A No.899/Del/2017

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER G.S.PANNU, VP:

The Both appeals by the assessee for the assessment year 2012-13 & 2013-14 is directed against the order of learned CIT(A), Karnal dated 14.12.2016.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide letter dated 5th April, 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.

Learned Senior DR has no objection.

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

In the result, the both appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 30th April, 2021.

THE KARNAL CENTRAL CO-OPERATIVE BANK LTD.,KARNAL vs. ACIT, KARNAL

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What were the issues?

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