NAKUL GUPTA,NEW DELHI vs. ITO, WARD- 3(3), NEW DELHI

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ITA 2405/DEL/2018Status: DisposedITAT Delhi30 April 2021AY 2014-152 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 The appeal was dismissed as withdrawn.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 requested to withdraw the appeal filed for assessment year 2014-15. 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 request for withdrawal of appeal due to settlement under 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 :

This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-I, New Delhi, dated 23.02.2018.

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 09.04.2021, has requested for withdrawal of the appeal filed by the assessee

2 ITA-2405/Del/2018 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In the result, the appeal of the assessee is dismissed as withdrawn.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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