VASTU FINTECH PVT. LTD.,NEW DELHI vs. ITO WARD-26(2), NEW DELHI

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ITA 2410/DEL/2019Status: DisposedITAT Delhi22 April 2021AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The withdrawal was based on the assessee opting to settle tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's request for withdrawal of appeal 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 ‘SMC-1’ : NEW DELHI

Before: SHRI R.K. PANDA, HON’BLE

For Appellant: Shri Tarun Kumar, Adv
For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Hearing: 22.04.2021Pronounced: 22.04.2021

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2010-11 is directed against the Order of Learned CIT(A)-28, New Delhi.

2.

The assessee vide letter dated 19.04.2021 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 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.

Learned Senior DR has no objection.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the presence of both the parties in the Open Court on conclusion of Virtual Hearing on 22nd April, 2021

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