NEERAJ KUMAR TYAGI,DELHI vs. ITO, WARD- 59(1), NEW DELHI

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ITA 6467/DEL/2019Status: DisposedITAT Delhi22 April 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2009-10. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

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 Vinod Kumar Goel, 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 2009-10 is directed against the Order of Learned CIT(A)-38, New Delhi.

2.

The assessee’s A.R. vide letter dated 16.04.2021 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In the result, the appeal of the assessee is dismissed as withdrawn.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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