MUZAFFARNAGAR DIST. COOP. BANK LTD.,MUZAFFARNAGAR vs. ACIT, CIRCLE-1, MUZAFFARNAGAR

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ITA 5921/DEL/2017Status: DisposedITAT Delhi15 April 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeals were dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of appeals for AY 2009-10 and 2014-15. This was due to opting for settlement under the "Vivad Se Vishwas Scheme, 2020". A certificate under Section 5(1) of the scheme was provided.

What were the issues?

Whether the assessee's request for withdrawal of appeals due to opting for the Vivad Se Vishwas scheme should be accepted.

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 “C” BENCH: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 15.04.2021Pronounced: 15.04.2021

10 & 2014-15 are directed against the order of learned CIT(A), Muzaffarnagar both dated 27.07.2017.

2.

The learned counsel for the assessee, vide its letter dated NIL, received through email, has requested for withdrawal of the appeals filed by him 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, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, both appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 15th April, 2021.

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