What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee requested withdrawal of their appeal due to opting for the Vivad Se Vishwas Scheme. A certificate under the scheme was also provided. The Revenue had no objection to the withdrawal.

What were the issues?

Whether the appeal should be withdrawn by the assessee under the Vivad Se Vishwas Scheme. The primary issue is the assessee's intention to settle the tax dispute through the scheme.

Inder Bhan (Leiah) Bharatri… vs DCIT | ITAT Delhi 2021

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

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

Hearing: 15.04.2021Pronounced: 15.04.2021

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)-Karnal, dated 24.07.2018.

2 ITA-6435/Del/2018

None appeared on behalf of the assessee at the time of virtual hearing.

The learned counsel for the assessee, vide its letter dated 25.03.2021, received by speed post’, has requested for withdrawal of the appeal filed by him 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 appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 15th April, 2021.

INDER BHAN (LEIAH) BHARATRI EDUCATIONAL SOCIETY,PANIPAT vs. DCIT, CIRCLE-2 (EXEMPTION), CHANDIGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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