What did the Tribunal hold?

The assessee requested to withdraw the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The tribunal accepted this request.

The assessee filed an appeal before the ITAT. At the time of hearing, no one appeared for the assessee, who had requested withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

V.S.P. Stores Pvt. Ltd., New Delhi vs ACIT | ITAT Delhi 2021

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

Hearing: 15.04.2021Pronounced: 15.04.2021

ORDER PER G.S.PANNU, VP:

This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-9, New Delhi dated 25.03.2019.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide letter dated 05.04.2021 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 V.S.P. Stores Pvt. Ltd. Vs. ACIT 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In the result, the appeal of the assessee is dismissed as withdrawn.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.

V.S.P. STORES PVT. LTD.,NEW DELHI vs. ACIT CIRCLE-26(2), NEW DELHI

What did the Tribunal hold?

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What were the issues?

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