What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSV scheme, the assessee can seek reinstitution of the appeal.

The assessee filed an appeal against an order of the CIT(A). Subsequently, the assessee opted for the Vivad Se Vishwas (VSV) scheme and filed the necessary declarations.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

Krishna Krishna Jewellers Pvt… vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI

For Appellant: Ms. Khushboo Arora, C.A

Hearing: 25/03/2021Pronounced: 25/03/2021

ORDER

PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 08.03.2017 of the Commissioner of Income Tax (Appeals), Karnal pertaining to Assessment Year 2008-09.

Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking

2 (Form-2) Scheme. The assessee therefore seeks to withdraw the appeal. In view of these facts the adjournment request for the Revenue is rejected.

After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. With these directions the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed. 4.

Order pronounced in the open court on 25.03.2021

KRISHNA KRISHNA JEWELLERS PVT. LTD.,PANIPAT vs. ACIT, PANIPAT

What did the Tribunal hold?

What were the facts?

What were the issues?

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