RAM NARESH SIKARWAR,BALLABGARH vs. ITO, WARD-II(2), FARIDABAD

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ITA 2297/DEL/2018Status: DisposedITAT Delhi25 March 2021AY 2008-092 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee requested withdrawal of the appeal, stating they opted to settle tax arrears under the Vivad Se Vishwas Scheme, 2020. A certificate under Section 5(1) of the Act was filed.

What were the issues?

Whether the appeal should be withdrawn and dismissed as the assessee has opted for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

Hearing: 25.03.2021Pronounced: 25.03.2021

ORDER PER G.S. PANNU, VP :

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

This appeal by the assessee for the assessment year 2008-09 is directed against the order of learned CIT(A)-Faridabad, dated 19.01.2018.

ITA-2297/Del/2018 2

2.

The learned counsel for the assessee, vide its letter dated 08.03.2021, received by hand, 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 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 appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 25th March, 2021.

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