What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can seek reinstitution of the appeal.

The assessee filed an appeal against the CIT(A) order for AY 2009-10. The assessee subsequently applied to resolve the pending issue under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Receivable Management Services… vs ITO | ITAT Delhi 2021

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

Before: SHRI ANIL CHATURVEDI & MS SUCHITRA KAMBLE

Hearing: 16.03.2021Pronounced: 16.03.2021

PER SUCHITRA KAMBLE, JM

This appeal is filed by the assessee against the order dated 25/07/2016 passed by CIT(A)-38, Delhi for Assessment Year 2009-10.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 19.01.2021.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 the same. The appeal of the assessee is dismissed as withdrawn.

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

RECEIVABLE MANAGEMENT SERVICES PVT. LTD.,NEW DELHI vs. ITO, WARD-21(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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