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The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSV scheme, the assessee can seek reinstitution of the appeal.

The assessee sought withdrawal of its appeal before the ITAT. This was due to opting for the Vivad Se Vishwas (VSV) scheme and filing the necessary declarations and undertakings.

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.

Vasp Enterprises Pvt. Ltd., New… vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & MS. SUCHITRA KAMBLE

For Appellant: Shri Rajendra Pandey

For Respondent: Shri Sohail Malik, Sr. D.R

Hearing: 15/03/2021Pronounced: 15/03/2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Assessment Year : 2006-07 VASP Enterprises Pvt. Ltd., Vs. DCIT C/o. Ravi Gupta, Adv. Circle – 17(1), E-6A, Kailash Colony, New Delhi New Delhi-110048 PAN – AACCV 0567 A (APPELLANT) (RESPONDENT) Assessee by Shri Rajendra Pandey Revenue by Shri Sohail Malik, Sr. D.R. Date of hearing: 15/03/2021 Date of Pronouncement: 15/03/2021 ORDER PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 29.03.2017 of the Commissioner of Income Tax (Appeals)-9, New Delhi relating to Assessment Year 2006-07.

Before us, assessee has vide email dated 15th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and 2 undertaking (Form-2) Scheme and department had issued Form- 3. Ld. DR has no objection to the withdrawal.

After considering the aforesaid facts, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 With these directions, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 15.03.2021, immediately after conclusion of the hearing of the matter in virtual mode.

VASP ENTERPRISES PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 17(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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