What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

The assessee filed three appeals before the ITAT for assessment years 2010-11 and 2011-12. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to opting for the Vivad Se Vishwas Scheme.

Asis Moulds India Pvt. Ltd… vs DCIT | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

Hearing: 12.03.2021Pronounced: 12.03.2021

ORDER PER G.S. PANNU, VP :

These three appeals by the assessee for the assessment year 2010-11, 2011-12, 2011-12 respectively are directed against the order of learned CIT(A)-01, New Delhi, dated 16.04.2019.

2 ITA-4876, 4878, 4879/Del/2019

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

The learned counsel for the assessee, vide its letter dated 24.02.2021, received by hand, has requested for withdrawal of the appeals 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.

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 12th March, 2021.

ASIS MOULDS INDIA PVT. LTD.,GREATER NOIDA vs. DCIT CIRCLE-3(2), NEW DELHI

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