What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme.

The assessee filed an appeal for assessment year 2011-12. During the hearing, no one appeared for the assessee, who had requested withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn as per the assessee's request due to settlement under the Vivad Se Vishwas Scheme.

Deepali Bhatt, New Delhi vs ITO | 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 :

This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-12, New Delhi, dated 14.08.2019.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter, received through email dated 10.02.2021, has requested for withdrawal of the appeal filed by him and 2 ITA-7406/Del/2019 stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year 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 appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

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

DEEPALI BHATT,NEW DELHI vs. ITO WARD - 35(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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