VISHED BANGER,HISAR vs. ITO, WARD-5, HISAR

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ITA 231/DEL/2020Status: DisposedITAT Delhi12 March 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Lalit Mohan, CA
For Respondent: Shri M. Barnwal, Sr. DR
Hearing: 12.03.2021Pronounced: 12.03.2021

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A), Hisar dated 25.10.2019 and pertains to assessment year 2010-11.

2.

The learned counsel for the assessee, vide letter dated 03.03.2021, has requested for withdrawal of the appeal and stated that the assessee has opted to ITA 231//Del/2020 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 12th March, 2021.

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