What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeals. The withdrawal was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

The assessee filed appeals for assessment years 2010-11, 2014-15, and 2015-16. The assessee later requested to withdraw these appeals.

What were the issues?

Whether the appeals should be withdrawn as the assessee has opted for settlement under the Vivad Se Vishwas Scheme.

Shree Agrasen Co-Operative Urban… vs ITO | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Appellant: Ms. Umang Luthra, Adv

Hearing: 03.03.2021Pronounced: 03.03.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2010-11; 2014-15 & 2015-16 are directed against the common order of Learned CIT(A)-14, New Delhi.

The assessee’s A.R. vide her email dated 01.03.2021 has requested for withdrawal of the appeals filed by the assessee 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 in all the appeals.

Learned Senior DR has no objection.

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

In the result, all the 03 appeals of the assessee are dismissed as withdrawn.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 03rd March, 2021.

SHREE AGRASEN CO-OPERATIVE URBAN THRIFT & CREDIT SOCIETY LTD,NEW DELHI vs. ITO WARD 41(5), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments