What did the Tribunal hold?

The assessee requested to withdraw the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The tribunal accepted the request.

The assessee filed an appeal for the assessment year 2013-14. During the virtual hearing, no one appeared for the assessee.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal due to settlement under the Vivad Se Vishwas Scheme.

Bain & Company Inc., Gurgaon vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH D: NEW DELHI

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

Hearing: 17.03.2021Pronounced: 17.03.2021

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned DCIT, International Taxation, Gurgaon, dated 08.08.2017.

2 ITA-6264/Del/2017

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter, received through email, dated 18.03.2021, has requested for withdrawal of the appeal filed by him and 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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced in the open court on conclusion of Virtual Hearing on 17th March, 2021.

BAIN & COMPANY INC.,GURGAON vs. DCIT, INTERNATIONAL TAXATION, CIRCLE GURGAON, GURGAON

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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