What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSVS Act, the assessee can seek reinstitution of the appeal.

The assessee filed an appeal against the CIT(A)'s order for AY 2014-15. The assessee subsequently applied to resolve the pending issue under the Vivad se Vishwas Scheme (VSVS) Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Rajesh Bohra, New Delhi vs ITO | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH “D” NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & SHRI K.N. CHARY

Hearing: 17.03.2021

सुनवाईक�तारीख/ Date of hearing: 17.03.2021 17.03.2021 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER G.S. PANNU, V.P.

This appeal is filed by the assessee against the order dated 29.11.2018 passed by CIT(A), New Delhi for AY 2014-15.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSVS) Act, 2020 and has filed Declaration Form No. 1 & 2 and received Form No. 3 (attached herewith).

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal

I.T.A.No.1345/Del/2019 for reinstitution of the appeal and the Tribunal shall consider the same. The appeal of the assessee is dismissed as withdrawn.

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

Order pronounced in the open court in presence of both the parties on this 17th day of March, 2021.

RAJESH BOHRA,NEW DELHI vs. ITO WARD-6(3), DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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