What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The Revenue's appeals were accordingly dismissed.

The Revenue filed appeals for assessment years 2013-14 and 2014-15. The assessee requested withdrawal of these appeals, having opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the Revenue's appeals should be withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

ACIT vs Fitness First India P.Ltd, New… | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH C: NEW DELHI

Before: SHRI R.K. PANDA & SHRI K. NARASIMHA CHARY

Hearing: 25.02.2021Pronounced: 25.02.2021

Date of hearing : 25.02.2021 Date of pronouncement : 25.02.2021 ORDER PER R.K. PANDA, AM :

These appeals by the Revenue for the assessment years 2013-14 and 2014-15 are directed against the orders of learned CIT(A)-44, New Delhi, dated 31.10.2018.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 04.02.2021, received through email, has requested for withdrawal of the appeals filed by the Revenue and stated that the assessee has opted to settle the dispute relating to the tax

2 ITA-173 & 174//Del/2019 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.

Learned Senior DR has no objection.

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

In the result, the appeals of the Revenue are dismissed.

Above decision was announced on conclusion of Virtual Hearing on 25th February, 2021.

ACIT, CIRCLE-9(1), NEW DELHI vs. FITNESS FIRST INDIA P.LTD, NEW DELHI

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What were the issues?

Which sections of the Income-tax Act were involved?

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