EXPERION HOSPITALITY PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE-8(2), NEW DELHI

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ITA 1111/DEL/2020Status: DisposedITAT Delhi25 February 2021AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted this request.

What were the facts?

The assessee filed an appeal for the assessment year 2016-17. During the virtual hearing, no one appeared on behalf of the assessee.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A)-3 New Delhi, dated 16.01.2020.

2.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 17.02.2021, received through email, has requested for withdrawal of the appeal filed by him and 2 ITA-1111//Del/2020 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 on 25th February, 2021.

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