What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2011-12. During the virtual hearing, no one appeared on behalf of the assessee. The assessee had requested withdrawal of the appeal, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal, due to opting for the Vivad Se Vishwas Scheme, should be accepted.

Mpcl Industries Ltd, New Delhi vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH F: NEW DELHI

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

Hearing: 19.02.2021Pronounced: 19.02.2021

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-6, New Delhi, dated 07.06.2018.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 05.02.2021, received through email, has requested for withdrawal of the appeal filed by him and 2 ITA-6039//Del/2019 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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 19th February, 2021.

MPCL INDUSTRIES LTD,NEW DELHI vs. ACIT CIRCLE-17(1), NEW DELHI

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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