KAPIL DEV KAUSHIK,DELHI vs. ITO WARD 46(5), NEW DELHI

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ITA 1026/DEL/2019Status: DisposedITAT Delhi16 February 2021AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2015-16. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-2’ : NEW DELHI

Before: SHRI R.K. PANDA, HON’BLE

For Respondent: Shri Frat Khan, Sr.DR
Hearing: 16.02.2021Pronounced: 16.02.2021

ORDER PER R.K. PANDA, AM :

This appeal by the assessee for the assessment year 2015-16 is directed against the Order of Learned CIT(A)-16, New Delhi.

2.

The assessee’s A.R. vide email dated 02.02.2021 has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax 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.

3.

Learned Senior DR has no objection.

4.

In view of the above, I accept the request of the assessee for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the Open Court on conclusion of Virtual Hearing on 16th February, 2021.

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