What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal of the appeal. The tribunal noted that the respondent (Revenue) had no objection to the withdrawal.

The assessee company requested to withdraw its appeal before the ITAT. The reason for withdrawal was that the assessee had opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

Mobinteco Ltd. (Now Hike Pvt… vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

Hearing: 10.02.2021Pronounced: 10.02.2021

ORDER PER G.S.PANNU, VP: This appeal by the assessee for the Assessment Year 2014-15 is directed against the order of Learned CIT(A)-6, Delhi dated 06.10.2017.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide email letter dated 08.02.2021 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 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In the result, the appeal of the assessee is dismissed as withdrawn.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 10th February, 2021.

MOBINTECO LTD. (NOW HIKE PVT. LTD),NEW DELHI vs. DCIT, 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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