What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. This was based on the assessee opting to settle tax arrears under the Vivad Se Vishwas Scheme, 2020.

The assessee filed appeals against the CIT(A) orders for AY 2013-14 and 2015-16. The assessee later requested to withdraw these appeals.

What were the issues?

Whether the assessee's appeals should be withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

Sbbj Employees Urban Co-Operative… vs ITO | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

For Respondent: Shri M. Barnwal, Sr. DR

Hearing: 10.02.2021Pronounced: 10.02.2021

PER G.S. PANNU, VICE PRESIDENT These appeals by the assessee are directed against the order of learned Commissioner of Income Tax(A)-18, New Delhi dated 03.01.2019 and pertain to assessment years 2013-14 and 2015-16.

The learned counsel for the assessee, vide letter dated 04.02.2021 received through email, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to ITA 1589 & 1590/Del/2019 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.

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In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 10th February, 2021.

SBBJ EMPLOYEES URBAN CO-OPERATIVE THRIFT & CREDIT SOCIETY LTD,NEW DELHI vs. ITO WARD 52(5), NEW DELHI

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