What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad Se Vishwas Act. Both parties agreed with this submission.

The Revenue filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee had opted for settlement under the Direct Taxes Vivaad Se Vishwas Act, 2020, and had filed the necessary forms.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Act.

Pawan Jain, Ghaziabad vs ITO | ITAT Delhi 2021

Income Tax Appellate Tribunal, [ DELHI BENCH: ‘SMC–2’ NEW DELHI ]

Before: SHRI N. K. BILLAIYAMS. SUCHITRA KAMBLE

For Appellant: Shri Vipin Garg, F.C.A.;

For Respondent: Shri Farat Khan, Sr. D. R.;

Hearing: 01.03.2021Pronounced: 01.03.2021

O R D E R PER SUCHITRA KAMBLE, JM :

This appeal is filed by the Revenue against the order dated 06.05.2019 of the Commissioner of Income Tax [Appeals], Ghaziabad, for Assessment Year 2010-11.

When the matter is called up for hearing the ld AR of the assessee submitted a letter dated 26.02.2021 wherein, it is submitted that assessee has already opted for settlement of the dispute involved in this appeal under the Direct Taxes Vivaad Se Vishwas Act, 2020 by filing Form Nos. 1 and 2. Subsequently, Form No. 3 as per section 5(1) of the Vivaad Se Vishwas Act, 2020 was also issued to the assessee by the Department.

The ld. DR also agreed with the above contentions.

In view of the above facts the appeal of the assessee is dismissed as withdrawn. 5. Accordingly, appeal of the assessee is dismissed.

Order pronounced in the Open Court on this 01st Day of March, 2021.

PAWAN JAIN,GHAZIABAD vs. ITO WARD-2(1), GHAZIABAD

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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