What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

The assessee filed an appeal before the ITAT for assessment year 2009-10. The assessee subsequently requested to withdraw the appeal as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

M/S. Globus Spirits Ltd., New… vs Addl. CIT, New Delhi | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU, VICE- & SHRI K. NARASIMHA CHARY

For Respondent: Ms. Rakhi Vimal, Sr. DR

Hearing: 08/02/2021

PER K. NARASIMHA CHARY, J.M. This appeal is filed by Global Spirits Ltd. (the assessee) being aggrieved by the order dated 30.01.2014 passed by the Commissioner of Income-tax (Appeals)-XV, New Delhi [CIT(A)] for assessment year 2009- 10.

Learned Counsel for the assessee, vide letter dated nil, has requested for withdrawal of the appeal filed by assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Scheme, 2020 for the assessment year under consideration. A certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

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In the result, the appeal of the assessee is dismissed as withdrawn.

Order was announced on conclusion of Virtual Hearing in the presence of both the parties on 8th February, 2021.

M/S. GLOBUS SPIRITS LTD.,NEW DELHI vs. ADDL. CIT, 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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