What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order. The assessee later opted for settlement under The Direct Taxes Vivaad Se Vishwas Scheme, 2020, and 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Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Scheme.

Vks Properties Pvt. Ltd., New… vs ITO | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH “SMC-1”: NEW DELHI

Before: SHRI BHAVNESH SAINISHRI PRASHANT MAHARISHI

For Appellant: Shri Akshit Goel, C.A.;

For Respondent: Shri Rajesh Kumar, Sr. DR;

Hearing: 02/02/2021Pronounced: 02/02/2021

O R D E R PER PRASHANT MAHARISHI, A. M.

This appeal is filed by the assessee against the order dated 6.09.2018 of the ld. CIT (Appeals)-29, New Delhi for Assessment Year 2009-10.

When the matter is called up for hearing the ld AR of the assessee submitted a letter dated 30.01.2021 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 Scheme, 2020 by filing Form No. 1 and 2. Subsequently, form No. 3 as per section 5(1) of the Vivaad Se Vishwas Scheme, 2020 was also issued to the company on 09.12.2020.

In view of the above facts the appeal of the assessee is dismissed as withdrawn.

Accordingly, appeal of the assessee is dismissed. Order pronounced in the open court on 02/02/2021.

VKS PROPERTIES PVT. LTD.,NEW DELHI vs. ITO, WARD- 26(4), 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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