PURSOTAM,NEW DELHI vs. ITO, WARD-44(4), NEW DELHI

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ITA 4059/DEL/2018Status: DisposedITAT Delhi29 January 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeals. The withdrawal was based on the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals for the assessment year 2014-15. The assessee later requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed based on their request to withdraw them due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri. Divyanshu Aggarwal, Adv
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 29.01.2021Pronounced: 29.01.2021

PER G.S. PANNU, VP :

These appeals by the assessee for the assessment year 2014-15 are directed against the orders of CIT(A), Delhi both dated 27.03.2018. 2. The learned counsel for the assessee, vide its letter dated 21.01.2021, received through email, has requested for withdrawal of the appeals filed by him 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. 3. Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 29.01.2021. (SUDHANSHU SRIVASTAVA) VICE PRESIDENT sh

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