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 the tax arrears under the Vivad Se Vishwas Scheme, 2020.

The assessee filed appeals for assessment years 2013-14 and 2014-15. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed due to their opting for settlement under the Vivad Se Vishwas Scheme.

Akc Retailer Pvt. Ltd., New Delhi vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY ‘A’: NEW DELHI

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

For Appellant: Shri. M.P. Rastogi, Advocate

For Respondent: Shri. M. Baranwal, Sr. DR

Hearing: 22.01.2021Pronounced: 22.01.2021

PER G.S. PANNU, VP :

These appeals by the assessee for the assessment year 2013-14 and 2014-15 are directed against the orders of CIT(A), New Delhi, dated 11.05.2018 and 19.02.2018. 2 ITA-4505/Del/2018 ITA-2514/Del/2018

The learned counsel for the assessee, vide its letter dated 19.01.2021, 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. 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.

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 22.01.2021. (SUDHANSHU SRIVASTAVA) VICE PRESIDENT sh

AKC RETAILER PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 2(1), NEW DELHI

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