What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2014-15. The assessee subsequently requested to withdraw the appeal as they opted to settle the tax arrears under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for a settlement under the Vivad Se Vishwas Act.

Imagine Picture Pvt. Ltd., New… vs PCIT | ITAT Delhi 2021

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

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

Hearing: 20.01.2021Pronounced: 20.01.2021

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned Pr. CIT(A)-4, New Delhi, dated 19.02.2019.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The learned counsel for assessee, vide its letter dated

2 ITA-2526/Del/2019 13.01.2021, has requested for withdrawal of the appeal 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 Direct Tax Vivad Se Vishwas Act, 2020.

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In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 20th January, 2021.

IMAGINE PICTURE PVT. LTD.,NEW DELHI vs. PR.CIT- 4, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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