What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as it was being settled under the Vivad Se Vishwas Act. Liberty was granted to revive the appeal if the settlement failed for technical reasons.

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee later decided to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020, having filed the necessary declarations.

What were the issues?

The primary issue was the assessee's intention to settle the appeal under the Vivad Se Vishwas Act, leading to a request for withdrawal.

Maruti Suzuki India Ltd., New… vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. SUDHANSHU SRIVASTAVA

For Respondent: Ms. Rakhi Vimal, Sr. DR

Hearing: 05/01/2021Pronounced: 05/01/2021

This appeal by the assessee is preferred against the order of the CIT(A)-15, New Delhi dated 01.03.2017 pertaining to A.Y.2010-11.

At the very outset the counsel for the assessee drew our attention to the letter dated 04.01.2020 in which he stated that the appellant in order to buy peace and avoid litigation decided to settle the captioned appeal under the direct tax Vivaad Se Vishwas Act, 2020. The counsel pointed out that necessary declarations have already been filed with the designated authority.

On these facts the counsel sought permission to withdraw the appeal. 4. On such concession the appeal is dismissed as withdrawn with a liberty to the appellant to approach the Tribunal for the revival of the appeal if for some technical reason the dispute could not be settled under the Vivaad Se Vishwaas Act, 2020. 5. Decision announced in the open court in the presence of both the representatives on 05.01.2021.

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, CIRCLE- 9(1), 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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