What did the Tribunal hold?

The assessee requested to withdraw the appeals as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme. The Tribunal accepted this request.

The assessee filed multiple appeals before the ITAT for assessment years 2009-10 to 2013-14. The assessee did not appear for the virtual hearing.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for a dispute resolution scheme.

Punit Jain, New Delhi vs ITO | ITAT Delhi 2020

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K.N. CHAR SHRI K.N. CHARYSHRI SHRI

For Respondent: Shri Gaurav Dudeja, Senior DR

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals filed by the assessee against the order of the learned CIT(A)-16, New Delhi, all dated 22.08.2019, for the assessment years 2009-10 to 2013-14 respectively.

Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned counsel for the assessee, vide leter dated 25.12.2020 has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020 in accordance with Direct Tax Vivad se Vishwas Act, 2020 (in short ‘the Act’).

2 ITA-8048 to 8052/Del/2019

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 30th December, 2020.

PUNIT JAIN,NEW DELHI vs. ITO WARD- 46(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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