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 The appeal was dismissed as withdrawn.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 2010-11. The assessee later requested to withdraw the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted due to opting for the Vivad Se Vishwas Scheme.

Aditya Agarwal, Noida vs DCIT | 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. PANNUBEFORE SHRI G.S. PANNU & AND SHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri Jagdish Singh Dahiya

PER G.S. PANNU, VICE PRESIDENT PER G.S. PANNU, VICE PRESIDENT : PER G.S. PANNU, VICE PRESIDENT PER G.S. PANNU, VICE PRESIDENT

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-IV, New Delhi dated 9th May, 2019.

The assessee, vide letter dated 15th October, 2020 has requested 2. for withdrawal of the appeal filed by him and stated that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

Learned Senior DR has no objection.

2 ITA-7286/Del/2019

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In the result, the appeal of the assessee is dismissed as withdrawn.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 28th October, 2020.

ADITYA AGARWAL,NOIDA vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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