What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSV scheme, the assessee can seek reinstitution of the appeal.

The assessee had filed an appeal before the ITAT. The assessee subsequently opted for the Vivad Se Vishwas (VSV) scheme and filed the necessary declaration and undertaking.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

M/S. Srs Marketing, New Delhi vs ITO | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI

For Appellant: Ms. Umang Luthra, C.A

Hearing: 15/12/2020Pronounced: 16/12/2020

ORDER

PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 05.01.2016 of the Commissioner of Income Tax (A)- 17, New Delhi relating to Assessment Year 2011-12.

Before us, assessee has moved an application dated 14th December 2020 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration

SRS Marketing vs. ITO A.Y. 2011-12 2 (Form-1) and undertaking (Form-2) Scheme and had requested to allow the withdrawal of appeal.

After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. With these directions the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed. 4.

Order pronounced in the open court on 16.12.2020

M/S. SRS MARKETING,NEW DELHI vs. ITO, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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