What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee company filed an appeal against an order of the CIT(A). The assessee subsequently requested withdrawal of the appeal.

What were the issues?

Whether the assessee can withdraw their appeal after opting for settlement under the Vivad Se Vishwas Act.

Neha Jewellers Pvt. Ltd., New… vs ACIT | ITAT Delhi 2020

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

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri Akshit Goel, CA

For Respondent: Shri Umesh Takyar, Sr. DR

Hearing: 20.11.2020Pronounced: 20.11.2020

PER G.S. PANNU, VICE PRESIDENT

This appeal by the assessee is directed against the order of learned CIT(A)-24, New Delhi dated 31.01.2018 and pertains to assessment year 2015-16.

The learned counsel for the assessee, vide letter dated 11th November, 2. 2020 has requested for withdrawal of the appeal filed by him and stated that the ITA 1403/Del/2018 assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act').

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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 20th November, 2020.

NEHA JEWELLERS PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE-6, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments