What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

The assessee requested withdrawal of appeals for assessment years 2014-15 and 2015-16. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Savita Rani Arya, New Delhi vs ACIT | 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 AMIT SHUKLA SHRI AMIT SHUKLASHRI SHRI

For Appellant: Shri Kapil Goel, CA

For Respondent: Shri H.K. Choudhary, CIT-DR

PER AMIT SHUKLA, JM PER AMIT SHUKLA, JM : PER AMIT SHUKLA, JM PER AMIT SHUKLA, JM These appeals by the assessee for the assessment years 2014- 15 and 2015-16 are directed against the order of learned CIT(A)-29, New Delhi dated 10th June, 2019.

The learned counsel for the assessee, vide letter dated 31st 2. October, 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. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed.

2 ITA-6397 & 6398/Del/2019

Learned CIT-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In the result, the appeals of the assessee are dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 19th November, 2020.

SAVITA RANI ARYA,NEW DELHI vs. ACIT CENTRAL CIRCLE-25, 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