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 The appeal was dismissed as withdrawn.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 requested to withdraw the appeal filed against the CIT(A) order for AY 2015-16. The reason for withdrawal was the assessee's decision to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee to settle the dispute under the Vivad Se Vishwas Scheme.

Rakesh Kuar (HUF), New Delhi vs ITO | ITAT Delhi 2020

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

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

For Appellant: Shri Vivek Kumar Shukla, Advocate

For Respondent: Shri M. Barnwal, Sr. DR

Hearing: 16.11.2020Pronounced: 16.11.2020

PER G.S. PANNU, VICE PRESIDENT

This appeal by the assessee is directed against the order of learned CIT(A)-19, New Delhi dated 16.11.2018 and pertains to assessment year 2015-16.

The learned counsel for the assessee, vide its letter dated 2.11.2020, has requested for withdrawal of the appeal filed by him and stated that the assessee ITA 7876/D/2018 has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

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In the result, the appeal of the assessee is dismissed as withdrawn.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 16th November, 2020.

RAKESH KUAR (HUF),NEW DELHI vs. ITO, WARD-59(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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