What did the Tribunal hold?

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 The appeals were consequently dismissed as withdrawn.

The assessee requested withdrawal of appeals for assessment years 2014-15 and 2015-16. This was due to opting to settle tax arrears under The Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeals should be withdrawn and dismissed as withdrawn due to settlement under the Vivad se Vishwas Act.

Ajit Kumar Gupta vs ACIT | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY BENCH A: NEW DELHI

Before: JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU

For Appellant: Ms Umang Luthra, Adv

For Respondent: Shri Shailesh Kumar, Sr. DR

Hearing: 09.10.2020Pronounced: 09.10.2020

PER JUSTICE P.P.BHATT, PRESIDENT These appeals by the assessee for the assessment year 2014-15 and 2015-16 are directed against the order of learned CIT(A)-24, New Delhi dated 21.12.2018.

& 1317/D/2019 Assessment year 2014-15 The learned counsel for the assessee, vide letter dated 3rd October, 2.

2020 received through email, 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 year under consideration under The Direct Tax Vivad se Vishwas Act, 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 appeals.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 9th October, 2020.

AJIT KUMAR GUPTA,DELHI vs. ACIT, CENTRAL CIRCLE-07, NEW DELHI

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