VIJAY KUMAR & SONS,NEW DELHI vs. ACIT, CIRCLE 39(1), NEW DELHI

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ITA 2000/DEL/2019Status: DisposedITAT Delhi06 November 2020AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested withdrawal of the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted this request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Manoj Kumar, CA
For Respondent: Shri M.A. Baranwal, Sr. DR
Hearing: 06.11.2020Pronounced: 06.11.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned CIT(A)-13, New Delhi dated 15.01.2019 and pertains to assessment year 2014-15.

2.

The assessee, vide letter dated 24th October, 2020 received through email, has requested for withdrawal of the appeal filed by the assessee and ITA 2000/D/2019 stated that the assessee 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.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.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 6th November, 2020.

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