What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal for the assessment year 2009-10. Subsequently, the assessee requested to withdraw the appeal. This request was made because the assessee opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme should be accepted.

Aman Mehtani, New Delhi vs PCIT | 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 SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SHRI

For Appellant: Shri Tarun Kumar, Advocate

For Respondent: Shri Jagdish Singh, Senior DR

Hearing: 16.10Pronounced: 16.10

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A), Faridabad dated 18th February, 2019.

The assessee, vide letter dated 30th September, 2020 has 2. requested for withdrawal of the appeal filed by him and stated that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

Learned Senior DR has no objection.

2 ITA-2921/Del/2019

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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 16th October, 2020.

AMAN MEHTANI,NEW DELHI vs. PRCIT, FARIDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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