VINEET GARG,NEW DELHI vs. ITO WARD - 42(4), NEW DELHI

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ITA 9677/DEL/2019Status: DisposedITAT Delhi29 July 2021AY 2015-162 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 for the Vivad Se Vishwas Scheme, 2020, and obtained a final settlement. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2015-16. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : SMC-2 : NEW DELHI

Before: SHRI R.K. PANDA

For Appellant: Shri Vineet Garg, Assessee
For Respondent: Shri Vijay Kumar Kataria, Sr. DR
Hearing: 29.07.2021Pronounced: 29.07.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-2 : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2015-16 Vineet Garg, Vs ITO, 81, Raj Nagar, Pitampura, Ward-42(4), New Delhi. New Delhi. PAN : AGJPG0800B (Appellant) (Respondent) Assessee by : Shri Vineet Garg, Assessee Revenue by : Shri Vijay Kumar Kataria, Sr. DR Date of Hearing : 29.07.2021 Date of Pronouncement : 29.07.2021 ORDER

This appeal filed by the assessee is directed against the order dated 31.10.2019 of the CIT(A)-Delhi-43, relating to the assessment year 2015-16. At the time of hearing, the assessee, vide his letter dated 13th July, 2021 2. placed on record, sought withdrawal of the appeal on the ground 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. The assessee has also obtained Form No.5 in final settlement of the tax dispute. It is accordingly requested that this appeal may be allowed to be withdrawn.

3.

In the absence of any objection from the ld. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.

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