What did the Tribunal hold?

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 The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal for assessment year 2002-03. The assessee later requested to withdraw the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's request for withdrawal of appeal due to opting for the Vivad Se Vishwas Scheme should be accepted.

M/S. High Gain Finvest Pvt. Ltd… vs ITO | ITAT Delhi 2021

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

Before: SHRI KUL BHARAT

For Appellant: Ms. Umang Luthra, Adv

Hearing: 12.04.2021Pronounced: 12.04.2021

ORDER PER KUL BHARAT, JM :

This appeal filed by the assessee for the assessment year 2002-03 is directed against the order of learned CIT(A)-42, New Delhi dated 02.01.2019.

The learned counsel for the assessee, vide its letter dated 03.03.2021, received through email, has requested for withdrawal of the appeal filed by her and 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.

Learned Senior DR has no objection.

In view of the above, I 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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced on conclusion of Virtual Hearing in the presence of both the parties on 12th April, 2021.

M/S. HIGH GAIN FINVEST PVT. LTD.,NEW DELHI vs. ITO WARD 12(4), 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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