What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad Se Vishwas Act. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order. During the hearing, the assessee's representative submitted that the dispute had been settled under The Direct Taxes Vivaad Se Vishwas Act, 2020. The Revenue's representative agreed with this submission.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Act.

Kjs India Pvt. Ltd., New Delhi vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, [ DELHI BENCH “I–2”: NEW DELHI ]

Before: SHRI KULDIP SINGHSHRI PRASHANT MAHARISHI

For Appellant: Ms. Jasmin, Advocate;

For Respondent: Shri M. Baranwal, Sr. DR;

Hearing: 17/02/2021Pronounced: 17/02/2021

This appeal is filed by the assessee against the order of the ld. CIT(A)-XX, New Delhi dated 1.08.2014 for the Assessment Year 2007-08.

When the matter is called up for hearing the ld AR of the assessee submitted a letter dated 6.02.2021 wherein, it is submitted that assessee has already opted for settlement of the dispute involved in this appeal under The Direct Taxes Vivaad Se Vishwas Act, 2020 by filing Form Nos. 1 and 2. Subsequently, Form No. 3 as per section 5(1) of the Vivaad Se Vishwas Act, 2020 was also issued to the company on 27.01.2021. 3. The ld. DR also agreed with the above contentions. 4. In view of the above facts the appeal of the assessee is dismissed as withdrawn. Page | 1

ITA 6057/Del/2014 5. Accordingly, appeal of the assessee is dismissed.

Order pronounced in the open court on 17/02/2021.

KJS INDIA PVT. LTD.,NEW DELHI vs. ACIT, 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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