What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. This was due to the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

The assessee, M/s Quippo Energy Limited, filed an appeal for assessment year 2016-17. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for the Vivad Se Vishwas Scheme.

Quippo Energy Pvt. Ltd. vs ACIT | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Appellant: Ms. Alka Aren, CA

For Respondent: Shri M. Baranwal, Senior DR

Hearing: 17.02.2021Pronounced: 17.02.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A)-7, New Delhi dated 24th May, 2019.

2 ITA-6368/Del/2019

The assessee, vide letter dated 4th February, 2021 has requested for 2. withdrawal of the appeal filed by it 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, 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In the result, the appeal of the assessee is dismissed as withdrawn.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 17th February, 2021.

QUIPPO ENERGY PVT. LTD.,DELHI vs. ACIT, CIRCLE- 20(2), NEW DELHI

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