What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal, subject to the condition that if Form No. 3 is not issued by the Revenue, the assessee can move an application for recalling the order.

The assessee filed an appeal against the order of the CIT(Appeals) for AY 2010-11. During the hearing, the assessee requested to withdraw the appeal as they had opted to settle the dispute under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal due to opting for the Vivad se Vishwas Scheme.

M/S Modi Mundipharma Beauty… vs ACIT | ITAT Delhi 2020

Income Tax Appellate Tribunal, [ DELHI BENCH “E”: NEW DELHI ]

Before: SHRI H.S.SIDHU & SHRI PRASHANT MAHARISHI

For Appellant: Shri Sanat Kapoor, Adv.;

For Respondent: Ms. Aman Preet, Sr. DR

Hearing: 23/12/2020Pronounced: 23/12/2020

This appeal is filed by the assessee for the Assessment Year 2010-11 against the order of the ld. CIT (Appeals)-19, New Delhi, dated 5.07.2016.

When this matter was called up for hearing, the ld. AR for the assessee submitted a letter dated 22nd December, 2020 wherein it was informed that assessee has opted to settle the dispute under Vivad se Vishwas Scheme, 2020 therefore, the assessee may be allowed to withdraw the captioned appeal. There is no objection to this by the parties. 3. In view of this the appeal of the assessee is treated as withdrawn and hence dismissed subject to the liberty to the assessee that in case the Revenue does-not issue Form No. 3 to the assessee, assessee to move an application for recalling the order. 4. Hence, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on : 23/12/2020.

M/S MODI MUNDIPHARMA BEAUTY PRODUCTS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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