What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. This was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

The assessee filed an appeal for the assessment year 2007-08. During the virtual hearing, no one appeared on behalf of the assessee. The assessee had requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

Omkara Developers Pvt. Ltd., New… vs ITO | ITAT Delhi 2020

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

Hearing: 23.12.2020Pronounced: 23.12.2020

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2007-08 is directed against the order of learned CIT(A)-36, New Delhi, dated 26.02.2018.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 14.12.2020, received

2 ITA-2554/Del/2018 through email, has requested for withdrawal of the appeal filed by him 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In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 23rd December, 2020.

OMKARA DEVELOPERS PVT. LTD.,NEW DELHI vs. ITO, WARD- 19(1), 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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