What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2008-09. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Arvind Prakashan Pvt. Ltd, Meerut vs CIT | ITAT Delhi 2016

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

Before: SHRI PRASHANT MAHARISHI & SHRI K. NARASIMHA CHARY

Hearing: 08/07/2021

PER K. NARASIMHA CHARY, J.M. This appeal by the assessee for the assessment year 2008-09 is directed against the order of Ld. Commissioner of Income-tax, Meerut dated 08/03/2013.

Learned counsel for the assessee, vide its letter dated 07.07.2021 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 CIT/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In the result, the appeal of the assessee is dismissed as withdrawn.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 open court on conclusion of Virtual hearing on 8th July, 2021.

ARVIND PRAKASHAN PVT. LTD,MEERUT vs. CIT, MEERUT

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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