Loading judgment…
Facts
The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). The appeal pertained to the assessment year 2014-15.
Held
The Tribunal noted that the assessee had settled the appeal under the Direct Tax Vivad se Vishwas Scheme and wished to withdraw the appeal. The Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.
Key Issues
Whether the assessee can withdraw the appeal after settling the case under the Direct Tax Vivad se Vishwas Scheme.
Sections Cited
143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH, F: NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI BRAJESH KUMAR SINGH
This appeal by the assessee is directed against the order dated 06.06.2018 of the Ld. Commissioner of Income Tax (Appeals)-2, New Delhi, [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the ITA No.- 7892/Del/2018 Binay Kumar Bhuwania order dated 21.12.2016 passed by the ACIT, Circle-6(2) (hereinafter referred to as the ‘Ld. AO’), under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), pertaining to Assessment Year 2014-15.
We have heard the Ld. Representative of both the parties and perused the material available on record.
When the matter was called for hearing, the Ld. AR for the assessee submitted that the assessee has settled this appeal under the Direct Tax Vivad se Vishwas Scheme, (DTVSVS) and submitted Form 5 under DTVSVS 2020. The Ld. AR further stated that the assessee does not wish to pursue the present appeal and filed a written application seeking for withdrawal of this appeal.
The Ld. Sr. DR for the Revenue stated that she has no objection to withdrawal of this appeal as sought on behalf of the assessee.
In view of above fact, since the assessee has availed the benefit under to Direct Tax Vivad se Vishwas Scheme, the assessee is allowed to withdraw his appeal. If at any stage the assessee finds that its declarations are not accepted by Department, the assessee is ITA No.- 7892/Del/2018 Binay Kumar Bhuwania given liberty to recall this order. Appeal of the assessee is accordingly disposed of.
In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 25th September, 2025.