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Income Tax Appellate Tribunal, DELHI BENCH, ‘I-1’: NEW DELHI
Before: SHRI R.K. PANDA & SH. C.N. PRASAD
ORDER PER R.K. PANDA, AM, These three appeals filed by the assessee are directed against the separate orders of the DCIT, Central Circle- 1(1)(1)(Assessing Officer) for Assessment Years 2009-10, 2010- 11 and 2011-12 respectively. course of Virtual Hearing before us. The assessee, vide his letter dated 19.10.2021, has requested for withdrawal of the appeal filed by the assessee stating 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 Sr. 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In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was pronounced in the open court on conclusion of Virtual Hearing on 29.11.2021.