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Income Tax Appellate Tribunal, DELHI BENCH “B” NEW DELHI
Before: SHRI AMIT SHUKLA & Dr. B.R.R. KUMAR
PER BENCH: The aforesaid appeals have been filed by the assessee against the impugned order dated 30.07.2010, passed by Ld. Commissioner of Income Tax (Appeals)-I, New Delhi for the Assessment Year 2005-06 and orders dated 30.12.2011 and 28.09.2011 passed by ld. Commissioner of Income Tax(Appeals)-XXXI, New Delhi for the Assessment Years 2006-07, 2007-08 and 2008-09, respectively. 2. We have heard Ld. Representatives of both the parties through Video Conferencing.
I.T.As. No.4440/DEL/2010, 5083, 5084/DEL/2011 & 451/DEL/2012 2
Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee for all the years. He, therefore, seeks permission to withdraw the appeals.
In view of the above, the captioned appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 4th August, 2021.