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Income Tax Appellate Tribunal, DELHI BENCHES “C” : DELHI
Before: SHRI G.S. PANNU
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MS. MADHUMITA ROY, JUDICIAL MEMBER ITA.No.1339/Del./2014 Assessment Year 2009-2010 M/s. Classic Real The DCIT, CC-12, Estate Developers Pvt. ARA Centre, vs., Ltd., 12, Ring Road, Lajpat Nagar-IV, Jhandewalan Extn. New Delhi – 110 024. New Delhi – 110 055. PAN AACCO723H (Appellant) (Respondent) For Assessee : -None- For Revenue : Ms. Anima Baranwal, Sr. D.R. Date of Hearing : 29.06.2021 Date of Pronouncement : 29.06.2021 ORDER PER G.S PANNU, V.P.
This appeal by the Assessee for the A.Y. 2009- 2010 is directed against the Order of the Ld. CIT(A)-XXXI, New Delhi, Dated 02.01.2014.
2 ITA.No.1339/Del./2014
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated NIL [received by the Registry on 07.09.2021] has requested for withdrawal of the appeal filed by it 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 D.R. has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeal of the assessee is dismissed. Above decision was pronounced on conclusion of Virtual Hearing on 29.06.2021.