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Income Tax Appellate Tribunal, DELHI “A” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA
PER G.S. PANNU, VP : These appeals filed by the assessee for the assessment years 2009- 10, 2009-10, 2010-11 and 2015-16 are directed against the different orders of Ld. Assessing Officer, New Delhi dated 26.12.2016, 30.12.2016, 30.12.2016 and 22.10.2018 respectively.
The learned counsel for the assessee, vide its letter dated 31.03.2021, received through email, has requested for withdrawal of the appeals filed by her and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeals.
In the result, all appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 28th May, 2021.