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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.5494/Del/2019 Assessment Year : 2011-12 ITA No.5495/Del/2019 Assessment Year : 2012-13 ITA No.5496/Del/2019 Assessment Year : 2013-14 ITA No.5497/Del/2019 Assessment Year:2015-16
Sh. Vinod Thadani Vs. ACIT, C/o. Anil Jain D.D. & Co., Circle-47(1) 611, Surya Kiran Building, New Delhi K.G.Marg, Delhi- 110001 PAN : AABPT0557C (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. R.K.Gupta, Sr. DR
Date of hearing : 15.04.2021 Date of pronouncement : 15.04.2021
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ORDER PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2011-12, 2012-
13 & 2013-14 respectively are directed against the order of learned CIT(A)-16,
New Delhi, dated 25.04.2019.
None appeared on behalf of the assessee at the time of virtual hearing.
The learned counsel for the assessee, vide its letter dated 05.04.2021, received
by email’, has requested for withdrawal of the appeals filed by him 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In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
15th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT *Binita* Copy forwarded to: - 1. Appellant
3 5494 & Ors
Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi