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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
These 06 appeals by the assessee for the assessment years 2001-02 to 2004-05 & 2007-08 to 2008-09 are directed against the respective orders of learned CIT(A)-XXIX, New Delhi and against the order of the Learned Assessing Officer dated 30.9.2010 for the assessment year 2007-08. 2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the Assessee’s A.R. vide his separate letters dated 24.02.2021 has requested for withdrawal of the appeals filed by the assessee 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 in all the appeals.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals filed by the Assessee.
In the result, all the 06 appeals of the Assessee are dismissed.
Above decision was pronounced upon conclusion of Virtual hearing on 25th March, 2021.