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Income Tax Appellate Tribunal, DELHI
Before: SH. ANIL CHATURVEDI & SH. K. NARASIMHA CHARY
2 ORDER PER K. NARASIMHA CHARY, JM : These six appeals by the assessee and Revenue are preferred against the order of the Commissioner of Income Tax (Appeals)-X, New Delhi dated 27.11.2012 pertaining to A.Y. 2007- 08, CIT(A)-XII, New Delhi dated 03.04.2012 pertaining to A.Y. 2008-09, CIT(A)-19, New Delhi dated 07.12.2012 & 13.03.2014 pertaining to A.Ys. 2004-05 & 2010-11.
Before us, assessee has vide email dated 20th March, 2021 seeks withdrawal of appeal as it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and seeking for withdrawal of appeal.
After considering the request made by the assessee, we dismiss the appeals of assessee as well as Revenue as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the parties shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. With these directions, all the appeals of the assessee as well as Revenue are dismissed as withdrawn.
3 In the result, all the appeals are dismissed. 4.