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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
Appellant by : Ms. Somya Jain, CA Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 12.03.2021 Date of pronouncement : 12.03.2021 ORDER PER G.S. PANNU, VP :
These 04 appeals by the assessee for the assessment years 2010-11, 2011-12, 2014-15 & 2016-17 are directed against the separate orders of Learned CIT(A)-38, New Delhi; Ld. CIT(A)-28, New Delhi and Ld. CIT(A)-6, New Delhi respectively.
The assessee’s Authorised Representative in all the appeals vide her letter dated 13.02.2021 has requested for withdrawal of all 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 04 appeals.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee’s A.R. for withdrawal of the aforesaid appeals.