Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2014-15 and 2009-10 are directed against the orders of learned CIT(A), New Delhi dated 22.05.2019 and 18.03.2019 respectively.
2 ITA Nos-6420, 4812/Del/2019
The learned counsel for the assessee, vide email dated25.02.2021, 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 year 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.
In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 03.03.2021. (KUL BHARAT) VICE PRESIDENT sh