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Income Tax Appellate Tribunal, DELHI “D” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K.NARSIMHA CHARY
PER G.S. PANNU, VP : These appeals by the Revenue and the assessee for the assessment years 2011-12 & 2015-16 are directed against the separate orders of learned CIT(A)-23, New Delhi both dated 03.05.2017.
The assessee, vide his letter dated NIL has requested for withdrawal of the appeal filed by him for Assessment Year 2015-16 and also requested for dismissal of appeal filed by the Revenue for Assessment Year 2011-12 and stated that the assessee has opted to settle the dispute relating to the tax arrears for both 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
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeal filed by the assessee and dismissal of appeal filed by the Revenue having been infructuous..
In the result, both the appeals filed by the Revenue as well as the assessee are dismissed.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 17th March, 2021.