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Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 85/Del/2019, A.Y. 2014-15
Sh. Anil Somani Vs. ITO, A-4040, Lake View Ward-61(1), Apartments, Paschim Vihar Delhi - 110087 New Delhi PAN : AMMPS8946B (Appellant) (Respondent)
Appellant by : None Respondent by : Sh. M. Baranwal, Sr.DR
Date of hearing : 17.03.2021 Date of pronouncement : 17.03.2021
ORDER PER G.S. PANNU, VP :
None appeared on behalf of the assessee at the time of virtual hearing.
This appeal by the assessee for the assessment year 2014-15 is directed
against the order of learned CIT(A)-42, New Delhi, dated 30.10.2018.
ITA-85/Del/2019 2
The learned counsel for the assessee, vide its letter dated 10.12.2020,
received by email, has requested for withdrawal of the appeal filed by him
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.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for
withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
17th March, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT U|Ç|àt Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi