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Income Tax Appellate Tribunal, DELHI BENCH, ‘SMC’: NEW DELHI
Before: SHRI R.K. PANDA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
ITA No.8967/Del/2019 Assessment Year : 2015-16
Shivani Jain, Vs. Income Tax Officer 45, Vardan Apartment, Ward-60(5), 65, I.P. Extension, New Delhi Delhi-110092 PAN-AFBPJ7076H
(Appellant) (Respondent)
Appellant by : Sh. Akarsh Garg, Advocate Respondent by : Ms. Ranu Mukherjee, Sr. DR
Date of hearing : 17.03.2021 Date of pronouncement : 17.03.2021
ORDER PER R.K. PANDA, AM :
This appeal filed by the assessee for the assessment year 2015-16 is
directed against the order of learned CIT(A)-19, New Delhi, dated
19.09.2019.
The learned counsel for the assessee, vide its letter, received through
email dated 14.03.2021, 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 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.
2 ITA No.8967/Del/2019
Learned Senior DR has no objection.
In view of the above, I 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In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced in the open court in the presence of
both the parties on conclusion of Virtual Hearing on 17th March, 2021.
Sd/- Sd/- (SUCHITRA KAMBLE) (R.K. PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER
Delhi/Dated- 17.03.2021 f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi