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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI R.K. PANDA & SHRI K.N. CHARY
PER R.K. PANDA, AM: These appeals by the assessee for the assessment years 2012-13 and 2005-06 are directed against the order of learned CIT(A), Delhi dated 29.11.2019 and the order of learned CIT(A), New Delhi dated 22.03.2018.
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 15.02.2021, received through 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 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. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeals of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing on 25.02.2021. Sd/- Sd/- (K.N. CHARY) (R.K. PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER sh
3 ITA-493/Del/2020 ITA-4055/Del/2018