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Income Tax Appellate Tribunal, DELHI “F” BENCH: 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 2011-12, 2012-13 & 2015-16 are directed against the separate orders of learned CIT(A)-42, New Delhi, dated 25.01.2017, 24.01.2017 & 31.07.2018 respectively.
ITA Nos.2202, 2203/Del/2017 & 6402/Del/2018
None appeared on behalf of the assessee at the time of Virtual
hearing before us. The assessee, vide its letter dated 11.02.2021, received
through email, 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 years under consideration under the ”Vivad
Se Vishwas Scheme, 2020”.
Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.
However, the aforesaid is subject to a caveat that in case the dispute
relating to tax arrears for the captioned assessment years is not ultimately
resolved in terms of the aforestated Act, the appellant (i.e., the assessee)
shall be at liberty to approach the Tribunal for reinstitution of the appeals
and the Tribunal shall consider such application appropriately as per law.
The respondent (i.e., the Revenue) has no objection with regard to the
aforesaid caveat.
In view of the aforesaid, these appeals are consigned to record and,
for statistical purposes, are treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on
19th February, 2021. Sd/- Sd/- (K.N.CHARY) (R.K.PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER * Amit Kumar *
ITA Nos.2202, 2203/Del/2017 & 6402/Del/2018