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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI
Before: SHRI O.P. KANT & SHRI K.N. CHARY
Appellant by Ms. Ananya Kapoor, Adv. Respondent by Ms. Sunita Singh, CIT(DR) Date of hearing 15.02.2021 Date of pronouncement 15.02.2021 ORDER PER BENCH:
These three appeals by the assessee are directed against the separate orders of learned Commissioner of Income Tax (Appeals)- 16, New Delhi, each dated 27.02.2017, passed for assessment years 2003-04, 2004-05 and 2005-06 respectively.
We have heard learned Representative of both the parties through Video Conferencing.
The assessee, vide its letter dated 12.02.2021, has requested for withdrawal of the appeals as 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”. The assessee has also filed copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax in all the appeals, which are placed on record. The learned counsel for the assessee, therefore, seeks permission to withdraw all the appeals.
2. In view of the aforesaid, the appeals of the assessee for assessment years 2003-04, 2004-05 and 2005-06 are dismissed as withdrawn. Order pronounced in the open court.