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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
Assessee by : Sh. Aditya Vohra, Adv. & Sh. Arpit Goyal, CA Department by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : These appeals filed by the Assessee and Revenue for the assessment years 2001-02, 2002-03, 2003-04 & 2005-06 are directed against the separate orders of Learned CIT(A)-I, New Delhi.
The assessee’s A.R. vide his common letter dated 4.2.2021 has requested for withdrawal of the appeals filed by the Assessee and also requested that appeals filed by the Revenue may also be dismissed. He 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. The copies of the Certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed in all the appeals filed by the assessee and revenue.