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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA Nos.660 & 3758/Del/2017 Assessment Year : 2006-07
M/s L. R. Finvest Pvt. Ltd. Vs. Income Tax Officer, LG-1, R-23, Nehru Enclave, Ward-4(3), New Delhi-110019 New Delhi PAN : AAACL1553E
(Appellant) (Respondent)
Appellant by : None Respondent 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 by the assessee for the assessment year 2014-15 are
directed against the separate order of learned CIT(A)-VII, New Delhi, dated
18.01.2010 and learned CIT(A)-5, New Delhi, dated 05.01.2017 respectively.
2 ITA-3758 & 660/Del/2017
None appeared on behalf of the assessee during the course of Virtual
Hearing before us. The vide its letter dated 28.01.2021, 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 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.
In view of the above, we accept the request of the assessee for
withdrawal of the appeals.
In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on
10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT f{x~{tÜ Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order
Assistant Registrar, ITAT, Delhi