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Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
ITA No.5211/Del/2018 Assessment Year : 2014-15
Karuna Gupta, Vs. Income Tax Officer, B-216, Phase-I, Ward-34(3), Ashok Vihar, New Delhi New Delhi-110052 PAN-AEIPG9587N (Appellant) (Respondent)
Appellant by : Sh. Pranshu Singhal, Adv. Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021
ORDER PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2014-15 is directed
against the order of learned CIT(A)-12, New Delhi, dated 17.05.2018.
The learned counsel for the assessee, vide its letter, 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
2 ITA-5211/Del/2018
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 appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced in the presence of both the sides on
conclusion of Virtual Hearing on 27th January, 2021.
Sd/- Sd/-
(MAHAVIR PRASAD) (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