Loading judgment…
No AI summary yet for this case.
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.5256/Del/2018 Assessment Year : 2015-16
Monica Sachdeva, Vs. ACIT(OSD), Flat No.2052, Ward-1(4), Sector-104, ATS One Hamlet, Meerut, Noida, U.P. Uttar Pradesh PAN-AXLPS2802C (Appellant) (Respondent)
Appellant by : Sh. Anunaya Mehta, 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 2015-16 is directed
against the order of learned CIT(A), Meerut, dated 06.06.2018.
The learned counsel for the assessee, vide its letter, dated 20.01.2021
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
2 ITA-5256/Del/2018
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 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In the result, the appeal of the assessee is dismissed as withdrawn.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