No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI “B” BENCH: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 4786/Del/2017, 1759, 9452 & 9453/Del/2019 Assessment Years : 2009-10 to 2012-13 Jalvayu Towers Apartment Owners Vs ITO, Associated, Plot No.37-40, Sector-56, Ward-2(2), Gurgaon, Haryana-122011. Gurgaon. PAN-AAAJJ0275G APPELLANT RESPONDENT
ITA No.5885/Del/2016 Assessment Year : 2013-14 Jalvayu Towers Apartment Owners ITO, Associated, Plot No.37-40, Sector-56, Vs Ward-2(1), Gurgaon, Haryana-122011. Gurgaon. PAN-AAAJJ0275G APPELLANT RESPONDENT
ITA No.3480/Del/2017 Assessment Year : 2014-15 Jalvayu Towers Apartment Owners DCIT, Associated, Plot No.37-40, Sector-56, Vs Circle-2, Gurgaon, Haryana-122011. Gurgaon. PAN-AAAJJ0275G APPELLANT RESPONDENT
Appellant by None Respondent by Sh.M.Barnwal, Sr.DR Date of Hearing 29.01.2021 Date of Pronouncement 29.01.2021
ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2009-10 to 2014-15 are directed against the orders of CIT(A), Gurgaon respectively.
None appeared on behalf of the assessee at the time of Virtual hearing. The learned counsel for the assessee, vide its letter dated
2 ITA No.-9452/Del/2019 & Others 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 years 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In the result, all appeals filed by the assessee are dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 29th January, 2021.
Sd/- Sd/- (SUDHANSHU SRIVASTAVA) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT *Sh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI