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Income Tax Appellate Tribunal, DELHI BENCH FRIDAY ‘A’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VICE PRESIDENT These appeals by the assessee are directed against the order of learned Commissioner of Income Tax(A)-2, New Delhi dated 31.07..2015 and pertain to assessment year 2011-12.
The learned counsel for the assessee, vide letter dated 29.12.2020, has requested for withdrawal of the appeals filed by the assessee and stated that the ITA 5218 & 5219/Del/2018 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 in respect of both the appeals. 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In the result, the appeals of the assessee are dismissed as withdrawn.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 8th January, 2021.