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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Sh. Ashish Begwani (HUF) Add. CIT, 9/5, Vasant Vihar, Central Circle-6, New Delhi-110017. Vs. New Delhi. PAN-AAFHA 2776J (Appellant) (Respondent) Appellant By Sh. Mayank Patwari, Adv. Respondent by Sh. Gaurav Dudeja Date of Hearing 31.12.2020 Date of Pronouncement 31.12.2020 ORDER PER G.S.PANNU, VP: These appeals filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-24, New Delhi, dated 09.05.2019, for Assessment Years 2011-12 to 2017-18 respectively.
The learned counsel for the assessee, vide letter dated 30.12.2020, has requested for withdrawal of the appeals filed by the assessee 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In the result, the appeals of the assessee are dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 31st December, 2020.