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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 is directed against the order of learned Commissioner of Income Tax(A)-40, Delhi dated 31.10.2019 and pertain to assessment years 2010-11 & 2011-12.
The assessee, vide his letter has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute ITA 9699/Del/2019 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In the result, the appeals of the assessee are dismissed as withdrawn.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 on conclusion of Virtual Hearing on 18th December, 2020.