INDIAN FARMERS FERTILISER COOPRATIVE LTE. vs JCIT, RANGE-23,,

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI AMIT SHUKLA SHRI AMIT SHUKLASHRI SHRI

For Appellant: Shri Tarandeep Singh and Shri Pulkit Verma, Advocates

For Respondent: Shri M. Baranwal, Senior DR

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the assessee for the assessment year 1993-94 are directed against the order of learned CIT(A)-XVII, New Delhi dated 22nd January, 2004.

The learned counsel for the assessee, vide letter dated 12th 2. November, 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. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed.

2 ITA-1420/Del/2004 & 1030/Del/2004

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In the result, the appeals of the assessee are dismissed as withdrawn.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 parties on conclusion of Virtual Hearing on 20th November, 2020.

INDIAN FARMERS FERTILISER COOPRATIVE LTE. vs. JCIT, RANGE-23,,