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Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
PER SUSHMA CHOWLA, VP The present bunch of appeals filed by assessee is against order of
CIT(A)-41, New Delhi dated 18.06.2019 relating to assessment years 2014-15 &
2015-16 against the order passed under section 154/200A of the Income-tax
Act, 1961 (in short ‘the Act’).
2 ITA No.6795 & Others/Del/2019 Assessment Years: 2014-15 & 2015-16
The Ld. AR for the assessee has requested for withdrawal of the appeals
filed by the assessee and stated that the assessee is opting the dispute relating
to the tax arrears for the Assessment Years under consideration under “Vivad
Se Vishwas Scheme, 2020”. A declaration under “The Direct Tax Vivad Se
Vishwas Act, 2020” is being filed by the assessee, hence the appeals are being
withdrawn.
The Ld. DR for the Revenue has no objection to the same.
However, the aforesaid is subject to a caveat that in case the dispute
relating to tax arrears for the captioned assessment year is not ultimately
resolved in terms of the afore-stated Act, the appellant (i.e. the assessee) shall
be at liberty to approach the Tribunal for reinstitution of the appeal and the
Tribunal shall consider such application appropriately as per law. The Ld.DR
for the Revenue has no objection with regard to the aforesaid caveat.
In view of the above, we accept the request of the assessee for withdrawal
of all the appeals.
In the result, all the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 31st August, 2020.
Sd/- Sd/-
(DR. B.R.R. KUMAR) (SUSHMA CHOWLA) लेखा सद�य/ACCOUNTANT MEMBER उपा�य� / VICE PRESIDENT लेखा सद�य लेखा सद�य लेखा सद�य �द�ल� / �दनांक Dated : 31st August, 2020 * Amit Kumar *
3 ITA No.6795 & Others/Del/2019 Assessment Years: 2014-15 & 2015-16
आदेश क� ��त�ल�प अ�े�षत/Copy of the Order is forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. आयकर आयु�त(अपील) / The CIT(A) 4. मु�य आयकर आयु�त / The Pr. CIT 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, �द�ल� / DR, ITAT, Delhi गाड� फाईल / Guard file. 6.
आदेशानुसार/ BY ORDER,
स�या�पत ��त //True Copy// सहायक रिज��ार, आयकर अपील�य अ�धकरण ,�द�ल� Assistant Registrar, ITAT, Delhi