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Income Tax Appellate Tribunal, DELHI BENCH “I-1”: NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR
The above three appeals filed by the assessee as well as by the department against separate orders of even date, 2.11.2016 for the assessment year 2010-11, order dated 17.4.2017 for the assessment year 2011-12 & order dated 17.4.2017 for the assessment year 2011-12.
The Ld. Counsel for the assessee, vide letter dated 27th July, 2021 has requested for withdrawal of the appeals filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.
Learned Sr. DR has no objection for withdrawal of the appeals.
In view of the above, we accept the request of the assessee for withdrawal of the appeals and the appeals are dismissed as withdrawn.
In the result, the appeals of the assessee as well as department are dismissed.