Income Tax Appellate Tribunal - Delhi
Emd Locomotive Technologies Pvt. Ltd., ... vs Ito, Ward- 8(2), New Delhi on 10 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.4994/Del/2017
Assessment Year : 2012-13
M/s EMD Locomotive Vs. Income Tax Officer,
Technologies Private Limited, Ward-8(2),
81/1, Adchini, Sri Aurbindo Marg, New Delhi
New Delhi-110017
PAN : AAACG3780G
(Appellant) (Respondent)
Appellant by : Sh. Manoneet Dalal, Adv. &
Sh. Vishu Goel, CA.
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 10.02.2021
Date of pronouncement : 10.02.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned Pr. CIT(A)-3, New Delhi, dated 23.06.2017.
2. The learned counsel for the assessee, vide its letter dated 04.02.2021, received through email, has requested for withdrawal of the appeal filed by 2 ITA-4994/Del/2017 him 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.
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi