Income Tax Appellate Tribunal - Delhi
Indian Farmers Fertiliser Cooprative ... vs Jcit, Range-23,, on 20 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A'
'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA Nos
Nos.1420/Del/20
1420/Del/2004
/Del/2004 & 1030/Del/2004
Assessment Year : 1993-
1993-94
M/s Indian Farmers
Farmers Fertiliser Vs. Joint Commissioner of
Cooperative Ltd., Income Tax,
IFFCO Sadan Range-
Range-23,
C-1, District Centre, New Delhi.
Saket Place,
New Delhi - 110 017.
PAN : AAAA1005OM.
(Appellant) (Respondent)
Appellant by : Shri Tarandeep Singh and
Shri Pulkit Verma, Advocates.
Respondent by : Shri M. Baranwal, Senior DR.
Date of hearing : 20.11
20.11.2020
.11.2020
Date of pronouncement : 20.11
20.11.
.11.2020
ORDER
PER G.S. PANNU, PANNU, 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.
2. The learned counsel for the assessee, vide letter dated 12th 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
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeals.
5. In the result, the appeals of the assessee are dismissed as withdrawn.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.
Sd/- Sd/-
(AMIT SHUKLA)
SHUKLA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar