Income Tax Appellate Tribunal - Delhi
Pratibha Ceramics P.Ltd, New Delhi vs Dcit, Central Circle-1, Gurgaon on 28 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "A" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA Nos.7944 & 7945/Del/2018
Assessment Years : 2013-14 & 2014-15
Pratibha Ceramics P.Ltd., DCIT,
C/o-RRA Tax India, D-28, South Vs Central Circle-1,
Extension, Part-1, Gurgaon
New Delhi-110049.
PAN-AAACP5208N
APPELLANT RESPONDENT
Appellant by None
Respondent by Sh. Mahesh Thakur, Sr. DR
Date of Hearing 28.05.2021
Date of Pronouncement 28.05.2021
ORDER
PER G.S. PANNU, VP :
These appeals filed by the assessee for the assessment years 2013- 14 & 2014-15 are directed against the order of learned CIT(A)-3, Gurgaon both dated 22.10.2018.
2. None appeared on behalf of the assessee at the time of Virtual hearing before us. The learned counsel for the assessee, vide its letter dated 31.03.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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.
2
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 In the result, both appeals of the assessee are dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 28th May, 2021.
Sd/- Sd/-
(AMIT SHUKLA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
* Amit Kumar *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI