Income Tax Appellate Tribunal - Delhi
M/S. Indian Farmers Fertiliser ... vs Addl. Cit, New Delhi on 3 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA,
SHUKLA, JUDICIAL MEMBER
ITA No.2632
No.2632/Del/20
2632/Del/2015
/Del/2015
Assessment Year : 2010
2010-
10-11
M/s Indian Farmers Fertiliser Vs. ACIT,
ACIT,
Cooperative Limited Range-
Range-23, New Circle-
Circle-31(1),
31(1),
IFFCO Sadan, C-
C-1, District New Delhi.
Delhi.
Centre, Saket Place,
New Delhi - 110 017.
PAN : AAAA10050M
AAAA10050M.
10050M.
(Appellant) (Respondent)
Appellant by : Shri Deepesh Jain, Advocate
Respondent by : Shri Bhagwati Charan, Senior DR
Date of hearing : 03.12.2020
03.12.2020
Date of pronouncement : 03.12
03.12.2020
.12.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-11, New Delhi dated 9th March, 2015.
2. The learned counsel for the assessee, vide its letter dated 27.11.2020, received through email, has requested for withdrawal of the appeal 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.
3. Learned Senior DR has no objection.
2 ITA-2632/Del/2015
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing in the presence of both the parties on 3rd December, 2020.
Sd/- Sd/-
(AMIT SHUKLA)
SHUKLA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar