Income Tax Appellate Tribunal - Delhi
Sonia Goel, New Delhi vs Ito Ward 38(3), New Delhi on 29 September, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
AND
MS. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.5151/Del/2019
Assessment Year : 2008-09
Mrs. Sonia Goel Vs. ITO
C-3/2, Prashant Vihar, Ward 38(3)
Delhi. New Delhi.
PAN No. AEIPG0788B
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. Gaurav Pundir, Sr. DR
Date of hearing : 29.09.2021
Date of pronouncement : 29.09.2021
ORDER
PER R.K. PANDA, A.M.
This appeal by the assessee for the assessment year 2008-09 is directed against the order of Ld. CIT(A)-13, New Delhi dated 25.03.2019.
2. None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 09.09.2021, received by 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 2 ITA-5151//Del/2019 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 29.09.2021 Sd/- Sd/-
(SUCHITRA KAMBLE) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
*Kavita Arora, Sr. PS
=Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi