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[Cites 1, Cited by 1]

Income Tax Appellate Tribunal - Delhi

Tirupati Containers Pvt. Ltd., New ... vs Dcit Circle-25(1), New Delhi on 25 February, 2021

              IN THE INCOME TAX APPELLATE TRIBUNAL
                     DELHI BENCH 'C': NEW DELHI
                     (Through Video Conferencing)


      BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND
                SHRI K.N. CHARY, JUDICIAL MEMBER
                           ITA No.493/Del/2020
                         Assessment Year : 2012-13


Tirupati Containers Pvt. Ltd.,              Vs.   DCIT Circle-25(1),
72, GF, World Trade Centre,                        New Delhi
Connaught Place, New Delhi
PAN-AACCT0251F
(Appellant)                                            (Respondent)

                           ITA No.4055/Del/2018
                         Assessment Year : 2005-06


Tirupati Containers Pvt. Ltd.,              Vs.   ITO, Ward-25(3),
188, Loha Mandi, Ghaziabad,                       New Delhi
Uttar Pradesh
PAN-AACCT0251F
(Appellant)                                            (Respondent)


          Appellant by           :   None
          Respondent by          :   Shri. M. Baranwal, Sr. DR


   Date of hearing               :   25.02.2021
   Date of pronouncement         :   25.02.2021
                                          2                         ITA-493/Del/2020
                                                                  ITA-4055/Del/2018


                                    ORDER


PER R.K. PANDA, AM:

These appeals by the assessee for the assessment years 2012-13 and 2005-06 are directed against the order of learned CIT(A), Delhi dated 29.11.2019 and the order of learned CIT(A), New Delhi dated 22.03.2018.

2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 15.02.2021, received through email, has requested for withdrawal of the appeal filed by 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.

5. In the result, the appeals of the assessee are dismissed.

Above decision was announced on conclusion of Virtual Hearing on 25.02.2021.

                  Sd/-                                            Sd/-
              (K.N. CHARY)                                   (R.K. PANDA)
         JUDICIAL MEMBER                             ACCOUNTANT MEMBER
sh
                        3                 ITA-493/Del/2020
                                        ITA-4055/Del/2018




Copy forwarded to: -
1.    Appellant
2.    Respondent
3.    CIT
4.    CIT(A)
5.    DR, ITAT                   By Order


                           Assistant Registrar