Income Tax Appellate Tribunal - Delhi
Satya Prakash Gupta & Sons Huf, New Delhi vs Ito Ward-59(4), New Delhi 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 No.
No.5814/Del/20
5814/Del/201
/Del/2019
Assessment Year : 201
2014-15
M/s Satya Prakash Gupta & Vs. Income Tax Officer,
Sons HUF, Ward-
Ward-59(4),
59(4),
C/o Shri Kapil Goel, New Delhi.
Advocate,
F-26/124, Sector-
Sector-7,
Rohini,
Delhi - 110 085.
PAN : AABHS1222D.
(Appellant) (Respondent)
Appellant by : Ms. Mansi Jain, CA.
Respondent by : Shri Umesh Takyar, 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 :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-37, New Delhi dated 15th April, 2019.
2. The learned counsel for the assessee, vide email dated 9th November, 2020 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
2 ITA-5814/Del/2019
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 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