Income Tax Appellate Tribunal - Delhi
Pmc Fincorp Limited (Erstwhile Priti ... vs Dcit Circle-1, Moradabad on 3 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'D': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.1078/Del/2020
Assessment Year : 2011-12
M/s PMC Fincorp Limited, Vs. Dy. Commissioner of Income
(Erstwhile M/s Priti Mercantile Co. Tax, Circle-I, Moradabad
Ltd.), B-10, VIP Colony, Civil Lines,
Rampur-244901, Uttar Pradesh
PAN-AADCP1611J
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 03.03.2021
Date of pronouncement : 03.03.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A), New Delhi dated 29.01.2020. .
2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide email dated 23.02.2021, has requested for 2 ITA-1078/Del/2020 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 appeal of the assessee is dismissed.
Above decision was announced on conclusion of Virtual Hearing on 03.03.2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. 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