Income Tax Appellate Tribunal - Delhi
Kuldeep Kumar Yadav, Delhi vs Ito, Ward-46(5), New Delhi on 25 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 855/Del/2020
Assessment Year : 2011-12
KULDEEP KUMAR YADAV, Vs. ITO, WARD 46(5),
2862, 3
RD FLOOR, BAZAR NEW DELHI
SIRKIWALAN HAUZ QAZI,
DELHI
(PAN: ABCPY2366A)
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR.
Date of hearing : 25.01.2021
Date of pronouncement : 25.01.2021
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)-16, New Delhi.
2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the assessee's A.R . vide his email letter dated 21.01.2021 has requested for withdrawal of the appeal filed by the 2 ITA No. 855/Del/2020 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.
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 25th January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
SRB
Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar
3 ITA No. 855/Del/2020