Income Tax Appellate Tribunal - Delhi
Ito, New Delhi vs M/S Ultra Modern Exports Pvt. Ltd., New ... on 11 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'D' NEW DELHI
BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER
&
SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.- 3305 /Del/ 2011
(Assessment Year: 2006-07)
ITO, Ward-18 (1), Room Ultramodern exports (P) Ltd,
No. 247, CR building, Vs. I-175, 2nd floor,
IP estate, GharwaliMahalla,
New Delhi. Laxmi Nagar, New Delhi.
PAN No. AAACU 8087G
Appellant Respondent
Assessee by Sh. Rahul Chaurasia, CA
Revenue by Sh. OmeshTakyar, Sr. DR
Date of hearing: 11/2/2021
Pronouncement on 11/2/2021
ORDER
PER K. NARASIMHA CHARY, JM
this appeal by Revenue is directed against the orders of learned Commissioner of Income-tax (Appeals)- XXI, New Delhi ("Ld. CIT(A)") in the case of M/s ultramodern Exports Private Limited ("the assessee") for assessment year 2006-07.
2. Learned Counsel for the assessee has intimated that the assessee has opted to settle the dispute relating to the tax arrears under the Vivad Se Vishwas Act, 2020 (in short 'the Act') for the assessment year under 2 consideration and requested that this appeal should be treated as deemed to be withdrawn by the Revenue.
3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.
Order was announced on conclusion of Virtual Hearing in the presence of both the parties on this the 11th day of February, 2021.
Sd/- Sd/-
(O.P.KANT) (K. NARSIMHA CHARY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 11/2/2021