Income Tax Appellate Tribunal - Delhi
The Vision Coop. Urban Thrift And Credit ... vs Acit, Circle-38(1), New Delhi on 27 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "SMC-1" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
ITA Nos.6156 & 6157/Del/2018
Assessment Years : 2014-15 & 2015-16
The Vision Coop.Urban Thrift & vs ACIT,
Credit Society Ltd., Circle-38(1),
D-16/30, Sector-7, New Delhi.
Rohini North West, New Delhi.
PAN-AABAT0839Q
APPELLANT RESPONDENT
Appellant by Sh. Nippun Mittal, CA
Respondent by None
Date of Hearing 27.05.2021
Date of Pronouncement 27.05.2021
ORDER
PER KUL BHARAT, JM :
These appeals filed by the assessee for the assessment years 2014-15 & 2015-16 are directed against the orders of learned CIT(A)-13, New Delhi dated 30.07.2018.
2. The Ld. Counsel for the assessee, vide its letter dated NIL, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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. In view of the above, I accept the request of the assessee for withdrawal of the appeals.
4. In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 27th May, 2021.
Sd/-
(KUL BHARAT) JUDICIAL MEMBER *Amit Kumar* Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI