Income Tax Appellate Tribunal - Delhi
Arjun Gupta, Delhi vs Ito Ward - 56(4), New Delhi on 30 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "SMC-1" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.1181/Del/2019
Assessment Year : 2014-15
Arjun Gupta, ITO,
C-5, Mandoli Industrial Area, Ward-56(4),
Phase-I, Delhi-110093. New Delhi.
PAN-AKMPG3290L
APPELLANT RESPONDENT
Appellant by Sh.Madhur Aggarwal, Adv.
Respondent by Sh. Farhat Khanna, Sr.DR
Date of Hearing 30.03.2021
Date of Pronouncement 30.03.2021
PER KUL BHARAT, JM :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-37, New Delhi dated 21.12.2018.
2. The learned counsel for the assessee, vide its letter dated 27.03.2021, received through email, has requested for 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. ITA No. 1181/Del/2019
4. In view of the above, I 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 pronounced on conclusion of Virtual Hearing in the presence of both the parties on 30th March, 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