Income Tax Appellate Tribunal - Delhi
Kpmg Global Services P.Ltd, Gurgaon vs Dcit, Circle-2, Guirgaon on 28 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: 'A' NEW DELHI
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
[Through Video Conferencing]
ITA No.4746/Del./2018
Assessment Year: 2013-14
M/s. KPMG Global Services P. Vs. DCIT,
Ltd., Circle-2,
8th Floor, Building No.-10, Gurgaon
Tower-B, Phase-II, DLF, Cyber
City,
Gurgaon
PAN :AAECK9458P
(Appellant) (Respondent)
Appellant by Mr. Ankit Aggarwal, CA
Respondent by Sh. Mahesh Thakur, Sr.DR
Date of hearing 28.05.2021
Date of pronouncement 28.05.2021
ORDER
PER G.S. PANNU, VP:
This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-1, Gurgaon, dated 17.04.2018.
2. The learned counsel for the assessee, vide his letter dated 05.05.2021 received through email, has requested for withdrawal of the appeal 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.
2 ITA No.4746/Del/20184. In view of the above, we 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing in the presence of both the parties on 28th May, 2021.
Sd/- Sd/-
(AMIT SHUKLA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
RK/-
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar, ITAT, New Delhi