Income Tax Appellate Tribunal - Delhi
Ram Avtar Singhal, Delhi vs Ito, Ward59(3), New Delhi on 30 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.4790 to 4792/Del/2017
Assessment Year : 2002-03 to 2004-05
Ram Avtar Singhal, Vs. ITO,
125, Gagan Vihar, Ward-59(3),
Delhi-110051 New Delhi
PAN-AQKPS2374M
(Appellant) (Respondent)
Appellant by : Sh. Deep Chand Gora, CA
Respondent by : Sh. R. K. Gupta, Sr. DR
Date of hearing : 30.04.2021
Date of pronouncement : 30.04.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2002-03 to 2004-05 are directed against the order of learned CIT(A)-37, New Delhi, dated 21.06.2017.
2. The learned counsel for the assessee, vide its letter, received through email, dated 23.04.2021, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the 2 ITA Nos.4790 to 4792/Del/2017 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 in all the appeals.
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeals.
5. In the result, the appeals of the assessee are dismissed as withdrawn.
Above decision was pronounced in the open Court in the presence of both the sides on conclusion of Virtual Hearing on 30th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi