Income Tax Appellate Tribunal - Delhi
Anand Prakash Gupta , New Delhi vs Acit, Circle- 48(1), New Delhi on 3 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'D': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA Nos.292 & 293/Del/2019
Assessment Years : 2009-10 & 2011-12
Anand Prakash Gupta,, Vs. Assistant Commissioner of Income
A-31, Kamla Nagar, Tax,
Delhi-110007 Circle-48(1), Room No.207,
PAN-AANPG3688B Durm Shape Building,
I.P. Estate
New Delhi-110002
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 03.03.2021
Date of pronouncement : 03.03.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2009-10 and 2011-12 are directed against the order of learned CIT(A)-16, New Delhi, dated 20.11.2018 and 22.11.2018, respectively.
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter, received through email, dated 2 ITA-292 & 293/Del/2019 23.02.2021, 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. 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 In the result, the appeals of the assessee are dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 03rd March, 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