Income Tax Appellate Tribunal - Delhi
Guru Kirpa Holding (P) Ltd.,, New Delhi vs Dcit, Central Circle-Ii, Faridabad on 16 October, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A'
'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.
No.896/Del/20
896/Del/2019
/Del/2019
Assessment Year : 2014
2014-15
M/s Guru Kripa Holding Vs. Deputy Commissioner of
Private Limited, Income Tax,
Chamber No.-
No.-1, B-
B-207, Central Circle-
Circle-II,
R.G. Complex, Faridabad.
Motia Khan, Pahar Ganj,
New Delhi - 110 055.
PAN : AADCG7352F.
(Appellant) (Respondent)
Appellant by : Shri Devender Pal, Advocate.
Respondent by : Shri Jagdish Singh, Senior DR.
Date of hearing : 16.10.2020
16.10.2020
Date of pronouncement : 16.10.2020
16.10.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-3, Gurgaon dated 7th December, 2018.
2. The learned counsel for the assessee, vide email letter dated 21st September, 2020 has requested for withdrawal of the appeal filed by the assessee 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.
2 ITA-896/Del/2019
3. Learned Senior DR has no objection.
4. 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 16th October, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA)
SRIVASTAVA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant : M/s Guru Kripa Holding Private Limited, Chamber No.-
No.-1, B-
B-207,R.G. Complex, Motia Khan, Pahar Ganj, New Delhi - 110 055.
2. Respondent : Deputy Commissioner of Income Tax, Central Circle-
Circle-II,Faridabad.
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar