Income Tax Appellate Tribunal - Delhi
Receivable Management Services India ... vs Ito Ward - 21(2), New Delhi on 17 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 K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 1717/Del/2020, A.Y. 2011-12
Receivable Management Services Vs. ITO
India Pvt. Ltd. Ward-21(2)
(Now merged with IQQR India New Delhi
Services Ovt. Ltd.)
New Delhi
PAN : AACCR5563Q
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr.DR
Date of hearing : 17.03.2021
Date of pronouncement : 17.03.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-36, New Delhi, dated 27.08.2020.
2. The learned counsel for the assessee, vide its letter dated 4.03.2021, received by email, has requested for withdrawal of the appeal filed by him 2 ITA-1717/Del/2020 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 appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 17th March, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
Binita
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi