Income Tax Appellate Tribunal - Delhi
Bharti Airtel Ltd., New Delhi vs Acit, Circle-4(2), Gurgaon on 24 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI FRIDAY BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA Nos. 4935/Del/2017; 7410/Del/2017; 3033/Del/2018; 3034/Del/2018;
514/Del/2019; 515/Del/2019 & 7892/Del/2019
Assessment Years : 2010-11; 2011-12; 2012-13; 2013-14; 2013-14;
2014-15 & 2015-16
BHARTI AIRTEL LTD. Vs. ACIT, CIRCLE 4(2),
BHARTI CRESCENT 1, NELSON NEW DELHI
MANDELA ROAD,
VASANT KUNJ,
PHASE-II,
NEW DELHI
(PAN: AAACB2894G)
(Appellant) (Respondent)
Appellant by : Ms. Deepashra Rao, Advocate & Shri
Suhit Aggarwal, AR.
Respondent by : Shri Jagdish Singh Dahiya, Senior DR.
Date of hearing : 24.07.2020
Date of pronouncement : 24.07.2020
2 ITA Nos. 4935/Del/2017; 7410/Del/2017; 3033/Del/2018;
3034/Del/2018; 514/Del/2019; 515/Del/2019 & 7892/Del/2019
ORDER
PER KN CHARY, JM :
These appeals by the assessee for the assessment years 2010-11 to 2015-16 respectively are directed against the separate orders of learned CIT(A), New Delhi
2. The learned counsel for the assessee, vide emails dated 13th July 2020, has requested for withdrawal of the appeals filed by the assessee 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 aforesaid appeals.
5. In the result, the appeals of the assessee are dismissed as withdrawn.
3 ITA Nos. 4935/Del/2017; 7410/Del/2017; 3033/Del/2018;
3034/Del/2018; 514/Del/2019; 515/Del/2019 & 7892/Del/2019 Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 24th July, 2020.
Sd/- Sd/-
(G.S. PANNU) (K.N. CHARY)
VICE PRESIDENT JUDICIAL MEMBER
SRB
Copy forwarded to: -
1. Appellant : BHARTI AIRTEL LTD., BHARTI CRESCENT 1, NELSON
MANDELA ROAD, VASANT KUNJ, PHASE-II, NEW DELHI
2. Respondent : ACIT, CIRCLE 4(2), NEW DELHI
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar