Income Tax Appellate Tribunal - Delhi
Dcm Shriiram Ltd.,, New Delhi vs Dcit, Circle- 7(1), New Delhi on 28 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI K.N. CHARY
CHARY, JUDICIAL MEMBER
ITA No.
No.3015/Del/20
3015/Del/201
/Del/2019
Assessment Year : 2012-
2012-13
DCM Shriram Limited, Vs. Dy. Commissioner of Income Tax,
1st Floor, Kanchenjunga Circle-
Circle-7(1),
Building, 18, Barakhamba C.R. Building, I.P. Estate,
Road, New Delhi-
Delhi-110002
New Delhi-
Delhi-110001
PAN : AAACD0097R.
AAACD0097R.
(Appellant) (Respondent)
Appellant by : Shri Anunav Kumar, Adv.
Respondent by : Shri Gaurav Dudeja, Senior DR.
Date of hearing : 29.1
29.12
.12.2020
Date of pronouncement : 29.12
29.12.
.12.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A)-34, New Delhi dated 14.02.2019
2. The learned counsel for the assessee, vide email dated 24.12.2020 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-3015/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 In the result, the appeal of the assessee is dismissed as withdrawn.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 29th December, 2020.
Sd/-
Sd/- Sd/-
Sd/-
(K.N. CHARY
CHARY) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar