Income Tax Appellate Tribunal - Delhi
Shiv Shankar Gupta, Delhi vs Ito, Ward-47(3), New Delhi on 3 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C'
'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA,
SHUKLA, JUDICIAL MEMBER
ITA No.58
No.58/Del/20
58/Del/2019
/Del/2019
Assessment Year : 2015-
2015-16
Shiv Shankar Gupta, Vs. Income Tax Officer,
330, Katra Hussain
Hussain Bux, Ward-
Ward-47(3), Drum Shape
Khari Baoli, Delhi-
Delhi-110006 Building, New Delhi
PAN-
PAN-AAHPG2793B
AAHPG2793B
(Appellant) (Respondent)
Appellant by : Ms. Soumya Jain, CA.
Respondent by : Shri. Bhagwati Charan, Senior DR.
Date of hearing : 03.
03.12.2020
12.2020
Date of pronouncement : 03.12.2020
03.12.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), New Delhi dated 27.11.2018.
2. The learned counsel for the assessee, vide its letter dated 30.11.2020, received through email, has requested for withdrawal of the appeal filed by him 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.
3. Learned Senior DR has no objection.
2 ITA-58/Del/2019
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 03rd December, 2020.
Sd/- Sd/-
(AMIT SHUKLA)
SHUKLA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar