Income Tax Appellate Tribunal - Delhi
Indra Financial Services Ltd., ... vs Acit, Central Circle- 1, Faridabad on 10 December, 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 AMIT SHUKLA, JUDICIAL MEMBER
ITA No.
No.3039/Del/20
3039/Del/201
/Del/2018
Assessment Year : 2004
2004-
04-05
M/s Indra Financial Services Vs. Assistant Commissioner of
Ltd., Income Tax,
523, First Floor, Central Circle-
Circle-1,
Sector-
Sector-9, Faridabad.
Faridabad - 121 006.
PAN : AAACI2141R.
(Appellant) (Respondent)
Appellant by : Shri Tarun Kumar, Advocate.
Respondent by : Shri Shriprakash Dubey, Senior DR.
Date of hearing : 10.12.2020
10.12.2020
Date of pronouncement : 10.12.
10.12.2020
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2004-05 is directed against the order of learned CIT(A)-3, Gurgaon dated 31st March, 2018.
2. The learned counsel for the assessee, vide email dated 4th December, 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-3039/Del/2018
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 10th December, 2020.
Sd/- Sd/-
(AMIT SHUKLA)
SHUKLA) (G.S. PANNU)
PANNU)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar