Income Tax Appellate Tribunal - Delhi
Devendra Kumar Gangal, Noida vs Dcit, Central Circle , Noida on 25 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU,
PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.
No.858/Del/20
858/Del/201
/Del/2018
Assessment Year : 20
2010-
10-11
Shri Devendra Kumar Vs. Deputy Commissioner of
Gangal,
Gangal, Income Tax,
A-4, Duplex-
Duplex-I, Rajat Vihar, Central Circle,
Sector-
Sector-62, Noida, UP.
Noida - 201 309.
PAN : ACDPG4194Q.
(Appellant) (Respondent)
Appellant by : None.
Respondent by : Shri M. Baranwal, Senior DR.
Date of hearing : 25.03
25.03.2021
.03.2021
Date of pronouncement : 25.03
25.03.
.03.2021
ORDER
PER G.S. PANNU, PANNU, VP :
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-IV, Kanpur dated 16th November, 2017.
2. Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned counsel for the assessee, vide letter dated 22nd March, 2021 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-858/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 In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 25th March, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA)
SRIVASTAVA) (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