Income Tax Appellate Tribunal - Delhi
Ht Media Ltd., New Delhi vs Addl.Cit, Range-4,, New Delhi on 19 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "F" BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND
SHRI K.N.CHARY, JUDICIAL MEMBER
ITA No.7983/Del/2018
Assessment Year : 2014-15
HT Media Ltd., Addl. CIT,
18-20, Kasturba Gandhi Marg, Vs Range-4,
New Delhi-110001. New Delhi.
PAN-AABCH3165P
APPELLANT RESPONDENT
Appellant by Sh.Anubhav Kumar, Adv.
Respondent by Sh.M.Baranwal, Sr.DR
Date of Hearing 19.02.2021
Date of Pronouncement 19.02.2021
PER R.K.PANDA, AM :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-35, New Delhi dated 27.09.2018.
2. The learned counsel for the assessee, vide its letter dated 11.02.2021, 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.
ITA No. 7983/Del/2018
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 19th February, 2021.
Sd/- Sd/-
(K.N.CHARY) (R.K.PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
* Amit Kumar *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI