Income Tax Appellate Tribunal - Delhi
Ultimate Infratech P.Ltd, New Delhi vs Acit, Circle-27(1), New Delhi on 22 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 7169/Del/2018
Assessment Year : 2014-15
M/s Ultimate Infratech Private Vs. ACIT,
Limited Circle-27(1),
305, 3rd Floor, Bhanot Corner, Room No.193, C.R. Building,
Pamposh, Enclave, G-Kailash, New Delhi
New Delhi-110048
PAN-AAACU9571D
(Appellant) (Respondent)
ITA No. 3659/Del/2019
Assessment Year : 2015-16
M/s Ultimate Infratech Private Vs. ACIT,
Limited Circle-27(1),
305, 3rd Floor, Bhanot Corner, Room No.193, C.R. Building,
Pamposh, Enclave, G-Kailash, New Delhi
New Delhi-110048
PAN-AAACU9571D
(Appellant) (Respondent)
Appellant by : Sh. M. P. Rastogi, Adv.
Respondent by : Sh. M. Baranwal, Sr. DR
2 ITA-7169/Del/2018
ITA -3659/Del/2019
Date of hearing : 22.01.2021
Date of pronouncement : 22.01.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2014-15 and 2015-16 are directed against the orders of learned CIT(A)-9, Delhi, dated 06.09.2018 and 04.03.2019 respectively.
2. The learned counsel for the assessee, vide its letter, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeals.
5. In the result, the appeals of the assessee are' dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 22nd January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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3 ITA-7169/Del/2018
ITA -3659/Del/2019
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi