Income Tax Appellate Tribunal - Delhi
Smita Easow , Pune vs Ito, , Tds Ward-1(2)(2), New Delhi on 17 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA No.6781/Del/2019
Assessment Year : 2016-17
Smita Easow, 6, Ashwini, A-Wingh, Vs. ITO, TDS Ward-1(2)(2),
17-Anudh Road, Pune City, Pune New Delhi
Mharashtra-411020
PAN-AAZPE1807E
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 17.02.2021
Date of pronouncement : 17.02.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A), New Delhi dated 03.06.2019. .
2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 30.01.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that 2 ITA-6781/Del/2019 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.
4. In view of the above, we accept the request of the assessee.
5. In the result, the appeal of the assessee is dismissed.
Above decision was announced on conclusion of Virtual Hearing on 17.02.2021.
Sd/- Sd/-
(K.N. CHARY) (G.S. 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