Income Tax Appellate Tribunal - Delhi
Bm Malhotra & Sons Ltd., Delhi vs Ito, Ward- 4(1), New Delhi on 15 January, 2021
ITA 8082/Del/2019
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. 8082/Del/2019
Assessment year 2008-09
B.M. Malhotra & Sons Ltd., vs Income Tax Officer,
C/o Kapil Goel, Advocate, Ward 4(1),
F-26/124, Sector 7, New Delhi.
Rohini, Delhi-110085
(PAN: AABCB8223C)
(Appellant) (Respondent)
Appellant by: None
Respondent by: Shri Prakash Dubey, Sr. DR
Date of hearing : 15.01.2021
Date of pronouncement : 15.01.2021
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-2, New Delhi dated 31.07.2019 and pertains to assessment year 2008-09..
2. The learned counsel for the assessee, vide letter dated 12.01.2021 received through email, has requested for withdrawal of the appeal filed by the 1 ITA 8082/Del/2019 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.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 15th January, 2021.
Sd/- Sd/- (SUDHANSHU SRIVASTAVA) ( G.S. PANNU ) JUDICIAL MEMBER VICE PRESIDENT 'GS' 2 ITA 8082/Del/2019 Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order Assistant Registrar 3