Income Tax Appellate Tribunal - Delhi
Galaxy Builders P.Ltd, New Delhi vs Addl.Cit, Special Range-4, New Delhi 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.2092/Del/20
092/Del/201
/Del/2018
Assessment Year : 201
2014
014-15
M/s Galaxy Builders Pvt.Ltd.,
Pvt.Ltd., Vs. Additional Commissioner of
Flat No.3, Sood Building, Income Tax,
Tell Mill Marg, Special Range-
Range-4, C.R. Building,
Ram Nagar, New Delhi - 110 002.
Delhi - 110 055.
PAN : AAACG4814H.
(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 2014-15 is directed against the order of learned CIT(A)-35, New Delhi dated 1st December, 2017.
2. Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 16th March, 2021, has intimated the Tribunal 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 Act, 2020 (in short 'the Act') and requested for withdrawal of the said appeal.
2 ITA-2092/Del/2018
3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.
4. However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.
5. In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 25th March, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA)
SRIVASTAVA) (G.S. PANNU
PANNU)
NNU)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar