Income Tax Appellate Tribunal - Delhi
The Karnal Central Co-Operative Bank ... vs Dcit, Circle, Karnal on 29 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
MS. MADHUMITA ROY, JUDICIAL MEMBER
ITA No.744/Del/2018
Assessment Year : 2014-15
M/s The Karnal Central Co-operative Vs. DCIT,
Bank Ltd., The Mall Road, Karnal Circle Karnal
PAN-AAAAT2626A
(Appellant) (Respondent)
Appellant by : None
Respondent by : Ms. Anima Baranwal, Sr. DR
Date of hearing : 29.06.2021
Date of pronouncement : 29.06.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A), Karnal dated 24.11.2017. .
2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 05.04.2021, 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 2 ITA-744/Del/2018 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 pronounced on conclusion of Virtual Hearing on 29.06.2021.
Sd/- Sd/-
(MADHUMITA ROY) (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