Income Tax Appellate Tribunal - Delhi
Neha Jewellers Pvt. Ltd., New Delhi vs Acit, Central Circle-6, New Delhi on 20 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH FRIDAY 'A' NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No. 1403/Del/2018
Assessment year 2015-16
M/s Neha Jewellers Pvt. Ltd., vs ACIT,
1170, Kucha Nahajani, Central Circle-6,
Chandni Chowk, New Delhi.
New Delhi-110006
(PAN: AAACN7129G)
(Appellant) (Respondent)
Appellant by: Shri Akshit Goel, CA
Respondent by: Shri Umesh Takyar, Sr. DR
Date of hearing : 20.11.2020
Date of pronouncement : 20.11.2020
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned CIT(A)-24, New Delhi dated 31.01.2018 and pertains to assessment year 2015-16.
2. The learned counsel for the assessee, vide letter dated 11th November, 2020 has requested for withdrawal of the appeal filed by him and stated that the ITA 1403/Del/2018 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').
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 20th November, 2020.
Sd/- Sd/-
(AMIT SHUKLA) ( G.S. PANNU )
JUDICIAL MEMBER VICE PRESIDENT
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
By Order
Assistant Registrar
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