Income Tax Appellate Tribunal - Delhi
Oracle India Pvt. Ltd., New Delhi vs Dcit, Circle- 51(1), New Delhi on 19 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA No.120/Del/2020
Assessment Year : 2012-13
Oracle India Private Limited, Vs. Deputy Commissioner of
F-01/02, First Floor Salcon Rasvillas, Income Tax (TDS), Circle-
D-1, District Centre, Saket, New 51(1), New Delhi
Delhi-110017
PAN-AAACO0158L
(Appellant) (Respondent)
Appellant by : Sh. Tarandeep Singh, Adv
Sh. Pulkit Verma, Adv
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 19.02.2021
Date of pronouncement : 19.02.2021
ORDER
PER R.K. PANDA, AM:
This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A), New Delhi dated 08.11.2019.
2. Learned counsel for the assessee, vide its letter dated 15.02.2021, received through email, has requested for withdrawal of the appeal filed by 2 ITA-120/Del/2020 him 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.
5. In the result, the appeal of the assessee is dismissed.
Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 19.02.2021.
Sd/- Sd/-
(K.N. CHARY) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar