Income Tax Appellate Tribunal - Delhi
Aakar Consultants And Infrastructure ... vs Ito, Ward-1(2), New Delhi on 12 January, 2021
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.6290/Del/2018
Assessment Year : 2010-11
M/s Aakar Consultants and Vs. Income Tax Officer (Exemption),
Infrastructure Developers (Pvt.) Ward No.1(2)
Ltd. New Delhi
C/O-Viviek Aarushi & Associates,
Chartered Accountant,
G-40, Nizamuddin West
PAN-AAGCA1869E
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. Prakash Dubey, Sr. DR
Date of hearing : 12.01.2021
Date of pronouncement : 12.01.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-I, New Delhi, dated 04.09.2018.
2 ITA-6290/Del/2018
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 02.01.2021 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 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 12th January, 2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi