Income Tax Appellate Tribunal - Delhi
M/S Hyundai Engineering & Construction ... vs Ddit (International Taxation0, New ... on 10 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.2462/Del/2017
Assessment Year : 2010-11
M/s Hyundai Engineering & Vs. Dy. Director of Income Tax,
Construction Co. Limited, Circle-2(1)(1), International Taxation
Unit No.606, Global Foyer, (Formerly ADIT, Circle-1(2),Int. Tax.)
Golf Course Road, Sector-43, New Delhi
Gurgaon-122002
PAN-AAACH2622L
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 10.02.2021
Date of pronouncement : 10.02.2021
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)-43, New Delhi, dated 08.12.2016
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 31.12.2020, received 2 ITA-2462/Del/2017 through email, 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 10th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (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