Income Tax Appellate Tribunal - Delhi
Global Warehousing Pvt. Ltd., Delhi vs Dcit, Circle- 10(1), New Delhi on 15 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.8082/Del/2018
Assessment Year : 2010-11
M/s. Global Warehousing Pvt. Vs. DCIT,
Ltd. Circle-10(1),
(Formerly M/s. Global Value New Delhi
Hotels Pvt. Ltd.), D-12/184,
Sector-8, Rohini,
Delhi-110085
PAN : AACCG7521P
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. R.K.Gupta, Sr. DR
Date of hearing : 15.04.2021
Date of pronouncement : 15.04.2021
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)-35, New Delhi, dated 28.09.2018.
2 ITA-8082/Del/2018
2. None appeared on behalf of the assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 11.03.2021, received by 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 15th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
U|Ç|àt
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi