Income Tax Appellate Tribunal - Delhi
Kawaljeet Singh Duggal, New Delhi vs Acit, Circle- 63(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. 2598/Del/2019
Assessment Year : 2014-15
KAWALJEET SINGH Vs. ACIT, CIRCLE 63(1),
DUGGAL, NEW DELHI
C/O M/S RRA TAXINDIA
D-28, SOUTH
EXTENSION, PART-I,
NEW DELHI - 49
(PAN: AECPD0170Q)
(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 2014-15 is directed against the order of learned CIT(A)-20, New Delhi.
2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the Assessee vide letter dated 24.12.2021 has requested for withdrawal of the appeal filed by the assessee 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.
24. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was pronounced on conclusion of Virtual Hearing on 15th April, 2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
SRB
Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar