Income Tax Appellate Tribunal - Delhi
Bharat Sanchar Nigam Ltd., New Delhi vs Acit, New Delhi on 12 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 1847/Del/2017
Assessment Year : 2010-11
BHARAT SANCHAR NIGAM Vs. DCIT, CIRCLE 2(1)
LTD., NEW DELHI
TAXATION SECTION,
1ST FLOOR, BHARAT
SANCHAR BHAWAN,
JANPATH, NEW DELHI - 1
(PAN: AABCB5576G)
(Appellant) (Respondent)
ITA No. 1990/Del/2017
Assessment Year : 2010-11
BHARAT SANCHAR NIGAM Vs. ACIT, CIRCLE 6(2),
LTD., NEW DELHI
TAXATION SECTION,
1ST FLOOR, BHARAT
SANCHAR BHAWAN,
JANPATH, NEW DELHI - 1
(PAN: AABCB5576G)
(Appellant) (Respondent)
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Appellant by : S/Sh. T.D. Singh & Pulkit Verma,
Advocates
Respondent by : Sh. M. Baranwal, Sr. DR.
Date of hearing : 12.03.2021
Date of pronouncement : 12.03.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment year 2010-11 are directed against the separate orders of Learned CIT(A)-2, New Delhi.
2. The assessee's Authorised Signatory vide his letter dated 26.02.2021 has requested for withdrawal of the appeals 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.
4. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals.
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5. In the result, both the appeals of the assessee are dismissed as withdrawn.
Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 12th March, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (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
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