Income Tax Appellate Tribunal - Delhi
Agrico Organics Ltd., New Delhi vs Dcit Circle-1(2), 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.121/Del/2020
Assessment Year : 2010-11
M/s Agrico Organics Ltd., Vs. DCIT,
7H, 7th Floor, Gopala Tower, Rajendra Circle-1(2), New Delhi
Place, Central Delhi-110008
PAN-AACCA8279L
(Appellant) (Respondent)
Appellant by : Shri. Tarun Sharma, Adv
Respondent by : Shri. 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)-I, New Delhi dated 25.11.2019. .
2. The learned counsel for the assessee, vide letter dated 25.03.2021, 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 2 ITA-121/Del/2020 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.
5. In the result, the appeal of the assessee is dismissed.
Above decision was pronounced on conclusion of Virtual Hearing in the presence of both the parties on 15.04.2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar