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Income Tax Appellate Tribunal - Delhi

Balar Marketing Pvt. Ltd., Delhi vs Acit Circle-4(1), New Delhi on 12 March, 2021

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    DELHI "A" BENCH: NEW DELHI

                    (THROUGH VIDEO CONFERENCING)

           BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
               SHRI K.N.CHARY, JUDICIAL MEMBER

                         ITA No-7617/Del/2019
                       Assessment Year : 2015-16
     Balar Marketing Pvt. Ltd.,              ACIT,
     217, Functional Industrial Area, Vs Circle-4(1),
     Patparganj, Delhi-110092.               New Delhi.
     PAN-AAACB0361N
     APPELLANT                               RESPONDENT
     Appellant by                        None
     Respondent by                       Sh.M.Barnwal, Sr.DR
     Date of Hearing                               12.03.2021
     Date of Pronouncement                         12.03.2021


                                  ORDER

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-12, Delhi dated 27.08.2019.

2. None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide its letter dated 26.02.2021, received through email, has requested for withdrawal of the appeal filed by her 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".

3. Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.

4. However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

5. In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.

Above decision was announced on conclusion of Virtual Hearing on 12th March, 2021.

      Sd/-                                                    Sd/-

(K.N.CHARY)                                               (G.S. PANNU)
JUDICIAL MEMBER                                       VICE PRESIDENT
* Amit Kumar *
Copy forwarded to:
   1. Appellant
   2. Respondent
   3. CIT
   4. CIT(Appeals)
   5. DR: ITAT

                                                 ASSISTANT REGISTRAR
                                                      ITAT, NEW DELHI