Income Tax Appellate Tribunal - Delhi
Jitf Shipyards Ltd., New Delhi vs Addl.Cit, Special Range-5, New Delhi on 23 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.8315/Del/2018
Assessment Year : 2011-12
M/s JITF Shipyards Limited, Vs. Addl. CIT,
(Formerly known as JITF Waterways Ltd.) Special Range-5,
28, Shivaji Marg, West Delhi, Room No.317-B,
P.O. Ramesh Nagar, Central Revenue Building,
New Delhi-110002 I.P. Estate,
PAN-AABCJ7854M New Delhi-110002
(Appellant) (Respondent)
Appellant by : Sh. Ranjit Kumar, CA
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 23.12.2020
Date of pronouncement : 23.12.2020
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-36, New Delhi, dated 24.09.2018.
2. The learned counsel for the assessee, vide its letter dated 16.12.2020, received through email, has requested for withdrawal of the appeal filed by 2 ITA-8315/Del/2018 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.
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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 23rd December, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi