Income Tax Appellate Tribunal - Delhi
Amit Marbles Pvt. Ltd.,, Delhi vs Ito Ward-2(3), New Delhi on 10 March, 2022
I.T.A.No.2522/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "SMC" NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.स/ं .I.T.A No.2522/Del/2019 िनधारणवष/Assessment Year: 2009-10 Amit Marbles Pvt. Ltd. बनाम ITO Khasra No. 5, Vs. Ward 2(3) Near Choudhry Ram Ratan New Delhi. Estate & Co., Fetehpur, Delhi.
PAN No. AABCA3515C अपीलाथ Appellant यथ /Respondent िनधा रतीक ओरसे /Assessee by Shri Sameep Arora, AR राज वक ओरसे /Revenue by Shri Om Parkash, Sr. DR सुनवाईक तारीख/ Date of hearing: 10.03.2022 उ ोषणाक तारीख/Pronouncement on 10.03.2022 आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-32, New Delhi dated 21.01.2019 for AY 2009-10.
2. Ld. Counsel for Assessee through letter dated 09.03.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 has already been submitted by the assessee. Assessee also furnished Form No. 4 in proof of payment of taxes under the scheme.
1 I.T.A.No.2522/Del/20193. In view of the above, appeal of assessee is dismissed as withdrawn.
Order pronounced in the open court on 10/03/2022 Sd/-
(C.N. PRASAD) JUDICIAL MEMBER Dated: 10/03/2022 *Kavita Arora, Sr. P.S. Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT.
By order Assistant Registrar, ITAT: Delhi Benches-Delhi 2