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Income Tax Appellate Tribunal - Delhi

Acit, New Delhi vs M/S. S.P. Singla Construction P Ltd., ... on 10 February, 2021

       IN THE INCOME TAX APPELLATE TRIBUNAL
              DELHI BENCHES "G" : DELHI
           [THROUGH VIDEO CONFERENCING]
  BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
                       AND
     SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER
                  ITA.No.5164/Del./2016
                Assessment Year 2011-2012

                                  M/s. SP Singla
The DCIT
                                  Construction P. Ltd.,
Central Circle-26,            vs. D/10, Flat No.22,
                              [



                                  1st Floor, DDA Flats,
                                  Sector-7, Rohini,
New Delhi.
                                  New Delhi.
                                  PAN AAGCS5773B
        (Appellant)                      (Respondent)

                  ITA.No.4950/Del./2016
                Assessment Year 2011-2012

M/s. SP Singla                        The DCIT
Construction P. Ltd., D/10,
Flat No.22,                   [   vs. Central Circle-26,
1st Floor, DDA Flats,
Sector-7, Rohini,                     New Delhi.
New Delhi.
PAN AAGCS5773B
          (Appellant)                       (Respondent)

               For Revenue : Shri H.K. Chaudhary, CIT-DR
               For Assessee : Shri Ashwani Kumar, C.A.

             Date of Hearing : 10.02.2021
     Date of Pronouncement : 10.02.2021
                                2
                           ITA.Nos.5164 & 4950/Del./2016 M/s. SP Singla
                                          Construction P. Ltd., New Delhi.


                           ORDER


PER BHAVNESH SAINI, J.M.

Both the cross-appeals are directed against the Order of the Ld. CIT(A)-29, New Delhi, Dated 30.06.2016, for the A.Y. 2011-2012.

2. Learned Counsel for the Assessee submitted that the issues involved in both the cross-appeals have already been settled in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have already been issued in favour of the assessee in both the appeals. He has, therefore, submitted that both the matters have become infructuous and may kindly be treated as dismissed as withdrawn. Copy of Form- 3 is placed on record.

3. In view of the above, both the cross-appeals are dismissed as withdrawn.

4. In the result, both the cross-appeals are dismissed as withdrawn.

ITA.Nos.5164 & 4950/Del./2016 M/s. SP Singla Construction P. Ltd., New Delhi. Order pronounced in the open Court.

    Sd/-                                    Sd/-
   (B.R.R. KUMAR)                          (BHAVNESH SAINI)
ACCOUNTANT MEMBER                         JUDICIAL MEMBER

Delhi, Dated 10th February, 2021 VBP/-

Copy to

1. The appellant

2. The respondent

3. CIT(A) concerned

4. CIT concerned

5. D.R. ITAT 'G' Bench, Delhi

6. Guard File.

// BY Order // Assistant Registrar : ITAT Delhi Benches :

Delhi.