Income Tax Appellate Tribunal - Delhi
Neelam Gupta, Delhi vs Dcit, Circle-6(2), New Delhi on 24 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI FRIDAY BENCH 'A' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA No. 9465/Del/2019
Assessment Year : 2011-12
NEELAM GUPTA Vs. DCIT, CIRCLE 6(2),
A-4/7, MIANWALI NAGAR, NEW DELHI
NEW ROHTAK ROAD,
JWALA PURI,
DELHI - 87
(PAN: AAHPG590D)
(Appellant) (Respondent)
Appellant by : Smt. Neelam Gupta (Assessee)
Respondent by : Sh. Jagdish Singh Dahiya, Senior DR.
Date of hearing : 24.07.2020
Date of pronouncement : 24.07.2020
ORDER
PER G.S. PANNU, VP :
This appeal by the assessee for the assessment years 2011-12 is directed against the order of learned CIT(A), New Delhi.2 ITA No. 9465/Del/2019
2. The learned counsel for the assessee, vide email dated 16th July 2020, has requested for withdrawal of the appeal filed by the assessee 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. 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 for withdrawal of the aforesaid appeal.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 24th July, 2020.
Sd/- Sd/-
(K.N. CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
SRB
3 ITA No. 9465/Del/2019
Copy forwarded to: -
1. Appellant - A-4/7, MIANWALI NAGAR, NEW ROHTAK ROAD, JWALA PURI, DELHI - 87.
2. Respondent : DCIT, CIRCLE 6(2), NEW DELHI
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar