Income Tax Appellate Tribunal - Delhi
Jbm Ogihara Automotive India Ltd, New ... vs Addi. Cit Range-13, New Delhi on 5 January, 2021
JBM Ogihara Automotive India Ltd. Vs. Addl. CIT/ I.T.A.No.4529/Del/2019/A.Y.2014-15
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "SMC-2" NEW DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND SHRI O.P. KANT, ACCOUNTANT MEMBER
आ.अ.स/ं .I.T.A No.4529/Del/2019
िनधारणवष/Assessment Year:2014-15
JBM Ogihara Automotive India बनाम Addl. CIT
Ltd. Vs. Range-13,
601, Hemkunt Chambers 89, New Delhi.
Nehru Place,
New Delhi.
PAN No. AACCJ1334P
अपीलाथ Appellant यथ /Respondent
िनधा रतीक ओरसे /Assessee by Shri Pradeep Jha, Adv.
राज वक ओरसे /Revenue by Shri Sri Prakash Dubey, Sr. DR
सनु वाईक तारीख/ Date of hearing: 24.12.2020
उ ोषणाक तारीख/Pronouncement on 05.01.2021
आदेश /O R D E R
PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-5, New Delhi dated 27.02.2019 for AY 2014-15.
2. We have heard Ld. Representatives of both the parties through Video Conferencing.
3. Ld. Counsel for assessee submitted that assessee has filed declaration in Form No. 1 & 2 before Income Tax Department and opted for Vivaad se Vishwas Scheme to settle the tax dispute. He has, therefore, submitted that appeal of the assessee may be dismissed as withdrawn subject to issue of Form No. 3 in favour of the assessee.
1JBM Ogihara Automotive India Ltd. Vs. Addl. CIT/ I.T.A.No.4529/Del/2019/A.Y.2014-15
4. In view of the above, appeal of assessee stands disposed off in terms of the above, subject to issue of Form No. 3 in favour of the assessee.
5. In the result, the appeal of assessee stands disposed off.
Order pronounced in the open court.
Sd/- Sd/- (O.P. KANT) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 05.01.2021 *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