Income Tax Appellate Tribunal - Delhi
M/S. Makino Auto Industries, New Delhi vs Jcit, New Delhi on 28 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'G': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
ITA No.2296/Del/2016
(ASSESSMENT YEAR 2011-12)
M/s Makino Auto Jt. CIT,
Industries, Range-35,
577-A/3, Sambhu Nath New Delhi.
Compound, Gali No.8, Vs.
Friends Colony,
G.T. Road, Shahdara,
Delhi-95.
PAN -AAAFM 7179C
(Appellant) (Respondent)
Appellant By None
Respondent by Sh. Prakash Dubey, Sr. DR
Date of Hearing 28.01.2021
Date of Pronouncement 28.01.2021
ORDER
PER SUDHANSHU SRIVASTAVA, JM:
This appeal is preferred by the assessee against order dated 03.02.2016 passed by the Learned Commissioner of Income Tax (Appeals)-19, New Delhi {CIT(A)} for Assessment Year 2011-12. 2 ITA No.2296/Del/2016
Makino Auto Industries vs. JCIT 2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee. The Ld. AR has prayed for withdrawal of the appeal. It has been submitted that From-III has been received.
3.0 Considering the aforesaid situation, the captioned appeal is consigned to the records and treated as dismissed. 4.0 In view of the aforesaid, the appeal is consigned to the records and, for statistical purposes, is treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 28th January, 2021.
Sd/- Sd/-
(DR.B.R.R. KUMAR) (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 28/01/2021
PK/Ps
3 ITA No.2296/Del/2016
Makino Auto Industries vs. JCIT Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI