Income Tax Appellate Tribunal - Delhi
Capsugel Healthcare Pvt. Ltd., Rewari vs Acit, Circle Rewari, Rewari on 30 April, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.1836/Del/2017
Assessment Year : 2012-13
Capsugel Healthcare Pvt. Ltd., 21- Vs. DCIT,
Joniawas, Dharuhera, Distt. Rewari, Circle-Rewari
Haryana-122100
PAN-AAACB6447R
(Appellant) (Respondent)
ITA No.7720/Del/2017
Assessment Year : 2013-14
Capsugel Healthcare Pvt. Ltd., Vs. ACIT,
Rewari (Formerly known as Capsugel Circle-Rewari
Healthcare Ltd.)-21, Joniawas,
Dharuhera, Rewari, Haryana-122100
PAN-AAACB6447R
(Appellant) (Respondent)
Appellant by : Sh. Ankit Sahni, Adv
Respondent by : Sh. R.K. Gupta, Sr. DR
Date of hearing : 30.04.2021
Date of pronouncement : 30.04.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2013-14 and 2014-15 are directed against the orders of learned CIT(A)-7, New Delhi dated 06.09.2017.
2 ITA-1836/Del/2017 ITA-7720/Del/2017 .
2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 19.04.2021, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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.
5. In the result, the appeals of the assessee are dismissed.
Above decision was pronounced on conclusion of Virtual Hearing on 30.04.2021.
Sd/- Sd/-
(KUL BHARAT) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar