Income Tax Appellate Tribunal - Delhi
Trishla Jain, New Delhi vs Ito Ward 32(5), New Delhi on 18 January, 2021
I.T.A.No.6110/Del/2019/A.Y.2011-12
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "SMC-1" NEW DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER
आ.अ.स/ं .I.T.A No.6110/Del/2019
िनधारणवष/Assessment Year:2011-12
Trishla Jain बनाम ITO
L-1/12, Hauz Khas, Vs. Ward 32(5),
New Delhi. New Delhi.
PAN No. ADVPJ1355M
अपीलाथ Appellant यथ /Respondent
िनधा रतीक ओरसे /Assessee by Shri S.K. Gupta, CA
राज वक ओरसे /Revenue by Shri Prakash Dubey, Sr. DR
सनु वाईक तारीख/ Date of hearing: 18.01.2021
उ ोषणाक तारीख/Pronouncement on 18.01.2021
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)-11, New Delhi dated 24.06.2019 for AY 2011-12.
2. Ld. Counsel for assessee seeks permission to withdraw the appeal because the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. III have already been issued in favour of the assessee.
1I.T.A.No.6110/Del/2019/A.Y.2011-12
3. In view of the above, appeal of assessee is dismissed as withdrawn.
Order pronounced in the open court on 18.01.2021.
Sd/- Sd/- (B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 18.01.2021 *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