Income Tax Appellate Tribunal - Delhi
Bahadur Singh, Gurgaon vs Ito Ward - 1(3), Gurgaon on 5 January, 2021
Bahadur Singh Vs. ITO/ I.T.A.No.7241/Del/2019/A.Y.2011-12
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.7241/Del/2019
िनधारणवष/Assessment Year:2011-12
Bahadur Singh बनाम ITO
Gurgaon Vs. Ward 1(3)
C/o RRA Tax India D-28, Gurgaon.
South Extn., Part-1,
New Delhi.
PAN No. BLSPS8639H
अपीलाथ Appellant यथ /Respondent
िनधा रतीक ओरसे /Assessee by Shri Deepanshu Aggarwal, 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)-1, Gurgaon dated 19.06.2019 for AY 2011-12.
2. We have heard Ld. Representatives of both the parties through Video Conferencing.
3. Ld. Counsel for assessee at the outset stated that assessee has settled the matter under Vivaad se Vishwas Scheme, 2020 and Form No. 3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.
1Bahadur Singh Vs. ITO/ I.T.A.No.7241/Del/2019/A.Y.2011-12
4. In view of the above, the appeal of assessee was dismissed as withdrawn.
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