Income Tax Appellate Tribunal - Delhi
Nitya Nand , Gurgaon vs Ito, Ward- 3(1), Gurgaon on 15 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "E" : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA.No.620/Del./2018
Assessment Year 2014-2015
Shri Nitya Nand, The Income Tax Officer,
Gurgaon. PAN AJAPN5976B
Ward - 3 (1),
C/o. RRA TAX INDIA vs. [
South Extension, Part-I, Gurgaon
New Delhi - 110 049.
(Appellant) (Respondent)
For Assessee : Ms. Monika Ghai, Advocate
For Revenue : Shri Bhopal Singh, Sr. D.R.
Date of Hearing : 15.02.2021
Date of Pronouncement : 15.02.2021
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-1, Gurgaon, Dated 12.12.2017, for the A.Y. 2014-2015.
2. Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD 2 ITA.No.620/Del./2018 Shri Nitya Nand, Gurgaon. SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department.
3. In view of the above, appeal of the assessee is dismissed as withdrawn.
4. In the result, appeal of the Assessee dismissed as withdrawn.
Order pronounced in the open Court.
Sd/- Sd/- (O.P. KANT) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 15th February, 2021 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'E' Bench, Delhi
6. Guard File.
// BY Order // Assistant Registrar : ITAT Delhi Benches :
Delhi.