Income Tax Appellate Tribunal - Delhi
Ito Ward - 2(3), Ghaziabad vs Shalini Gupta, Ghaziabad on 24 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.6815/Del/2019
Assessment Year : 2015-16
ITO, Vs. Smt. Shalini Gupta,
Ward-2(3), W/o-Rajiv Gupta,
Kamla Nehru Nagar, C/o-Shri Satya Prakash Gupta,
CGO Complex-2, Vijay Mandi, Muradnagar,
Ghaziabad, Ghaziabad,
Uttar Pradesh-201206 Uttar Pradesh-201206
PAN-AAJPG2872M
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 24.12.2020
Date of pronouncement : 24.12.2020
ORDER
PER G.S. PANNU, VP :
This appeal by the Revenue for the assessment year 2015-16 is directed against the order of learned CIT(A)-I, Noida, dated 31.12.2018.
2 ITA-6815/Del/2019
2. None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 17.12.2020, received through email, has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.
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 appeal of the Revenue is dismissed.
Above decision was announced on conclusion of Virtual Hearing on 24th December, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
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Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi