Delhi High Court - Orders
Cit-18 vs Dlf Cyber City Developers Ltd on 17 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 240/2015
CIT-18 ..... Appellant
Through Mr.Ruchir Bhatia, Sr. SC
versus
DLF CYBER CITY DEVELOPERS LTD ..... Respondent
Through Ms. Kavita Jha and Mr.Aditeya Bali,
Advocates
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.09.2021 The hearing has been conducted through video conferencing.
CM No.28531/2021Present application has been filed by the respondent/applicant seeking disposal of the Income Tax Appeal in terms of Vivad Se Vishwas Sch eme, 2020.
Learned counsel for the applicant/respondent states that after filin g of the present appeal, the applicant/respondent had applied u nder t he Direct Tax Vivad Se Vishwas Scheme. He states that t he applicant/respondent's application has been allowed and Certificate in Form-3 dated 28 th Jan uary, 2021 has been issued.
Applicant/respondent has also handed over to learned counsel for t h e respondent a receipt showing payment of the amount under Vivad Se Vishwas Scheme.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:19.09.2021 23:01:31In view of the aforesaid, present application is allowed an d In come Tax appeal is disposed of as satisfied.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 17, 2021/Arya Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:19.09.2021 23:01:31