Income Tax Appellate Tribunal - Delhi
Onkar Infotech (P) Ltd., New Delhi vs Addi. Cit Special Range- 07, New Delhi on 6 June, 2022
Author: G. S. Pannu
Bench: G. S. Pannu
I.T.A. No. 7159/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH "E" NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.7159/Del/2019 िनधारणवष/Assessment Year: 2012-13 Onkar Infotech Pvt. Ltd., Addl. CIT C/o. RRA Taxindia, बनाम Special Range : 07, D-28, South Extension, Part : I, Vs. New Delhi.
New Delhi - 110 049.
PAN : AAACO4730A अपीलाथ /Appellant यथ /Respondent िनधा रतीक ओरसे /Assessee by : Shri Shrey Jain, Advocate;
राज वक ओरसे /Revenue by : Ms. Garima Sharma, Sr. D. R.;
सुनवाईक तारीख/ Date of hearing : 06/06/2022 उ ोषणाक तारीख/Pronouncement on : 06/06/2022 आदेश / O R D E R PER C. N. PRASAD, J. M. :
1. This appeal is filed by the assessee for assessment year 2012-13 against the order of the ld. CIT (Appeals)-38, New Delhi, dated 28.06.2019.
2. At the time of hearing the ld. Counsel for assessee submitted that assessee has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme and also received 1 I.T.A. No. 7159/Del/2019 order in Form No. 5 for full and final settlement of taxes under the said Act. Therefore, the appeal of the assessee may be allowed to be withdrawn.
3. The ld. DR also agreed with the above contentions.
4. On careful consideration of the fact it is found that Form No. 5 has been issued to the assessee by the Department on 22nd March, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed.
5. In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on : 06/06/2022.
Sd/- Sd/-
( G. S. PANNU ) ( C. N. PRASAD )
PRESIDENT JUDICIAL MEMBER
Dated : 06/06/2022.
*MEHTA*
Copy forwarded to
1. Appellant;
2. Respondent;
3. CIT
4. CIT (Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi.
Date of dictation 06.06.2022
Date on which the typed draft is placed before the dictating 06.06.2022
member
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I.T.A. No. 7159/Del/2019
Date on which the typed draft is placed before the other member 06.06.2022
Date on which the approved draft comes to the Sr. PS/ PS 06.06.2022
Date on which the fair order is placed before the dictating 06.06.2022
member for pronouncement
Date on which the fair order comes back to the Sr. PS/ PS 06.06.2022
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Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk 06.06.2022 Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the order 3