Income Tax Appellate Tribunal - Delhi
Pawan Garg, New Delhi vs Acit, Circle- 47(1), New Delhi on 22 February, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'F' : NEW DELHI)
BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER
and
SHRI AMIT SHUKLA, JUDICIAL MEMBER
(THROUGH VIDEO CONFERENCE)
ITA No.2727/Del./2018
(ASSESSMENT YEAR : 2014-15)
Shri Pawan Garg, vs. ACIT, Circle 47 (1),
C/o Raj Kumar & Associates, CA, New Delhi.
L - 7A (LGF), South Extension Part 2,
New Delhi - 110 049.
(PAN : AAQPK1526B)
(APPELLANT) (RESPONDENT)
ASSESSEE BY : None
REVENUE BY : Shri B.S. Ananat, Senior DR
Date of Hearing : 22.02.2022
Date of Order : 22.02.2022
ORDER
PER AMIT SHUKLA, JM :
Aforesaid appeal has been filed by the assessee against the impugned order dated 28.02.2018 passed by the ld. CIT(A)-16, New Delhi for the quantum of assessment passed under section 143(3) of the Income-tax Act, 1961 (for short 'the Act') for the assessment year 2014-15.
2. Ld. Counsel for the assessee filed an application dated 22.02.2022 seeking withdrawal of the appeal on the ground that the 2 ITA No.2727/Del/2018 assessee has already settled the case under "Vivad Se Vishwas Scheme, 2020" and Form 5-cum-certificate has been received and the same is also attached with the application dated 22.02.2022.
3. Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed.
Order was pronounced on 22nd day of February, 2022.
Sd/- sd/-
(ANIL CHATURVEDI) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 22.02.2022
TS
Copy forwarded to:
1.Appellant
2.Respondent
3.CIT
4.CIT(A)-16, New Delhi.
5.CIT(ITAT), New Delhi. AR, ITAT
NEW DELHI.