Income Tax Appellate Tribunal - Delhi
M/S. Capsugel Healthcare Pvt. Ltd., ... vs Drp, New Delhi on 12 March, 2021
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A": NEW DELHI
(Through Video Conferencing)
BEFORE
SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI K NARASIMHA CHARY, JUDICIAL MEMBER
ITA No. 1069/Del/2016
Asstt. Year : 2011-12
Capsugel Healthcare Ltd. Vs. DRP,
(Formerly Bharti Healthcare Ltd.) New Delhi.
21, Joniawas, Distt. Dharuhera,
Rewari -122100
PAN AAACB6447R
(Appellant) (Respondent)
ITA No.2497/Del/2014
Asstt. year 2009-10
Capsugel Healthcare Ltd. Vs. ACIT,
(Formerly Bharti Healthcare Circle Rewari,
Ltd.)21, Joniawas, Distt. Haryana.
Dharuhera, Rewari 122100
PAN AAACB6447R
(Appellant) (Respondent)
Assessee by: None
Department by : Shri M Baranwal , Sr. DR
Date of Hearing 12.03.2021
Date of pronouncement 12.03.2021
ORDER
PER G.S. PANNU, VP The above two appeals filed by the assessee are directed against the order dated 21.12.2015 and 16.12.2013 respectively passed by the Ld. DRP-I and Ld. DRP-III, New Delhi relating to assessment years 2011-12 and 2009-10 respectively.
2. None appeared on behalf of the assessee.
3. The Ld. Counsel for the assessee, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.
4. Ld. Sr. DR has no objection.
5. In view of the above, we accept the request of the assessee for withdrawal of the appeals.
6. In the result, the appeals of the assessee are dismissed as withdrawn.
7. The above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on March, 2021.
Order pronounced on 12th March, 2021.
sd/- sd/- (K NARASIMHA CHARY) (G.S. PANNUI) JUDICIAL MEMBER VICE PRESIDENT Dated: 12/03/2021 2 Veena Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi 3