Income Tax Appellate Tribunal - Delhi
Amit Garg, New Delhi vs Dcit Circle-21(2), New Delhi on 8 September, 2022
I.T.A.No.4719/Del/2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A" NEW DELHI
BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER
AND
DR. BRR KUMAR, ACCOUNTANT MEMBER
आ.अ.स/ं .I.T.A No.4719/Del/2019
िनधारणवष/Assessment Year: 2015-16
Amit Garg, बनाम DCIT
D-856, New Friends Colony, Vs. Circle 21(2),
New Delhi. New Delhi.
PAN No. AAXPG2220R
अपीलाथ Appellant यथ /Respondent
िनधा रतीक ओरसे /Assessee by None
राज वक ओरसे /Revenue by Shri Kanav Bali, Sr. DR
सनु वाईक तारीख/ Date of hearing: 08.09.2022
उ ोषणाक तारीख/Pronouncement on 08.09.2022
आदेश /O R D E R
PER C.N. PRASAD, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-7, New Delhi dated 04.04.2018 for AY 2015-16.
2. Ld. Counsel for Assessee filed letter on 05.05.2022 seeking permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 5 has already been issued accepting the declaration filed by the assessee for full and final settlement of tax arrears. Copy of Form No. 5 dated 17.02.2021 is placed on record.
1 I.T.A.No.4719/Del/2019
3. In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 08/09/2022 Sd/- Sd/-
(BRR KUMAR) (C.N. PRASAD)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 08/09/2022
*Kavita Arora, Sr. P.S.
Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT.
By order Assistant Registrar, ITAT: Delhi Benches-Delhi 2