Income Tax Appellate Tribunal - Delhi
Naghma Khan, New Delhi vs Acit, Circle-28(1), New Delhi on 18 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "SMC-1" : DELHI
[THROUGH VIDEO CONFERENCING]
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA.No.5917/Del./2019
Assessment Year 2010-2011
Nagma Khan, The ACIT, Circle - 28 (1),
53F, Sector-8, DDA SFS
Civic Centre, New Delhi.
Flats, Jasola, New Delhi vs.
[
PIN - 110 025 PIN - 110 002.
PAN AKSPK7013P
(Appellant) (Respondent)
For Assessee : Shri Ramesh Goyal, C.A.
For Revenue : Shri Ved Prakash Mishra, Sr. DR
Date of Hearing : 18.02.2021
Date of Pronouncement : 18.02.2021
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-10, New Delhi, Dated 27.05.2019, for the A.Y. 2010-2011.
2. Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD 2 ITA.No.5917/Del./2019 Nagma Khan, New Delhi.
SE VISHWAS SCHEME, 2020 and Form No.5 have already been issued by the Department.
3. In view of the above, appeal of the assessee dismissed as withdrawn.
Order pronounced in the open Court.
Sd/- Sd/- (O.P. KANT) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 18th February, 2021 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'SMC-1' Bench, Delhi
6. Guard File.
// BY Order // Assistant Registrar : ITAT Delhi Benches :
Delhi.