Income Tax Appellate Tribunal - Delhi
Standing Conference Of Public ... vs Acit, New Delhi on 2 March, 2021
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "G": NEW DELHI
BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
(Through Video Conferencing)
ITA No. 6699/Del/2015
(Assessment Year: 2011-12)
Standing Conference of Public Vs. ACIT,
Enterprises (SCOPE), Scope Complex, Circle-52(1),
core No. 8, 1st Floor, 7, Lodhi Road, New Delhi
New Delhi
PAN: AAPFS7390N
(Appellant) (Respondent)
Assessee by : Ms. Shivani Kataria, Ca
Revenue by: Shri Prakash Dubey, Sr. DR
Date of Hearing 02/03/2021
Date of pronouncement 02/03/2021
ORDER
PER PRASHANT MAHARISHI, A. M.
1. This appeal is filed by the assessee against the order of the ld CIT(A)-18, New Delhi dated 16.10.2015 for the Assessment Year 2011-12.
2. At the time of hearing of the appeal a letter was placed on record dated 27.02.2021, wherein, the counsel of the assessee has mentioned that the assessee has obtained Form No. 3 dated 31.01.2021 under Sub-section (1) of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020, wherein, the dispute involved in this appeal has been settled. Therefore, the appeal of the assessee may be treated as withdrawn.
3. The ld DR also conquered with the above statement.
4. In view of the above facts that Form No. 3 under the provisions of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020 dated 31.01.2021 has already been issues to the assessee where there is a refund due to the assessee, thus, assessee's dispute is settled involved in this appeal.
5. In view this, the appeal of the assessee is treated as withdrawn and hence dismissed.
Order pronounced in the open court on 02/03/2021.
-/-
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (PRASHANT MAHARISHI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 02/03/2021
A K Keot
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Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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Date of dictation 2.03.2021
Date on which the typed draft is placed before the dictating member 2.03.2021 Date on which the typed draft is placed before the other member 2.03.2021 Date on which the approved draft comes to the Sr. PS/ PS 2.03.2021 Date on which the fair order is placed before the dictating member 2.03.2021 for pronouncement Date on which the fair order comes back to the Sr. PS/ PS 2.03.2021 Date on which the final order is uploaded on the website of ITAT 2.03.2021 date on which the file goes to the Bench Clerk 2.03.2021 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 Page | 3