Income Tax Appellate Tribunal - Delhi
Anjali Mangat, New Delhi vs Ito Ward - 13(3), New Delhi on 15 June, 2022
I.T.A. Nos. 5900 & 6275/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH "A" : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos. 5900 & 6275/Del/2019 िनधारणवष /Assessment Years: 2014-15 & 2015-16 Ms. Anjali Mangat, Income Tax Officer, AM-195, First & Second Floor, बनाम Ward : 13 (3) Shalimar Bagh, Vs. New Delhi.
Delhi - 110 088.
PAN No. AASPM5622J अपीलाथ / Appellant यथ / Respondent िनधा रतीक ओरसे /Assessee by : Shri Prabhjot Singh, C.A.; & Shri Aman Garg, C.A. राज वक ओरसे / Department by :
सुनवाईक तार ख/ Date of hearing : 15/06/2022 उ ोषणाक तार ख/Pronouncement on : 15/06/2022 आदे श / O R D E R PER C. N. PRASAD, J. M. :
1. These two appeals are filed by the assessee against separate orders of the ld. Commissioner of Income Tax (Appeals)-36, New Delhi [hereinafter referred to CIT (Appeals)] dated 11.04.2019 for assessment year 2014-15 and dated 31.05.2019 for assessment year 2015-16.1
I.T.A. Nos. 5900 & 6275/Del/2019
2. At the time of hearing the ld. Counsel for assessee by letter dated 15th June, 2022 submitted that assessee has opted to settle the dispute involved in the impugned appeals under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already received order in Form No. 5 for full and final settlement of taxes under the said Act. Therefore, both the appeals of the assessee may be considered as withdrawn.
3. On careful consideration of the fact it is found that Form No. 5 in both the above appeals have been issued to the assessee by the Department on 24th November, 2021 for assessment year 2014-15 and on 31st December, 2021 for assessment year 2015-16 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, both the appeals of the assessee are allowed as withdrawn and hence dismissed.
4. In the result, both the appeals of the assessee are dismissed.
Order pronounced in the open court on : 15/06/2022.
Sd/- Sd/-
(PRADIP KUMAR KEDIA) ( C. N. PRASAD )
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated : 15/06/2022.
*MEHTA*
Copy forwarded to
1. Appellant;
2. Respondent;
3. CIT
4. CIT (Appeals)
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I.T.A. Nos. 5900 & 6275/Del/2019
5. DR: ITAT ASSISTANT REGISTRAR ITAT, New Delhi.
Date of dictation 15.06.2022
Date on which the typed draft is placed before the dictating 15.06.2022
member
Date on which the typed draft is placed before the other member 15.06.2022
Date on which the approved draft comes to the Sr. PS/ PS 15.06.2022
Date on which the fair order is placed before the dictating 15.06.2022
member for pronouncement
Date on which the fair order comes back to the Sr. PS/ PS 15.06.2022
15.06.2022
Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk 15.06.2022 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 3