Yamini Kapoor, New Delhi vs Acit Central Circle-16, New Delhi on 20 September, 2022

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Income Tax Appellate Tribunal - Delhi

Yamini Kapoor, New Delhi vs Acit Central Circle-16, New Delhi on 20 September, 2022

I.T.A. Nos. 6127 & 6128/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH "H" NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.6127 & 6128/Del/2019 िनधारणवष/Assessment Years: 2016-17 & 2017-18.

        Ms. Yamini Kapoor,                                         ACIT,
     C-4, 6-Aurangzeb Road,               बनाम               Central Circle : 16,
       New Delhi - 110 001.                Vs.                  New Delhi.

       PAN : CPDPK7608J
        अपीलाथ /Appellant                                      यथ /Respondent


 िनधा रतीक ओरसे /Assessee by :               Shri Sanjay Kumar, C. A.; &
                                             Shri Rajat Vaishnaw, Adv.;
 राज वक ओरसे /Revenue by :                           Shri M. Baranwal,
                                                       [CIT] - D. R.;


 सुनवाईक तारीख/ Date of hearing :                             20/09/2022

 उ ोषणाक तारीख/Pronouncement on :                             20/09/2022



                             आदेश / 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)-XXVI, New Delhi [CIT (Appeals)] both dated 10.06.2019 for the assessment years 2016-17 and 2017-18.

I.T.A. Nos. 6127 & 6128/Del/2019

2. At the time of hearing the ld. Counsel for the assessee vide application of even date submitted that the assessee has opted to settle the dispute involved in the impugned appeals under The Direct Tax Vivad Se Vishwas Scheme, 2020 and the revenue had already issued order in Form No. 3 and 4 under the Scheme for final settlement of arrears of taxes under the said Scheme. Therefore, the appeals of the assessee may be allowed to be withdrawn.

3. The ld. DR has no objection.

4. On careful consideration of the fact it is found that Form No. 3 and 4 dated 13.01.2021 and 14.01.2021 respectively have been issued to the assessee by the Department under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeals of the assessee are allowed to be withdrawn.

5. In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on : 20/09/2022.

             Sd/-                                                    Sd/-
     ( G. S. PANNU )                                           ( C. N. PRASAD )
        PRESIDENT                                              JUDICIAL MEMBER


Dated : 20/09/2022.

*MEHTA*

Copy forwarded to :

        1. Appellant;
        2. Respondent;

                                           2

I.T.A. Nos. 6127 & 6128/Del/2019

3. CIT

4. CIT (Appeals)

5. DR: ITAT ASSISTANT REGISTRAR ITAT, New Delhi.

Date of dictation                                                    20.09.2022
Date on which the typed draft is placed before the dictating         20.09.2022
member
Date on which the typed draft is placed before the other member      20.09.2022
Date on which the approved draft comes to the Sr. PS/ PS             20.09.2022
Date on which the fair order is placed before the dictating          20.09.2022
member for pronouncement
Date on which the fair order comes back to the Sr. PS/ PS            20.09.2022
                                                                     20.09.2022

Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk 20.09.2022 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

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