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Income Tax Appellate Tribunal, [ DELHI BENCH “F”: NEW DELHI ]
Before: SHRI KUL BHARATSHRI PRASHANT MAHARISHI
ITA. 4664/Del/2018
INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “F”: NEW DELHI ] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 4664/Del/2018 (Assessment Year: 2014-15) Verma Economic Consultancy ACIT, Services Pvt. Ltd., Vs. Circle : 26 (1) 19 – Shrestha Vihar, New Delhi. Delhi – 110 092. PAN: AAACV5349Q (Appellant) (Respondent)
Assessee by : Shri Suresh Gupta, C.A.; Department by: Shri Govind Singhal, Sr. D. R.; Date of Hearing : 02/08/2021 Date of pronouncement : 02/08/2021
O R D E R PER PRASHANT MAHARISHI, A. M.
This appeal is filed by the assessee for assessment year 2014-15 against the order of the ld. CIT (Appeals)–9, New Delhi, dated 10.04.2018. 2. At the time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed to be withdrawn. 3. The ld. DR also agreed with the above contentions. 4. On careful consideration of the fact it is found that Form No. 3 has been issued to the assessee by the Department on 19th of January, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed. Page | 1
ITA. 4664/Del/2018
In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on : 02/08/2021.
Sd/- Sd/- ( KUL BHARAT ) (PRASHANT MAHARISHI) JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated : 02/08/2021. *MEHTA* Copy forwarded to 1. Appellant; 2. Respondent 3. CIT 4. CIT (Appeals) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi
ITA. 4664/Del/2018
Date of dictation 02.08.2021 Date on which the typed draft is placed before the 02.08.2021 dictating member Date on which the typed draft is placed before the other 02.08.2021 member Date on which the approved draft comes to the Sr. PS/ 02.08.2021 PS Date on which the fair order is placed before the 02.08.2021 dictating member for pronouncement Date on which the fair order comes back to the Sr. PS/ 02.08.2021 PS Date on which the final order is uploaded on the website 02.08.2021 of ITAT date on which the file goes to the Bench Clerk 02.08.2021 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