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Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R KUMAR
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R KUMAR, ACCOUNTANT MEMBER ITA.Nos.5618 & 6671/Del./2016 Assessment Year 2012-2013 The Kisan Sehkari The DCIT, Circle-1, Chini Mills Ltd., Kala Income Tax Office, Khera, Hasanpur-Gajraula, [vs. Amroha, Civil Lines, Uttar Pradesh. Moradabad. PIN – 244 241 PAN AAAAT3649K (Appellant) (Respondent) For Assessee : Shri P. Kaushik, Advocate For Revenue : Shri Prakaash Dubey, Sr. DR Date of Hearing : 23.02.2021 Date of Pronouncement : 23.02.2021 ORDER PER BHAVNESH SAINI, J.M. Both the appeals by Assessee has been directed against the different Orders of the Ld. CIT(A), Moradabad, Dated 23.08.2016 and Dated 30.11.2016, for the A.Y. 2012- 2013.
Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeals as
2 ITA.Nos.5618 & 6671/Del./2016 The Kisan Sehkari Chini Mills Ltd., Kala Khera, Hasanpur-Gajraula, Uttar Pradesh. the issues involved in both the appeals are settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department in both the appeals.
In view of the above, appeals of the assessee dismissed as withdrawn.
Order pronounced in the open Court.
Sd/- Sd/- (B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 23rd February, 2021 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT ‘G’ Bench, Delhi 6. Guard File.
// BY Order //
Assistant Registrar : ITAT Delhi Benches : Delhi.