BMV EXIM (P) LTD.,LUDHIANA vs. JCIT, R-III, LUDHIANA

The present appeal has been filed by the assessee challenging the order of ld. Commissioner of Income Tax (Appeals)- 1, Ludhiana, (hereinafter referred to as CIT(A)- ) dated 07.03.2018 for the assessment year 2011-12, passed u/s 250(6) of the Income Tax Act,1961( in short “Act”). 1 . 504-c-2018 M/s BMV Exim (P) Limited, Ludhiana 2. Ld. Counsel for the assessee submitted before us that it was willing to settle the dispute under the “Vivad Se Vishwas Scheme-2020” and necessary forms in this regard had been filled. An application, expressing the above intent of the assessee, was filed before us.

In view of the above since the assessee has expressed its intention of not pursuing the appeal and opting for settling the dispute in the scheme framed by the legislature in this regard, the impugned appeal is dismissed ,with the liberty granted to the assessee to get the appeal restored in case it is unable to settle the dispute under “Vivad Se Vishwas Scheme-2020”. (Order pronounced in the open Court on 04/03/2021) Sd/- Sd/- संजय गग� अ�नापूणा� गु�ता, (SANJAY GARG ) ( ANNAPURNA GUPTA) �या�यक सद�य/ Judicial Member लेखा सद�य/ Accountant Member Date: 04/03/2021 Santosh