VISHAL AGENCIES,VAPI vs. DCIT, CPC, TDS, GHAZIABAD

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER:

1. 1. These two appeals by the Assessee are directed against the separate orders of ld.Commissioner of Income Tax-(Appeals), Valsad hereinafter referred as “Ld.CIT(A)” both dated 04.07.2019 for the Assessment Years 2015-16 and 2016-17.

2. Both the appeals came up hearing on 5th May, 2021. The assessee has already filed application dated 23.03.2021 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3. The assessee filed copy of M/s. Vishal Agencies Vs. DCIT, CPC, TDS, Ghaziabad, / ITA No’s.507 & 508/SRT/2019 for A.Y. 2015-16 & 2016-17 Form-3, for each assessment year under Vivad Se Vishwas Act, 2020 the details of which are as follows: i) For A.Y. 2015-16 FORM-3, dated 15.10.2020 vide Acknowledgment No.649708020151020 issued by CIT TDS, SURAT A.