MANJU ENTERPRISES PVT LTD.,NEW DELHI vs. ITO WARD 16(2), NEW DELHI

This appeal is preferred by the assessee against the order dated 10.01.2024 of the Commissioner of Income-tax (Appeals), NFAC, Delhi (hereinafter referred to as the ld. First Appellate Authority or ‘the Ld. FAA’ for short) in Appeal No.CIT(A), Delhi-6/10165/2017-18 arising out of the appeal before it against the order dated 15.11.2017 passed u/s 263 r.w.s.143(3) of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) by the ITO, Ward 16(2), New Delhi (hereinafter referred to as the Ld. AO).

At the time of hearing the ld. counsel, vide an application placed on record, submitted out on behalf of the assessee that the assessee has approached the competent authority for taking benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 by submitting Form 1. It was also brought to our knowledge that relevant form No.2 has been issued in favour of the assessee. The assessee, in compliance of Form-2 has also deposited the amount payable as computed in Form-2 and the challan depicting the same was also enclosed with the said letter. It was also submitted that the appeal will be settled according to the Direct Tax Vivad Se Vishwas Scheme, 2024 and, therefore, a request was made for withdrawal of the appeal with liberty to approach the Tribunal in case the appeal is not settled. The ld. DR had no objection to the withdrawal.

In the light of the aforesaid, the appeal referred in the title above is allowed to be withdrawn and accordingly is dismissed as withdrawn. However, in case the assessee or the Department is not satisfied with the final outcome of the Direct Tax Vivad Se Vishwas Scheme, 2024 proceedings, both the parties will be at liberty to get the appeal restored for decision on merits.