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Income Tax Appellate Tribunal, DEHRADUN CIRCUIT BENCH: DEHRADUN
Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE
ORDER PER SUCHITRA KAMBLE, JM These four appeals are filed by the assessee against the orders dated 23/02/2016 passed by CIT(A)-2, Noida for Assessment Years 2011-12 and 2012-13 as well as orders dated 31/05/2018 passed by CIT(A)-2, Noida for Assessment Years 2014-15 and 2015-16 respectively.
Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2.
In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss these appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of these four appeals and the Tribunal shall consider the same. The appeals of the assessee are dismissed as withdrawn.
In the result, these four appeals of the assessee are dismissed.
Order is pronounced in the open court in presence of both the parties on 20th January, 2021.