SH, PARMINDER SINGH SANDHU,AMRITSAR vs. INCIOME TAX OFFICER, WARD 4(3), AMRITSAR

The assessee has filed the captioned appeal against the order dated 17.2.2017 passed by the Commissioner of Income Tax (Appeals)-2, Amritsar [for short ‘the CIT(A)], pertaining to the assessment year 2009-10 vide which the Ld. CIT(A) has dismissed the appeal of the assessee filed against the assessment order passed u/s 143(3) of the Income Tax Act, 1961 (for short 'the Act').

At the outset, Ld. Counsel for the assessee submitted that the assessee has opted to settle the issues in the said appeal under the provisions of ‘Vivad Se Vishwas Scheme 2020’. The Ld. Counsel

The Ld. Departmental Representative did not oppose the application filed by the assessee.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the application filed by the assessee and accordingly dismiss the appeal as withdrawn.