SHRI KULDEEP BADAL,TIKAMGARH vs. INCOME TAX OFFICER, TIKAMGARH

Per Sanjay Arora, AM This is an Appeal by the Assessee directed against the Order by the Commissioner of Income Tax (Appeals), Gwalior (‘CIT(A)’ for short) dated 20/9/2019, partly allowing the assessee’s appeal contesting his assessment under section 147 read with sec. 143(3) of the Income Tax Act, 1961 (‘the Act’ hereinafter) for the Assessment Year (AY) 2016-17 vide Order dated 25/12/2018. 2. None appeared for and on behalf of the assessee when the appeal was called out for hearing. It stands, however, observed that the assessee has through his counsel, Sh. Srivastava, Adv., moved an application dated 25/6/2021 on 28/6/2021, informing that the assessee has since opted for the Vivad Se Vishwas Scheme, 2019 in respect of his