DAL TRUST,NEW DELHI vs. DCIT - CPC, BANGALORE
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Income Tax Appellate Tribunal, DELHI BENCH ‘B’ NEW DLEHI
Before: SHRI PRADIP KUMAR KEDIA & SHRI N.K. CHOUDHRY
PER N.K. CHOUDHRY, J.M.
This appeal has been preferred by the Assessee against the order dated 04.07.2019, impugned herein, passed by the ld. Commissioner of Income Tax (Appeals)-40, New Delhi, for the assessment year 2015-16.
None is present on behalf of the assessee. However, application dated 27.06.2022 is placed on record, wherein, the assessee claimed that since the Assessee has availed the immunity scheme i.e. Vivad Se Vishwas under The Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in response to the application filed by the Assessee under the scheme, therefore, the Assessee’s appeal may be dismissed as withdrawn.
[2]
The Ld. DR did not refute the factual position and claim of the Assessee.
Considering the application for withdrawal of the appeal and Form-5 dated 15.03.2021 (Copy already on record) issued by the Department, the appeal of Assessee is liable to be dismissed as withdrawn, hence, ordered accordingly.
In the result, Assessee’s appeal under consideration stands dismissed as withdrawn.
Order pronounced in the open court on 30/06/2022.
SD/- SD/- (PRADIP KUMAR KEDIA) (N.K. CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER
*aks/-