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Income Tax Appellate Tribunal, [ DELHI BENCH: “F” DELHI ]
Before: SHRI ANIL CHATURVEDI & SHRI N.K. CHOUDHRY
Assessee by : Shri Aman Garg, C. A.; Department by : Shri Akhilesh Gupta, Sr. D. R. Date of hearing : 22.06.2022 Date of order : 22.06.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 22.09.2017, impugned herein, passed by the ld. Commissioner of Income Tax (Appeals)–1, Gurgaon, for the assessment year 2010-11.
The Assessee has submitted 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. 3 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to the application filed by the Assessee under the scheme, therefore, the Assessee’s appeal may be dismissed as withdrawn.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 as narrated by the Assessee.
Considering submission of the Assessee for withdrawal of the appeal and Form-3 dated 19.02.2021 (Copy already on record) issued by the Department, the appeal of Assessee is liable to be dismissed as withdrawn, hence, ordered accordingly.
In the result, Assessee’s appeal under consideration stands dismissed as withdrawn.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: 22/06/2022.