Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, [ DELHI BENCH “E” NEW DELHI ]
Before: SHRI G. S. PANNUSHRI CHALLA NAGENDRA PRASAD
आदेश / O R D E R PER C. N. PRASAD, J. M. :
This appeal is filed by the assessee for assessment year 2011-12 against the order of the ld. CIT (Appeals)-6, New Delhi, dated 10.07.2019.
At the time of hearing the assessee by letter dated ‘NIL’ filed on 7.06.2022 submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme and also received order in Form No. 5 for full and final settlement of taxes under the said Act. Therefore, the appeal of the assessee may be allowed to be withdrawn.
The ld. DR also agreed with the above contentions.
On careful consideration of the fact it is found that Form No. 5 has been issued to the assessee by the Department on 08th February, 2022 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed.
In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on : 09/06/2022.