Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI
Date of Hearing : 25.01.2021 Date of Order : 25.01.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Shri Amarjeet Rana (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 24.09.2018 passed by Ld. Commissioner of Income-tax (Appeals) - 1, Gurgaon qua the assessment year 2012-13.
The assessee filed an application dated 25.11.2021 seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and deposited the tax amount. Assessee has also filed Form-5 issued by the Designated Authority..
Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 25th day of November, 2021 after the conclusion of the hearing.