ITO, WARD- 20(3), NEW DELHI vs. R. MANISH JEWELLERY PVT. LTD., NEW DELHI

Appellant, ITO, Ward-20(3), New Delhi (hereinafter referred to as ‘the Revenue’) by filing the present appeal sought to set aside the impugned order dated 29.03.2018 passed by the Commissioner of Income-tax (Appeals)-38, New Delhi qua the assessment year 2009-10 & Appellant M/s. R. Manish Jewellery (P) Ltd., New Delhi (hereinafter referred to as ‘the assessee’) by filing the present cross objection sought to set aside the impugned order dated 05/07/2018 passed by the ITAT, Delhi qua the A.Y. 2009-10.

The Ld. Counsel for the assessee filed an application 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 has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department. ./2018 C.O. No. 173/Del/2018 3. Keeping in view the aforesaid facts, present appeals are 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 and Cross Objection filed by the assessee is dismissed having been become infructuous. Order pronounced in open court on this 27th day of October, 2021 after conclusion of virtual hearing.