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Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI
Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE
Three D Integrated DCIT vs. Solutions Limited Circle – 25(2) W-77, GK, South Delhi New Delhi New Delhi - 110048 PAN AACCT 6372 K (Appellant) (Respondent) For Assessee : Shri Satish Aggarwal, C.A. For Revenue : Shri Gaurav Pundir, Sr. D.R. Date of Hearing : 29.09.2021 Date of Pronouncement : 29.09.2021 ORDER PER R.K. PANDA, A.M.
This appeal filed by the Assessee is directed against the order dated 28.08.2020 of the Ld. CIT(A)-9, New Delhi, relating to the A.Y. 2017-18.
2 ITA.No.1742/Del./2020 Three D Integrated Solutions Limited 2. We have heard the Learned Representative of both the parties through video conferencing and perused the material available on record.
The Learned Counsel for the Assessee at the outset submitted that assessee has filed Declarations in Form Nos.1 and 2 with the Income Tax Department under the Direct Taxes VIVAD SE VISHWAS SCHEME, 2020 to settle the matters. He has, therefore, submitted that appeals could be disposed of in terms thereto.
In view of the above fact, since assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 to settle the matters, therefore, the appeals of the assessee stands disposed of in terms thereof, subject to approval of the same by the Competent Authority. Appeals of the assessee are accordingly disposed of.
3 ITA.No.1742/Del./2020 Three D Integrated Solutions Limited 5. In the result, all the appeals of the assessee are disposed of.
Order pronounced in the open Court at the time of hearing itself i.e., on 29.09.2021.