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Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI
Before: Sh. K. N. CharyDr. B. R. R. Kumar
The present appeals have been filed by the assessee against the orders of the ld. CIT(A)-24, New Delhi dated 29.06.2017.
At the outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 have been issued by the designated authority. to 5097/Del/2017 2 Lipi Finstock Ltd.
Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the assessee is being dismissed as infructuous.
In the result, all the appeals of the assessee are dismissed. Order Pronounced in the Open Court on 06/09/2021.