THE STATE TRADING CORPORATION OF INDIA LTD.,NEW DELHI vs. ACIT, CIRCLE-25(1), NEW DELHI

None appeared on behalf of the assessee at the time of virtual hearing. These appeals by assessee for the assessment years 2013-14, 2014-15 and 2013-14 respectively are directed against the separate orders of Ld. CIT(A), New Delhi dated 30.08.2019, 22.05.2018 and 11.01.2018 respectively.

Before us, the Ld. DR appeared and submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSVS) Act, 2020 and has filed Declaration Form No. 1 & 2 and received Form No. 3 (attached herewith).

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeals of assessee subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years are not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider the same. These appeals of the assessee are dismissed.

In the result, the appeals of the assessee are dismissed.