Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH: ‘I-2’ NEW DELHI
Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE
PER SUCHITRA KAMBLE, JM These two appeals are filed by the assessee against the order dated 23.09.2015 passed under Section 143(3) read with Section 144C of the Income Tax Act, 1961 passed by DCIT, Circle 25(2) New Delhi and order dated 27.12.2016 passed under Section 143(3) r.w.s. 144C passed by DCIT, Circle 25(1) New Delhi, for Assessment Year 2011-12 & 2012-13 respectively.
Before us, the Ld. AR along with letter dated 26.01.2021 submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and is awaiting Form 3.
In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss these appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of these four appeals and the Tribunal shall consider the same. The appeals of the assessee are dismissed as withdrawn.
In the result, these two appeals of the assessee are dismissed. Order pronounced in the Open Court in presence of both the parties on this 27th Day of JANUARY , 2021.