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Income Tax Appellate Tribunal, DELHI BENCH ‘D’ : NEW DELHI
Before: SHRI N.K. BILLAIYA & SHRI KULDIP SINGH
Date of Hearing : 11.01.2021 Date of Order : 11.01.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : referred to as ‘the assessee’), by filing the present appeals, sought to set aside the impugned order both dated 31.10.2013 passed by Ld. Commissioner of Income-tax (Appeals)-XXV, New Delhi qua the assessment years 2005-06 & 2006-07 and orders dated 23.09.2011, 27.09.2010 & 27.09.2010 passed by the Assessing Officer (AO) in consonance with the orders passed by the ld. DRP/TPO under section 143 (3) read with section 144C of the Income-tax Act, 1961 (for short ‘the Act’) qua the assessment years 2002-03, 2003-04 & 2004-05 respectively.
Ld. Counsel for the assessee filed an application seeking withdrawal of the appeals 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 Forms 1 & 2 with the Tax Department which were accepted and processed by the designated authority vide Form 3 and the same is also filed.
Keeping in view the aforesaid facts, present appeals are hereby dismissed with liberty to get it restored by the assessee in objection with regard to the aforesaid caveat. Consequently, the present appeals are dismissed. Order pronounced in open court on this 11th day of January, 2021 after the conclusion of the virtual hearing.