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CHANDER PRAKASH SHARMA,NEW DELHI vs. ACIT, CIRCLE-63(1), NEW DELHI

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ITA 7514/DEL/2019[2015-16]Status: DisposedITAT Delhi17 April 20253 pages

ITA No.7514/Del/2019

IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH “B” NEW DELHI

BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER
AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER

आ.अ.सं/.I.T.A No.7514/Del/2019
िनधा रणवष /Assessment Year:2015-16

Chander Prakash Sharma,
A-9, Gyan Deep Apartments,
Mayur Vihar-1, New Delhi.
PAN No.ALPPS2271R
बनाम
Vs.
ACIT,
Circle-63(1),
New Delhi.
अपीलाथ Appellant
यथ/Respondent

Assessee by Shri Jaind Kumar Jaiswal, Adv.
Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR

सुनवाईकतारीख/ Date of hearing:
17.04.2025
उोषणाकतारीख/Pronouncement on 17.04.2025

आदेश /O R D E R
PER SATBEER SINGH GODARA, J.M.
The instant appeal, filed by the assessee, is directed against the order dated 10.07.2019 passed by the Ld. Commissioner of Income Tax (Appeals)-38, New Delhi, arising out of the assessment order dated 26.12.2017 u/s 143(3) of the Income Tax Act, 1961
(hereinafter referred to as “the Act”), for the assessment year
2015-16. 2

2.

Ld. Counsel for the assessee vide letter dated 10.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly Form 3 has been filed on 03.03.2025. A copy of Form 3 is placed on record. 3. Heard rival submissions, perused Form 3 filed by the assessee under DTVSVS 2024. It is observed from the said Form that the assessee opted to settle the disputes in appeal in ITA No.7514/Del/2019 for the AY 2015-16 under DTVSVS and the same is pending for consideration by the Department. Since the assessee has opted under DTVSVS to settle the issues in appeal, this appeal is treated as withdrawn. With these observations this appeal is treated as withdrawn. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 17.04.2025 (MANISH AGARWAL) (SATBEER SINGH GODARA) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 21.04.2025 *Kavita Arora, Sr. P.S. 3

Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT
(DR)/Guard file of ITAT.
By order

CHANDER PRAKASH SHARMA,NEW DELHI vs ACIT, CIRCLE-63(1), NEW DELHI | BharatTax