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Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘C’ : NEW DELHI
Before: SHRI N.K. BILLAIYA
The captioned appeals by the assessee are preferred against the order of the Ld. CIT(A)-28, New Delhi for the assessment year 2007-08, 2008-09 & 2009-10.
At the very outset, Ld. Counsel for the assessee stated that the Appellant has moved an Application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.
On such note, we dismiss the captioned appeals with the liberty to the Appellant to approach the Tribunal for the revival of the appeals, if for some reason the dispute is not settled under the Vivad Se Vishwas Scheme, 2020.
With the above directions, all the three appeals of the assessee are dismissed.
Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 23rd November, 2020.