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Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI RAMIT KOCHAR
ORDER PER BENCH :
All the above appeals by Assessee are directed against the Order of the Ld. CIT(A)-43, New Delhi, Dated 31.07.2019, for the A.Ys. 1998-1999 to 2005-2006.
2 ITA.No.7862 to 7869 /Del./2019 M/s. Rolls Royce India Limited, Gurgaon. 2. We have heard the Learned Representative of both the parties through video conferencing and perused the material available on record.
The Learned Counsel for the Assessee at the outset submitted that assessee has filed Declarations in Form Nos.1 and 2 with the Income Tax Department under the Direct Taxes VIVAD SE VISHWAS SCHEME, 2020 to settle the matters. He has, therefore, submitted that appeals could be disposed of in terms thereto.
In view of the above fact, since assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 to settle the matters, therefore, the appeals of the assessee stands disposed of in terms thereof, subject to approval of the same by the Competent Authority. Appeals of the assessee are accordingly disposed of.
In the result, all the appeals of the assessee are disposed of.
3 ITA.No.7862 to 7869 /Del./2019 M/s. Rolls Royce India Limited, Gurgaon. Order pronounced in the open Court.