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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’, NEW DELHI
ORDER PER BENCH:
These appeals have been preferred by the assessee against the order dated 28.06.2018 passed by the Learned CIT(Appeals)-2, Gurgaon {CIT(A)} and pertains to Assessment Year: 2013-14.
The captioned appeals is a part of appeals in which information has been received that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of the Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee.
Considering the aforesaid situation, the captioned appeals are consigned to the records and treated as dismissed.
However, the aforesaid is 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 aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.
In view of the aforesaid, these appeals are consigned to the records and, for statistical purposes, are treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 26th August, 2020.