AGARWAL TAXCON PRIVATE LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-32, DELHI, DELHI
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: Sh. Satbeer Singh Godara
This assessee’s appeal for Assessment Year 2019-20, arises against the CIT(A)-30,
Delhi’s
DIN
&
order
No.
ITBA/APL/S/91/2024-25/1067142274(1) dated 30.07.2024 in proceedings u/s 143(3) of the Income Tax Act, 1961 (in short
“the Act”).
It emerges during the course of hearing that the assessee is stated to have filed application under the “Direct Tax Vivad Se Vishwas Scheme, 2024” and has already submitted Form 1 & 2 and Form 4 thereunder has not been issued by the prescribed authority till date. Agarwal Taxcon Pvt. Ltd.
2
3. The Revenue is equally fair in not disputing all these averments made by the assessee at this stage.
This assessee’s appeal is dismissed as withdrawn in above terms subject to all just exceptions. Order Pronounced in the Open Court on 23/01/2025. (Satbeer Singh Godara)
Judicial Member
Dated: 23/01/2025
*Subodh Kumar, Sr. PS*