DCIT, NEW DELHI vs. M/S YUM RESTAURENTS (INDIA) PVT. LTD.,, GURGAON

PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.2369/Del/2016 filed by the assessee and ITA No. 2467/Del/2016 filed by the revenue for AY 1999-2000, arises out of the order of the Commissioner of Income Tax (Appeals)-17, New Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] in Appeal No. 202/2007-08/19 to 17/2014-15 dated 05.02.2016 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 29.12.2006 by the Assessing Officer, ITO, Ward-18(4), New Delhi (hereinafter referred to as ‘ld. AO’). Yum! Restaurants (India) Pvt. Ltd 2. The assessee filed a letter dated 11.02.2025 before us stating that the assessee would be availing the Vivad Se Vishwas Scheme, 2024 introduced by the Statute to settle the tax disputes prevailing in these years for which declaration in form No.1 has already been filed. 3. Since the assessee had opted settling the dispute arising out of this appeal by availing VSVS scheme, 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored on an application made by it in the event of the declaration made under VSVS scheme, 2024 not attaining finality for any reason whatsoever. 4. With the above mentioned liberty given to the assessee, the appeals filed by the revenue are hereby dismissed as withdrawn. 5. Since, the appeal of the assessee is dismissed as withdrawn, the appeal of the revenue become infructuous and therefore same is dismissed. 6. To sum up the appeal of the assessee is dismissed and the appeal of the revenue is dismissed.

Order pronounced in the open court on 11/02/2025. - - (SUDHIR KUMAR)
ACCOUNTANT MEMBER

Dated: 11/02/2025
A K Keot