GREENLAND FINANCE AND LEASING P. LTD.,DELHI vs. ITO, NEW DELHI
Income Tax Appellate Tribunal, DELHI BENCH “C”: NEW DELHI
Before: SHRI M. BALAGANESH & MS MADHUMITA ROY
PER M. BALAGANESH, A. M.: 1. The appeals in ITA Nos.1294 & 1295/Del/2019 for AYs 2009-10 and 2010-11, arise out of the order of the Commissioner of Income Tax (Appeals)-35, New Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] in Appeal Nos. 521 & 522/2016-17 dated 19.12.2018 for AY 2009-10 and 28.12.2018 against the order of assessment passed u/s 147 r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 29.12.2016 by the ITO, Ward-10(3), New Delhi (hereinafter referred to as ‘ld. AO’). 2. The learned AR filed letter dated 06.01.2025 stating that assessee had opted to avail VSVS scheme 2024 for which declaration in form No.1 has already been filed.
ITA Nos. 1294 & 1295/Del/2019
M/s. Greenland Finance and Leasing Pvt. Ltd
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dispute arising out of this appeal by availing VSVS scheme, 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored on an application made by it in the event of the declaration made under VSVS scheme, 2024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 With the above mentioned liberty given to the assessee, the appeal filed is hereby dismissed as withdrawn.
5. In the result, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 06/01/2025. - - (MADHUMITA ROY)
ACCOUNTANT MEMBER
Dated: 06/01/2025
A K Keot