SURENDER SINGH SHARMA,SONIPAT vs. INCOME TAX OFFICER, SONIPAT, SONIPAT

The appeal in ITA No. 1320/Del/2024 for AY 2008-09 arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short] dated 24.01.2024 against the order of assessment passed u/s 144 r.w.s 147 of the Income-tax Act, 1961 dated 02.03.2016 (hereinafter referred to as ‘the Act’) by AO (hereinafter referred to as ‘ld. AO’). 2. The assessee filed a letter before us stating that it 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arising out of this appeal by availing VSVS scheme, 2024, the appeals filed by the assessee are hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored on an application made by it in the event of the declaration made under VSVS scheme, 2024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. Surender Singh Sharma 4. With the above mentioned liberty given to the assessee, the appeal filed by the assessee is hereby dismissed as withdrawn.