SUDHIR SINGH YADAV,GURGAON vs. DCIT,CIRCLE 3(1),GURGAON, GURGAON
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. M. Balaganesh
Per Satbeer Singh Godara, Judicial Member:
This assessee’s appeal for Assessment Year 2013-14, arises against the CIT(A)/NFAC, Delhi’s DIN & order No.
ITBA/NFAC/S/250/2023-24/1055597669(1) dated 30.08.2023, in proceedings u/s 147 r.w.s. 144 of the Income Tax Act, 1961
(in short “the Act”).
Heard both the parties at length. Case file perused.
It emerges during the course of hearing that the assessee has filed application under the “Direct Tax Vivad Se Vishwas Scheme, 2024” and has already submitted Form 2 and Form 4 has not been issued by the prescribed authority. Sudhir Singh Yadav 2 4. The Revenue is equally fair in not disputing this clinching 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This assessee’s appeal is dismissed as withdrawn in above terms, subject to all just exceptions.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 07/04/2025. (M. Balaganesh) (Satbeer Singh Godara) Accountant Member Judicial Member
Dated: 07/04/2025
*Subodh Kumar, Sr. PS*