AP SECURITAS PRIVATE LIMITED,JANAKPURI vs. DCIT, CENTRAL CIRCLE-14, NEW DELHI, NEW DELHI
Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. Avdhesh Kumar Mishra
Per Satbeer Singh Godara, Judicial Member:
This assessee’s appeal for Assessment Year 2021-22, arises against the CIT(A)-26,
New
Delhi’s case
No.
10059/2020-21, order dated 23.01.2024, in proceedings u/s 143(3) 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 is stated to have filed application under the “Direct Tax Vivad Se Vishwas Scheme, 2024” and Form 4 thereunder has not been issued by the prescribed authority till date.
The Revenue is equally fair in not disputing all these averments made by the assessee at this stage. AP Securitas Pvt. Ltd. 2
This assessee’s appeal is dismissed as withdrawn in above terms subject to all just exceptions. Order Pronounced in the Open Court on 14/01/2025. (Avdhesh Kumar Mishra) (Satbeer Singh Godara) Accountant Member Judicial Member
Dated: 14/01/2025
*Subodh Kumar, Sr. PS*