INDER DEVI,FARIDABAD vs. INCOME TAX OFFICER, FARIDABAD
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: Sh. Satbeer Singh Godara
This assessee’s appeal for Assessment Year 2011-12, arises against the CIT(A)/NFAC, Delhi’s DIN & order No.
ITBA/NFAC/S/250/2023-24/1060814498(1) dated 12.02.2024 in proceedings u/s 147 r.w.s. 144 of the Income Tax Act, 1961 (in short “the Act”).
The assessee appears to have filed his application for withdrawal of the instant appeal as under:
“R/Sir
The assessee has filed the appeal for the A.Y. 2011-12
vide
ITA
1696/DEL/2024, dated
12.04.2024
(copy enclosed as Annexure-A), which is fixed for hearing today before your goodself.
With reference to above, it is hereby submitted that the assessee has opted the Vivad
Se
Vishwas
Scheme
Inder Devi
2
introduced by the Indian Government in the budget by Hon’ble Finance Minister Smt. Nirmala Sitharaman. After opting the scheme, the assessee has filed the Declaration under sub-section (1) and undertaking under sub-section (4) of section 91 of the Direct Tax Vivad se Vishwas
Scheme (DTVSV), 2024 [Form No. 1 DTVSV 2024] on e- portal dated 07.10.2024, vide Acknowledgement Number -
577611390071024, copy of which is enclosed herewith as Annexure–B and Form No. 2 as certificate issued by Hon’ble Pr. Commissioner of Income Tax, Faridabad is also enclosed herewith as Annexure-C.
In view of above, it is therefore requested to please allow the assessee to withdraw the appeal and issue the necessary certificate/
order regarding withdrawal of appeal, which is pending before your goodself.”
The Revenue is equally fair in not disputing all these 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This assessee’s appeal is dismissed as withdrawn in above terms, subject to all just exceptions.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 07/01/2025. (Satbeer Singh Godara)
Judicial Member
Dated: 07/01/2025
*Subodh Kumar, Sr. PS*