INCOME TAX OFFICER-5(3), LUCKNOW vs. M/S RAJARYA HOUSING DEVELOPERS (PVT.) LTD., LUCKNOW

PER A.D. JAIN, V.P.: This is Revenue’s appeal against the order of the ld. CIT(A)-II, Lucknow, dated 11.5.2016 for Assessment Year 2013- 14. 2. The ld. Counsel for the assessee has submitted an application dated 29.3.2022, received in the Registry of this Office on 29.3.2022, vide which it has been submitted that the Income Tax Department has passed Order in Form No.5 on 1.2.2022 under the Vivad Se Vishwas Scheme. The assessee has filed the copy of Form No.5, i.e., the order of the PCIT, Lucknow for full and final settlement of tax arrears under section 5(2) read with section 6 of the DTVSVA, 2020, for Assessment Year 2013- 14. It was contended that since the assessee has opted for Vivad Se Viswas Scheme and tax payable on the Departmental appeal has been deposited and order for final settlement of tax arrears has been passed by the designated authority, therefore, the appeal filed by the Department may be dismissed as withdrawn. The ld. D. R. has no objection. Accordingly, since order has been passed by the PCIT, Lucknow for full and final settlement of tax arrears under section 5(2) read with section 6 of the DTVSVA, 2020, for Assessment Year 2013-14, the appeal of the Department is ordered to be dismissed as withdrawn.