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Income Tax Appellate Tribunal, “SMC” BENCH, AGRA
Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL
These assessee’s appeal for assessment year 2010-11 arises against NFAC, Delhi DIN and Order No. ITBA/NFAC/S/250/2023- 24/1052074766(1)/1052073983(1)/1052549753(1) dated 13.04.2023 & 03.05.2023 in proceedings U/s 271(1)(b), 271(1)(c) & u/s 147 r.w.s 254 of the Income-tax Act, 1961, hereinafter referred to as the ‘Act’. to 81/Agr/2023 Smt.Chameli Devi
It emerges that the assessee has opted for settlement of disputes in these appeals under the Direct Tax Vivad Se Vishwas Scheme, 2024 which is evident from Form Nos.1 as placed on record. The Revenue has not disputed the same.
Accordingly, all these appeals are dismissed as withdrawn in above terms subject to all just exceptions.
Order pronounced in the open court on 10th February, 2025.