M/S. NORTH EASTERN ELECTRIC POWER CORPORATION LTD.,SHILLONG vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - SHILLONG, SHILLONG

The appeal preferred by the assessee against the order of Ld. CIT(A), Shillong dated 25.04.2018 for AY 2013-14.

At the outset, we note that none appeared on behalf of the assessee at the time of hearing before us. From the documents available in the record as well as going through the application dated 30.03.2022 filed by the appellant through Sr. Manager (Finance) Taxation stating that the matter has been settled under Vivad Se Vishwas Scheme (VSVS) and need to be withdrawn and considering the same we note that since the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2020 (hereinafter, the ‘scheme’) and had filed Form no. 1 and Form no. 2 before the Competent Authority and the Competent Authority had accepted it and had issued Form-3. Thereafter the assessee has remitted the tax as per Form 3 and filed form no. 4 and the department has also issued Form-5 in respect of order for full and final settlement of tax arrears u/s. 5(2) read with section 6 of the Direct Tax Vivad Se