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Income Tax Appellate Tribunal - Delhi

Sh. Sanjay Kuamr, Uttar Pradesh vs Ito, Noida on 17 February, 2021

         IN THE INCOME TAX APPELLATE TRIBUNAL
               DELHI BENCH 'G', NEW DELHI
            Before Sh. Bhavnesh Saini, Judicial Member
              Dr. B. R. R. Kumar, Accountant Member
                    (Through Video Conferencing)

         ITA No. 3184/Del/2015 : Asstt. Year : 2009-10
Sh. Sanjay Kumar,                  Vs   Income Tax Officer,
B-178, Sec. Gamma-I, Greater            Ward-3(4),
Noida, G.B. Nagar, U.P.                 Noida
(APPELLANT)                             (RESPONDENT)
PAN No. ADPPK1373E
                    Assessee by : None
                    Revenue by : Sh. Prakash Dubey, Sr. DR
Date of Hearing: 09.02.2021         Date of Pronouncement: 17.02.2021


                                    ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

The present appeal has been filed by the assesse e against the order of the ld. CIT(A), Noida dated 14.03.2014.

2. At the outset, it was brought to the no tice of bench by the ld. AR that the assessee has filed application under the "Direct Tax Vivad se Vishwas Act 2020" and has already submitted Form 1 & 2.

3. Keeping in view the exe rcise of option by the assessee to opt for the scheme, the appeal of the assessee is being dismissed as infructuous with liberty to the assessee to approach the Tribunal in case the "Form 3" has not been issued by the designated authority.

Sanjay Kumar

4. In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 17 /02/2021.

            Sd/-                                   Sd/-
(Bhavnesh Saini)                         (Dr. B. R. R. Kumar)
Judicial Member                          Accountant Member
Dated: 17/02/2021
*Subodh*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
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