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Income Tax Appellate Tribunal - Delhi

Ito, New Delhi vs M/S. Rss Petrochem Pvt. Ltd., Delhi on 30 November, 2021

       IN THE INCOME TAX APPELLATE TRIBUNAL
             DELHI BENCH 'D', NEW DELHI
             Before Sh. Saktijit Dey, Judicial Member
             Dr. B. R. R. Kumar, Accountant Member
       ITA No. 5184/Del/2015 : Asstt. Year : 2006-07
Income Tax Officer,           Vs    M/s. RSS Petrochem Pvt. Ltd.
Ward-20(4),                         Flat No. 1/323, 3rd Floor, Gupta
New Delhi                           Complex, Plot No. 1, Old Rohtak
                                    Road, Delhi-35.
(APPELLANT)                         (RESPONDENT)
PAN No. ADPPK0902M
                  Revenue by : Sh. F.R.Meena, Sr. DR
                  Assessee by : Sh. Manoj Gupta, CA
Date of Hearing: 30.11.2021        Date of Pronouncement: 30.11.2021


                                   ORDER

Per B.R.R. KUMAR, Accountant Member:

The present appeal has been filed by the revenue against the order of the ld. CIT(A)-X, New Delhi, dated 28.05.2015.

2. At the outset, it was brought to the notice 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 and also Form 5 have been issued by the designated authority.

3. Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the revenue is being dismissed as infructuous.

M/s. RSS Petrochem Pvt. Ltd.

4. In the result, the appeal of the revenue is dismissed. Order Pronounced in the Open Court on 30/11/2021.

              Sd/-                              Sd/-
       (Saktijit Dey)                   (Dr. B.R.R.Kumar)
     Judicial Member                   Accountant Member
Dated: 30/11/2021
*Binita*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
                                                 ASSISTANT REGISTRAR