Income Tax Appellate Tribunal - Delhi
Falcon Interior Solutions Pvt Ltd, New ... vs Acit Circle-9(1), New Delhi on 16 January, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH, 'B': NEW DELHI
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND
Ms. ASTHA CHANDRA, JUDICIAL MEMBER
ITA No.7308/DEL/2019
[Assessment Year: 2011-12]
M/s Falcon Interior Solutions Asstt. Commissioner of Income
Pvt. Ltd. Tax,
Plaza Cinema, 2nd Floor, Vs Circle-9(1),
Connaught Place, New Delhi
New Delhi-110001
PAN-AABCF2059E
Assessee Revenue
Assessee by Sh. Hari Om Pachauri, CA
Revenue by Sh. Vipul Kashyap, Sr. DR
Date of Hearing 16.01.2023
Date of Pronouncement 16.01.2023
ORDER
PER SHAMIM YAHYA, AM,
This appeal by the assessee is directed against the order of ld. CIT (Appeals)-03, New Delhi, dated 10.07.2019 for the Assessment Year 2011-12.
2. The ld. Counsel for the assessee, at the time of hearing before us, through his letter dated 16.01.2023, submitted that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the "Vivad Se Vishwas Scheme, 2020"
and has filed Form 4 issued by the Department along with the application.
3. Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is 2 ITA NO.7308/DEL/2019 not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed as withdrawn.
4. In the result, the appeal of the assessee stands dismissed.
Order pronounced in the open court on 16th January, 2023.
Sd/- Sd/-
[ASTHA CHANDRA] [SHAMIM YAHYA]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Delhi; Dated: 16.01.2023.
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Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi