Income Tax Appellate Tribunal - Delhi
Brawn Globus Tunkey Solutions Pvt Ltd, ... vs Dcit Circle-5(1), New Delhi on 24 November, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH, 'A': NEW DELHI
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND
SHRI ANUBHAV SHARMA, JUDICIAL MEMBER
ITA No.3670/DEL/2019
[Assessment Year: 2014-15]
M/s Brawn Globus Turnkey DCIT,
Solutions Pvt. Ltd. Circle-5(1),
H.No.8-B/1, Plot No.1-A, Vs Room No.389A,
Ground Floor, DLF Industrial C.R. Building, I.P.Estate,
Area, Moti Nagar, New Delhi-110002
New Delhi-110015
PAN-AAECB5127C
Assessee Revenue
Assessee by None
Revenue by Sh. Kanv Bali, Sr. DR
Date of Hearing 24.11.2022
Date of Pronouncement 24.11.2022
ORDER
PER SHAMIM YAHYA, AM,
This appeal by the assessee is directed against the order of ld. CIT (Appeals)-33, New Delhi, dated 25.01.2019 for the Assessment Year 2014-15.
2. Nobody appeared on behalf of the assessee. However, an application has been filed by the assessee seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the "Vivad Se Vishwas Scheme, 2020" and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department. 2 ITA No.3670/Del/2019
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 not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed as withdrawn.
Order pronounced in the open court on 24th November, 2022.
Sd/- Sd/-
[ANUBHAV SHARMA] [SHAMIM YAHYA]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Delhi; Dated: 24.11.2022.
f{x~{tÜ
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi