Income Tax Appellate Tribunal - Delhi
U S Foods Pvt. Ltd., Amroha vs Jcit, Range- 1, Moradabad on 24 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI A.N.MISSHRA, ACCOUNTANT MEMBER
ITA No.5925/Del/2017
(ASSESSMENT YEAR 2013-14)
U.S. Foods Pvt. Ltd. Jt. CIT
Delhi Road, Range-1,
National Highway, Civil Lines,
Gajraula, Vs. Moradabad.
Distt. Amroha.
(U.P.)
PAN -AAACU 5149H
(Appellant) (Respondent)
Appellant By None
Respondent by Sh. Atigu Ahmed, Sr. DR
Date of Hearing 24.02.2021
Date of Pronouncement 24.02.2021
ORDER
PER SUDHANSHU SRIVASTAVA, JM:
This appeal is preferred by the assessee against order dated 12.07.2017 passed by the Learned Commissioner of Income Tax (Appeals)-Moradabad {CIT(A)} for Assessment Year 2013-14. 2 ITA No.5925/Del/2017
U.S. Foods Pvt. Ltd. vs. Jt.CIT 2.0 Through a written communication, the Ld. Authorized Representative (AR) has submitted that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee and that Form-III has also been received.
3.0 Considering the aforesaid situation, the captioned appeal is consigned to the records and treated as dismissed. 4.0 In view of the aforesaid, the appeal is consigned to the records and, for statistical purposes, is treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 24th February, 2021.
Sd/- Sd/-
(A.N.MISSHRA) (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 24/02/2021
PK/Ps
3 ITA No.5925/Del/2017
U.S. Foods Pvt. Ltd. vs. Jt.CIT
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI