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Judgment
6 paragraphs · 115 words
ORDER
This Revenue’s appeal for Assessment Year 2015-16 arises against the C IT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2025-26/1081511509(1) dated 07.10.2025, in proceedings u/s 147 r.w.s. 144 of the Income Tax Act, 1961 (in short “the Act”).
2.
Heard both the p arties at length. Case file perused.
3.
Learned counsel for the assessee submits during the cour se of hearing that the assessee has already submitted it’s Form 2 & 4 before the prescrib ed authority for settling the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.
4.
The Revenue is equally fair in not disputing this clinching averments made by the assessee at this stage.
5.
This Revenue’s appeal is dismissed.