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आदेश/Order
PER BENCH:
All the above appeals by the assessee are directed against the separate orders of Ld. Commissioners of Income Tax (Appeal)-II, Ludhiana as per following details:
Sl.No. Appeal No. Name of Case CIT(Appeal / s ) Order dt. 1. Ludhiana CIT(A)-II, Ludhiana 27/11/2008 & Improvement Trust & ITA NO. 84/Chd/2012 04/11/2011
For all the above appeals the Ld. Counsel for the Assessee furnished a common application for withdrawal of the appeals which read as under:
Sub: Request for permission to withdraw appeals in the case of Ludhiana Improvement Trust, Feroze Gandhi Market, Ludhiana.. PAN: AAATL4452F and 84/Chandi/2012 .... AY 2004-05 ITA Nos. 1040/Chandi/2009 and 398/Chandi/2013 .... AY 2005-06 Sir, Respectfully it is submitted that captioned appeals in the case of Ludhiana Improvement Trust are pending for adjudication before the Hon'ble Bench.
The petitioner seeks permission to withdraw the above captioned appeals as the appellant has moved before Ld. Commissioner of Income Tax, Exemptions, Chandigarh under "Vivad Se Vishwas Scheme". Also, Forms 3 have been issued by CIT Exemptions, Chandigarh on 15.03.2021, copies of the same are enclosed.
Thanking You Yours faithfully Sd/- (Ashwani Kumar) C.A. Counsel for the Appellant
During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee have availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has issued Form No. 3, in response to the applications filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessee may be allowed to be withdrawn. The details of above said certificates are as under:
Sl.No. Appeal No. Name of Case Certificate No. 1. Ludhiana 291325630150321 & Improvement Trust ITA NO. 84/Chd/2012
The Ld. DR did not object if the above appeals of the assessee are dismissed as withdrawn.
In view of the above the appeals of the assessee are dismissed as withdrawn.
In the result, appeals of the assessee are dismissed.
Order pronounced on 12/04/2021.