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Sl.No. Appeal No. Name of Case CIT(Appeal / s ) Order dt. 1. Shri Gaurav Goyal CIT(A), Patiala 11/09/2018 2. ITA NO. 1510/Chd/2018 Shri Deepak Goyal CIT(A), Patiala 11/09/2018 3. ITA NO. 1511/Chd/2018 Shri Deepak Goyal CIT(A), Patiala 11/09/2018 4. ITA NO. 1486/Chd/2018 Shri Jiten Goyal CIT(A), Patiala 11/09/2018 5. ITA NO. 1550/Chd/2018 Shri Gaja Nand Goyal CIT(A), Patiala 05/09/2018
In all the above appeals, the Assessees furnished separate applications for withdrawal of the appeals.
During the course of hearing the Ld. Counsel for the Assessees submitted that since the assessees have availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form No. 3, in response to the applications filed by the assessees, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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. Shri Gaurav Goyal 233465050300121 2. ITA NO. 1510/Chd/2018 Shri Deepak Goyal 222318720210121 3. ITA NO. 1511/Chd/2018 Shri Deepak Goyal 222317470210121 4. ITA NO. 1486/Chd/2018 Shri Jiten Goyal 222329980210121 5. ITA NO. 1550/Chd/2018 Shri Gaja Nand Goyal 234847050310121
The Ld. DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.
In the result, appeals of the assessees are dismissed.
(Order pronounced in the open Court on 18/03/2021)