M/S. LIC EMPLOYEE COPERATIVE CREDIT SOCIETY LIMITED,KANPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX-1, KANPUR

These are assessee’s appeals for Assessment Years 2009-10 to 2014-15 against the separate orders of the ld. CIT(A)-II, Kanpur dated 06.03.2018 respectively.

At the outset, it was noticed that the assessee has submitted applications, received by the Registry of this Office on 26.07.2021, vide which it has been submitted that the Principal Commissioner of Income Tax (Central), Kanpur-1 has issued certificates in Form No.5 on 13.05.2021 in and 485/Lkw/2018 and on 11.05.2021 in ITA Nos.483, 486 and 487/Lkw/2018 under the Vivad Se Vishwas Scheme. The assessee has also filed Form No.3 in 03.04.2021 issued by PCIT, Kanpur-1 under the Vivad Se Vishwas Scheme. The assessee has also filed the copies of Form No.5, i.e. the order of the PCIT, Kanpur-1 for full and final settlement of tax arrears under section 5(2) read with section 6 of the DTVSVA, 2020. It was contended that since the assessee has opted for Vivad Se Viswas Scheme and tax payable on the assessee appeals has been deposited and orders for final settlement of tax arrears have been passed by the designated authority, therefore, the appeals filed by the assessee may be dismissed as withdrawn. The Id. D. R. has no objections. Accordingly, since Forms No. 5 have been generated in the assessee appeals, the appeals of the assessee are ordered to be dismissed as withdrawn.