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Income Tax Appellate Tribunal, GAUHATI BENCH: GUWAHATI
Before: Shri A. T. Varkey, JM]
These are appeals preferred by the assessee against the common order of Ld. CIT(A)- Dibrugarh dated 12.06.2018 for A.Y. 2015-16.
For both these two appeals, the assessee’s have forwarded letter dated 22.12.2020 informing us that they have opted for the Direct Tax Vivad Se Viswas Scheme, 2020 (hereinafter, the ‘scheme’) by filing Form Nos. 1 and 2 before the competent authority; and the competent authority have accepted the same and issued Form no. 3 a copy of which is enclosed herewith. In the light of the above facts, I am inclined to dismiss these appeals as withdrawn. &219/GAU/2018 Karan Modi & Mona Modi A.Y. 2015-16 3. In the result, both the appeals of the assessees are dismissed as withdrawn.
Order is pronounced in the open court. Sd/- (A. T. Varkey) Judicial Member Dated: 25th February, 2021. SB, Sr. PS Copy of the order forwarded to: 1. Appellant- i) Karan Modi ii) Mona Modi Both are residing at C/o BB Modi Pvt. Ltd., Jalannagar, Dibrugarh, Assam-786005
2. Respondent- ITO, Ward-1(4), Dibrugarh 3. The CIT(A)-Dibrugarh 4. CIT- Guwahati 5. DR, Gauhati Bench, Guwahati