SHARADBHAI POPATBHAI KAKADIA,SURAT vs. ACIT, CENTRAL CIRCLE-4, SURAT

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER:

1. 1. This set of six appeals all by assessee are directed against separate orders of ld.Commissioner of Income Tax (Appeals)- 4, Surat hereinafter referred as “ld.CIT(A)” for the A.Y.2007- 08 to 2012-13.

2. These appeals were listed on 27th April 2021 on the application moved by the assessee that the assessee has settled dispute with the revenue by opting the benefits of under Vivad se Vishwas Act, 2020, in all appeals and wishes to withdraw all the appeal in view of the fats that had already received Form-3 under Vivad se Vishwas Act, 2020. The Sharadbhai Popatbhai Kakadia Vs. ACIT & DCIT, Central Circle-4, Surat. / (06 Appeals) assessee filed Form-3, for each assessment year under Vivad se Vishwas Act, 2020 the details of which are as follows: i) For FORM-3, dated 18.01.2021 vide Acknowledgment No.218516690180121 issued by PCIT(Central), Surat. ii) For A.Y.2008-09 FORM-3, dated 07.01.2021 vide Acknowledgment No.120404490070121 issued by PCIT(Central), Surat. iiii) For IT(SS)A No.01/SRT/2018, A.Y.2009-10 FORM-3, dated 15.01.2021 vide Acknowledgment No.21365150150121 issued by PCIT(Central), Surat. iv) For IT(SS)A No.02/SRT/2018, A.Y.2010-11 FORM-3, dated 18.01.2021 vide Acknowledgment No.218166010180121 issued by PCIT(Central), Surat. v) For ITA No.35/SRT/2018, A.Y.2012-13 FORM-3, dated 11.02.2021 vide Acknowledgment No.251173540110221 issued by PCIT(Central), Surat. vi) For ITA No.36/SRT/2018, A.Y.2013-14 FORM-3, dated 22.02.2021 vide Acknowledgment No.270445460220221 issued by PCIT(Central), Surat.

3. The Ld. Authorised Representative (AR) for assessee prayed for withdrawal of all the six appeals.

4. The ld. Senior Departmental Representative (Sr DR) appearing for the Revenue had no objection in listing all the appeals for today and would submits that all appeals of assessee may be dismissed as withdrawn.

5. We have considered the submission of both the parties and seen the contents of Form-3 (supra). Considering the contents of the applications filed by the assessee and submission of Ld.AR for the assessee, all six appeals of the Sharadbhai Popatbhai Kakadia Vs. ACIT & DCIT, Central Circle-4, Surat. / (06 Appeals) assessee are dismissed as withdrawn being settled. Resultantly, the six appeals of the assessee are dismissed as withdrawn. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021. Order pronounced on 27th April 2021 at the time of hearing of appeal.