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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble
O R D E R PER Dr.ARJUN LAL SAINI, ACCOUNTANT MEMEBER: 1. These two appeals by the Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals)-3, Surat hereinafter referred as “Ld.CIT(A)” both dated 29.11.2018 for the assessment year (AY) 2014-15.
Both these appeals came up hearing on 13th April 2021. The assessee has already filed separate application for both appeals dated 26.03.2021 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3. The assessee filed copy of Form-3, for each
Ishwerlal Kasanji Mahyavanshi Vs. ITO, Ward-3(1)(1), Surat. / ITA’s No.87 & 88/SRT/2019 both for A.Y. 2014-15 assessment year under Vivad Se Vishwas Act, 2020 the details of which are as follows: i) For FORM-3, dated 29.12.2020 vide Acknowledgment No.932637260291220 issued by PCIT, Surat-1. ii) For A.Y. 2014-15, FORM-3, dated 29.12.2020 vide Acknowledgment No.932637260291220 issued by PCIT, Surat-1.
The ld.Departmental Representative /Sr.DR appearing for the Revenue has no objection if both the appeals of assessee are dismissed as withdrawn. Considering the contents of the applications filed by the assessee, the appeals of the assessee are dismissed as withdrawn being settled. Resultantly, both the appeal of the Assessee are dismissed. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021. Order pronounced on 13th April 2021 at the time of hearing of appeal.