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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 BENCH: 1. These four appeals by the Assessee are directed against the common order of ld.Commissioner of Income Tax(Appeals), Valsad hereinafter referred as “Ld.CIT(A)” dated 20.05.2019 for the assessment years (AY) 2012-13 to 2015-16.
These four appeals came up hearing on 7th April 2021. The assessee has already filed separate applications for each assessment year all dated 24.03.2021 contending therein that the assessee has settled dispute with the Azamali K. Mansuri Vs. I.T.O(TDS), Valsad / ITA’s No.365 to 368/SRT/2019 for A.Y’s. 2012-13 to 2015-16 Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3. The assessee filed copy of Form-3, for each assessment year under Vivad Se Vishwas Act, 2020 the details of which are as follows: i) For A.Y. 2012-13, FORM-3, dated 08.01.2021 vide Acknowledgment No.135614510080121 issued by CIT(TDS), Vadodara. ii) For FORM-3, dated 08.01.2021 vide Acknowledgment No.135775850080121 issued by CIT(TDS), Vadodara. iii) For ITA No.367/SRT/2019, A.Y. 2014-15, FORM-3, dated 08.01.2021 vide Acknowledgment No.135812250080121 issued by CIT(TDS), Vadodara. iv) For ITA No.368/SRT/2019, A.Y. 2015-16, FORM-3, dated 08.01.2021 vide Acknowledgment No.135840980080121 issued by CIT(TDS), Vadodara
None appeared on behalf of assessee.
The ld.Departmental Representative /Sr.DR appearing for the Revenue has no objection if the appeals of assessee for A.Y. 2012-13 to 2015-16 are dismissed as withdrawn. Considering the contents of applications filed by the assessee for the four impugned assessment years, and the facts that Form-3 under Vivad Se Vishwas Act, 2020 for all assessment years is received by the assessee. Appeals of the assessee are Azamali K. Mansuri Vs. I.T.O(TDS), Valsad / ITA’s No.365 to 368/SRT/2019 for A.Y’s. 2012-13 to 2015-16