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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 PAWAN SINGH, JUDICIAL MEMEBER: 1. These five appeals by single Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals), Valsad for the Assessment Years (AY) 2012-13, 2013-14, 2014-15, 2015-16 and 2017-18 respectively, all dated 08.07.2019.
These five appeals came up for hearing on 16th March 2021. The Ld.AR for the assessee submitted five separate applications for each assessment year i.e. 2012-13, 2013-14, 2014-15, 2015-16 and 2017-18 dated 12.03.2021 for withdrawal of the appeals on the ground that the assessee
has settled dispute with the Department under Vivad-Se- Vishwas Scheme–2020 and had already received Form-3, issued from the office of Commissioner of Income Tax(TDS) Vadodara, dated 23.02.2021, five separate copies of which are filed.
The ld.Departmental Representative Sr.DR appearing for the Revenue has no objection if the appeals of assessee are dismissed as withdrawn.
Considering the contents of the applications of the assessee that assessee has settled dispute with the Department, the appeals of the Assessee are dismissed as withdrawn being settled. Resultantly, the five appeals of the Assessee are dismissed. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021