COMMUNITY HEALTH CENTRE, MEDICAL HEALTH AND FAMILY WELFARE,AJMER vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL PROCESSING CELL, TDS, GHAZIABAD

In all these appeals, common issues are involved, therefore, for the sake of convenience and brevity, a common order is being passed. The hearing of these appeals was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic. The assessee has filed an application dated 18/6/2020 whereby it is explained that the assessee

2 ITA 1014 to 1019/JP/2019_ Community Health Centre Vs ACIT, CPC-TDS has opted for Vivad Se Vishwas scheme introduced by the Government of India and therefore, the assessee does not want to pursue the present appeals and the same may be dismissed as withdrawn. Accordingly, the assessee is seeking permission to withdraw all these six appeals.

The ld DR has raised no objection if the appeals of the assessee are allowed to be withdrawn in view of the fact that the assessee has already opted for Vivad Se Vishwas scheme. Therefore, in view of the fact that the assessee has already approached the department to settle the matter under Vivad Se Vishwas scheme, we permit the assessee to withdraw his appeals. Accordingly, all these six appeals of the assessee are dismissed as withdrawn.

In the result, all these six appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on 25th June, 2020.