SHRI AMRINDERJIT SINGH,AMRITSAR vs INCOME TAX OFFICER WARD-3 (1), AMRITSAR

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. RAVISH SOOD & DR. M. L. MEENA

For Respondent: Shri Trilochan Singh PS Khalsa, DR

Hearing: 17/12/2021Pronounced: 17/12/2021

O R D E R PER BENCH The present appeals filed by the assessee are directed against the respective orders passed by the CIT(A)-1, Amritsar, which in turn arises from the respective orders passed by the Assessing Officer under Sec. 271(1)(c) of the Income-tax Act, 1961, dated 24.05.2019 for assessment years 2011-12 to 2012- 13.

The assessee appellant had filed a letter dated 15.12.2021 wherein it is stated by him that as he has opted to settle the aforesaid appeals under the Direct Tax Vivad se Vishwas Act, 2020, therefore, liberty may be granted to him to withdraw the aforesaid appeals. Copy of the “Form 5” issued by the Principal CIT- 1, Amritsar dated 30.09.2021 had been placed on our record.

The ld. D.R did not controvert the aforesaid factual position that was canvassed before us.

In view of the above, we dismiss the appeals as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Page | 1 Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of his appeals. 5. Resultantly, the appeals are dismissed as withdrawn subject to the observations recorded hereinabove. Order pronounced in the open court on 17/12/2021.

SHRI AMRINDERJIT SINGH,AMRITSAR vs. INCOME TAX OFFICER WARD-3 (1), AMRITSAR