SH. KULDIP SINGH ,JALNDHAR vs. INCOME TAX OFFICER , NAKODAR

These are the appeals by the Assessee against the separate orders of different Ld. CIT(Appeals) at various stations as per following details:

During the course of hearing nobody was present on behalf of the assessee. However the applications have been furnished by the assessees for withdrawal of these appeals by stating there in that the assessees have availed immunity benefit under the Vivad Se Vishwas Scheme Act 2020 and Form No. 3 have been issued by the Department.

Ld. DR did not object if the appeals of the assessees are dismissed as withdrawn.

In the present case, it is noticed that the assessees have availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form No. 3/5, in response to the applications filed by the assessees, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, the details of above said certificates are as under:

In view of the above the appeals of the assessees are dismissed as withdrawn.

In the result, appeals of the assessees are dismissed.