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आदेश आदेश/Order आदेश आदेश
PER BENCH:
All these appeals by the different assessees are directed against the separate orders of different Ld. Commissioners of Income Tax (Appeal) at various stations as per following details:
Sl.No. Appeal No. Name of Case CIT(Appeal / s ) Order dt. 1. Shri Manik Anand CIT(A)-2, Amritsar 02.03.2015 2. M/s B.L. Mehta Projects P. CIT(A), Bathinda 12.09.2018 Ltd. 3. ITA No. 302/ASR/2016 Shri Naresh Puri CIT(A)-2, Amritsar 02.03.2016 4. ITA No. 557/ASR/2017 Shri Naresh Puri CIT(A)-2, Amritsar 14.06.2017
Shri Varinder Kumar 6. CIT(A)-1, Jalandhar 28.03.2018
In all the above appeals the Ld. Counsels for the Assessees furnished separate applications for withdrawal of the appeals.
During the course of hearing the Ld. Counsels for the Assessees submitted that since the assessees have availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form No. 3, in response to the applications filed by the assessees, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn. The details of above said certificates are as under:
Sl.No. Appeal No. Name of Case Certificate No. 1. Shri Manik Anand 340849500130421 2. M/s B.L. Mehta Projects P. 237284580020221 Ltd. 3. ITA No. 302/ASR/2016 Shri Naresh Puri 233366170300121 4. ITA No. 557/ASR/2017 Shri Naresh Puri 213231530150121
The Ld. DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.
In the result, appeals of the assessees are dismissed.
Order pronounced on 22/06/2021.