M/S. B.L. MEHTA PROJECTS PRIVATE LIMITED,BATHINDA vs. DEPYTY COMMISSIONER OF INCOME TAX , CIRCLE-1, BATHINDA

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:

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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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:

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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.

In view of the above the appeals of the assessees are dismissed as withdrawn.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