Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI N.K. CHOUDHRY, HON’BLE & SHRI D.S. SUNDER SINGH, HONBLE
Per N.K. Choudhry, Judicial Member:
These appeals have been preferred by the same assessee against the separate orders all dated 09/11/2018 impugned herein passed by the ld.CIT(A)-1, Guntur u/sec. 250(6) of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Ys. 2010-11, 2012-13 & 2013-14.
The assessee has preferred applications under consideration all dated 26/02/2021 for withdrawal of the appeals.
During the course of hearing, ld.AR has submitted that since assessee has availed the immunity scheme i.e. Vivad Se Vishwas
2 to 23/VIZ/2019 (Tulasi Yogish Chandra) under the Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Forms No.3, dated 22/01/2021 in response to the applications filed by the assessee under the scheme, therefore appeals of the assessee may be allowed to be dismissed as withdrawn with liberty to seek recall of the orders in case any unforeseen circumstances would arise in future.
The Ld. DR has raised no objection, if the appeals of the assessee are allowed to be dismissed as withdrawn.
Having heard both the parties and perused the applications for withdrawal of the appeals and Forms No.3 (Copy already on record) issued by the Department. Considering the facts and circumstances of the cases, the appeals of assessee are liable to be dismissed as withdrawn with liberty to seek recall of the order as prayed for in accordance with law, hence ordered accordingly.
In the result, appeals of the assessees are dismissed as withdrawn. Order Pronounced in open Court on this 18th day of March, 2021.