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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. Dr. G.B. Singh CIT(A)-2, Jalandhar 12/04/2016 2. ITA No. 164/Asr/2017 Sh. Gurmanjit Singh CIT(A)-2, Jalandhar 05/01/2017 3. ITA No. 137/Asr/2019 Karamjit Singh CIT(A)-2, Jalandhar 29/11/2018 4. Amardeep Singh CIT(A)-2, Jalandhar 11/04/2019 Makkar ITA No. 575/Asr/2017 5. Shri Balwinder Singh CIT(A)-2, Jalandhar 04/07/2017 ITA No. 656/Asr/2019 6. Shri Vasdev CIT(A)-2, Amritsar 03/10/2019
In all the above appeals the assessees / 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 / 4, 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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.
ITA No. 297/Asr/2016 Dr. G.B. Singh 236511900020221 2. Sh. Gurmanjit Singh 974584500311220 3. ITA No. 137/Asr/2019 Karamjit Singh 273618200250221 4. Amardeep Singh 132441100080121 Makkar ITA No. 575/Asr/2017 5. Shri Balwinder Singh 246302450090221 ITA No. 656/Asr/2019 6. Shri Vasdev 339107840080421
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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 29/04/2021.