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आदेश/Order आदेश 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. Suresh Kumar 1. CIT(A), Bathinda 17/08/2018 ITA No. 630/ASR/2018 Shri Gursharan Singh 2. CIT(A)-2, Jalandhar 24/10/2018 ITA No. 422/ASR/2019 Shri Pawan Kumar Abrol 3. CIT(A)-1, Amritsar 19/03/2019 ITA No. 392/ASR/2018 Ram Lubhaya Jassal 4. CIT(A)-2, Jalandhar 06/04/2 Debu Ram 5. CIT(A)-1, Jalandhar 28/03/2018
During the course of hearing none appeared on behalf of the assessees but separate withdrawal applications had been moved by the assessees / Ld. Counsels for the assessees.
2.1 In the present cases, 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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. Suresh Kumar 114744240060121 2. ITA No. 630/ASR/2018 Shri Gursharan Singh 857875890211220 3. ITA No. 422/ASR/2019 Shri Pawan Kumar Abrol 835728210171220 4. ITA No. 392/ASR/2018 Ram Lubhaya Jassal 266078930170221 5. Debu Ram 842609300181220
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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 07/04/2021