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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. Star Plywood CIT(A)-1, Jalandhar 15/02/2017 2. Smt. Sarita Khanna CIT(A)-5, Ludhiana 30/05/2018 3. ITA No. 424/ASR/2018 Smt. Sarita Khanna CIT(A)-5, Jalandhar 30/05/2018 Shri Balbir Singh 4. ITA No. 162/ASR/2018 CIT(A)-1, Jalandhar 04/01/2018
Smt. Manju Rinwa 7. CIT(A), Bathinda 09/12/2016
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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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. Star Plywood 838908340181220 2. Smt. Sarita Khanna 234830830310121 3. ITA No. 424/ASR/2018 Smt. Sarita Khanna 234921530310121 4. ITA No. 162/ASR/2018 Shri Balbir Singh 864052430221220
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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 17/03/2021.