SH. SHANKER KEDIA HUF,AMRITSAR. vs. DY COMMISSIONER OF INCOME TAX, AMRITSAR.

The assessee has filed the captioned appealsagainst the separate ordersdated 25.09.2014 (A.Y. 2007-08 to 2009-10), dated 22.09.2014 (A/Y. 2010-11& 2011-12) and dated 19.9.2016 (A.Y. 2012-13) respectively passed by the Commissioners of Income Tax (Appeals), Ludhiana [for short ‘the CIT(A)], pertaining to the assessment years 2007-08 to 2012-13 vide which the Ld. CIT(A) has dismissed the appeals of the assessee filed against the assessment orders passed u/s 143(3) of the Income Tax Act, 1961 (for short 'the Act').

At the outset, Ld. Counsel for the assessee submitted that the assessee has opted to settle the issues in the said appeals under the provisions of ‘Vivad Se Vishwas Scheme 2020’.The Ld. Counsel further submitted that applications for withdrawal of the said appealshave already been filed. Hence, the same may be allowed and the assessee may be permitted to withdraw the said appeals.

The Ld. Departmental Representative did not oppose the applications filed by the assessee.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the applications filed by the assessee and accordingly dismiss the appeals as withdrawn.