SHRI SUSHIL PURI,JALANDHAR vs. INCOME TAX OFFICER , WARD-3(2), JALANDHAR

Smt. Visakha Arora CIT(A)-2, Amritsar 31.08.2015 2. ITA No. 45/ASR/2018 Manjinder Singh Chatha CIT(A)-I, Jalandhar 12.12.2017 3. ITA No. 515/ASR/2018 Shri Sukhbir Singh CIT(A)-2, Jalandhar 08.08.2018 4. Shri Sushil Puri CIT(A)-2, Jalandhar 27.11.2017 5. ITA No. 135/ASR/2018 Shri Dhruv Mittal CIT(A)-2, Jalandhar 16.01.2018 6. ITA No. 474/ASR/2019 M/s Horizon Polymers CIT(A)-1, Jalandhar 15.05.2019 2. In all the above appeals the Ld. Counsels for the Assessee or Assessees themselves furnished separate applications for withdrawal of the appeals. 3

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 3/5, in response to the applications filed by the assessees, under Section 5(1) to the Direct Tax Vivad Se Vishwas Act, 2020, therefore, the appeals of the assessees may be allowed to be withdrawn.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:-

The ld. DR did not object if the above appeals of the assessee are dismissed as withdrawn.

In view of the above the appeals of the assessees are dismissed as withdrawn.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.