SHRIMATI JASVIR KAUR SAHOTA,HOSHIARPUR vs. INCOME TAX OFFICER , DASUYA

Sl. No. Appeal No. Name of case CIT(Appeal/s) Order dt. 1. Shri Joginder Singh CIT(A)-1, Jalandhar 29.03.2018 2. Smt. Jasvir Kaur Sahota CIT(A)-1, Jalandhar 28.05.2019 3 ITA No. 47/ASR/2019 Shri Balkar Singh CIT(A)-1, Jalandhar 09.10.2018 4. ITA No. 197/ASR/2019 Shri Kuldeep Parkash Kapoor CIT(A)-2, Amritsar 03.12.2018

In all the above appeals the Ld. Counsels for the Assessee or Assessees themselves furnished separate applications for withdrawal of the appeals.

During the course of hearing, nobody was present on behalf of the Assessees. In the present cases, it is noticed that the assessees have availed the immunity scheme i.e. Vivad Se Vishwas and the Income Tax Department has since issued Form Nos. 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Section 5(1) to the Direct Tax Vivad Se Vishwas Act, 2020, therefore, the appeals of the assessees may be allowed to be withdrawn.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 DR did not object if the above appeals of the assessee are dismissed as withdrawn.

In view of the above the appeals of the assessees are dismissed as withdrawn.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