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आदेश आदेश/Order आदेश आदेश
PER N.K. SAINI, VICE PRESIDENT:
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. Shri Chatrurbhuj Mittal CIT(A)-2, Jalandhar 16/01/2018 2. Shri Davinder Pal Arora CIT(A)-1, Jalandhar 22/02/2018 3. ITA No. 253/ASR/2019 Shri Manik Garg CIT(A)-1, Jalandhar 30/03/2019 4. ITA No. 254/ASR/2019 Shri Avinash Chander CIT(A)-1, Jalandhar 30/03/2019
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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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. Shri Chatrurbhuj Mittal 834959720171220 2. Shri Davinder Pal Arora 678436300271020 3. ITA No. 253/ASR/2019 Shri Manik Garg 857824560211220 4. ITA No. 254/ASR/2019 Shri Avinash Chander 839277830181220 5. ITA No. 142/ASR/2018 Royal Enclave Ltd. 445934640060820 6. ITA No. 312/ASR/2019 Hotel Saphire 790515460071220 7. ITA No. 308/ASR/2019 Shri Basant Kumar 789605940071220 8. ITA No. 597/ASR/2019 Shri Satwinder Singh 113272600060121
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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 16/02/2021.