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Income Tax Appellate Tribunal, BENCH, RAIPUR
Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM
आदेश / ORDER These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.
The Ld. Counsel for the assessee submitted that the assessee wants to withdraw the appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 (‘the VSV Act’) and has filed respective withdrawal applications along with Form-3 in this regard. For Sr. Nos.4, 5, 6, 10 & 11, none appeared on behalf of the assessee. However, Form-3 along with withdrawal applications has been filed by the assessee.
The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessees are dismissed being withdrawn.
In the result, all the appeals of assessees are dismissed as withdrawn. Order pronounced on 02nd day of July, 2021.
Sd/- Sd/- R.S.SYAL PARTHA SARATHI CHAUDHURY VICE PRESIDENT JUDICIAL MEMBER पुणे / Pune; ददनाांक / Dated : 02nd July, 2021. SB
4 VSV Group of 12 Cases Raipur