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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 Hargopal Bansal CIT(A)-, Bathinda 31/03/2014 2. ITA No. 421/ASR/2018 Bharat Milk Products CIT(A)-, Bathinda 22/05/2018 3. Smr. Urmila Kumari CIT(A)-, Bathinda 13/05/2019 4. ITA No. 524/ASR/2019 Smt. Sudha Aggarwal CIT(A)-5, Ludhiana 30/05/2019 5. ITA No. 727/ASR/2019 Kashif Naseem Qureshi CIT(A)-1, Jalandhar 21/10/2019
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 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 issued Form No. 3 / 5, 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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 Hargopal Bansal 727628880181120 2. ITA No. 421/ASR/2018 Bharat Milk Products 865940580221220 3. Smr. Urmila Kumari 793901020081220
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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 21/01/2021