ITO, HYDERABAD vs. MOHD ABID KHAN, HYDERABAD

आदेश / ORDER PER BENCH: Aggrieved by the order(s) passed by the learned Commissioner of Income Tax (Appeals)-VI, Hyderabad (“Ld. CIT(A)”), both assessee and Revenue preferred these appeals for the assessment year 2005-06. For the sake of convenience, we dispose of these appeals by way of this common order. 2. At the outset learned AR submitted at the Bench that they do not wish to press for the instant appeal as the taxpayers herein is availing settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’. It is also submitted that the assessee has already been issued Form-4 for the payments made under the said scheme and for which, a copy of the same is also enclosed for ready reference. He further submitted that in order to issue Form-5 i.e., ‘order for full and final settlement of tax arrears under the said scheme’, by the authorities concerned, the assessee is seeking permission to withdraw the appeal. It is, therefore, pleaded that the appeal of the Revenue in Tax Vivad Se Viswas Scheme-2020’ in the entire matter. Learned DR conceded to the request to this limited extent.