OUR LADY OF LOURDES HIGH SCHOOL,UTORDA vs. DCIT, CPC - TDS, GHAZIABAD

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. AR for the assesses submitted that the assessee wants to withdraw the grounds of 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 Sl. No.1, none appeared on behalf of the assessee. However, withdrawal application along with Form-3 has been filed by the assessee opting for Vivad Se Vishwas Scheme, 2020.

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 Appeals of assessees are dismissed being withdrawn.

In the result, all the appeals of assessees are dismissed as withdrawn.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 05th day of April, 2021.