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आदेश/Order
PER BENCH:
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. Smt. Raj Bala 1. CIT(A)-4, Ludhiana 22/03/2019 ITA NO. 286/Chd/2019 Shri Naresh Kumar 2. CIT(A)-5, Ludhiana 28/01/2019 ITA Nos. 712/Chd/2019 Shri Adarsh Paul Singh 3. CIT(A), Bathinda 19/02/2019 4. ITA Nos. 713/Chd/2019 Shri Adarsh Paul Singh CIT(A), Bathinda 19/02/2019
In all the above appeals the Ld. Counsels for the Assessees 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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. Smt. Raj Bala 644978260131020 2. ITA NO. 286/Chd/2019 Shri Naresh Kumar 797196290091220 3. ITA Nos. 712/Chd/2019 Shri Adarsh Paul Singh 841042780181220 4. ITA Nos. 713/Chd/2019 Shri Adarsh Paul Singh 841474350181220
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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above the appeals of the assessees are dismissed as withdrawn.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.