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Income Tax Appellate Tribunal, CHANDIGARH BENCH “B”, CHANDIGARH
Before: SHRI. N.K.SAINI, VP & SHRI , RAVISH SOOD, JM
PER N.K. SAINI, VICE PRESIDENT Both the above appeals are filed by the Assessee against the separate orders of the Ld. CIT(A)-2, Chandigarh each dt. 30/08/2019.
2. The Ld. Counsel for the Assessee furnished an application for withdrawal of the above appeals stating therein as under:
SUBJECT: WITHDRAWAL OF APPEAL IN THE CASE OF SH. GURINDER SINGH GILL - REQUEST FOR REGARDING - Respected Sir/Madam, Kindly refer to the subject cited above.
in this regard, it is submitted that the following appeals are pending in the case of above noted assessee before the Hon'ble Bench Chandigarh and are now fixed for hearing on 03/12/2020:- i) Sh, Gurinder Singh Gill - No. lTA 1466/CHANDI/2019 for asstt. year 2010-11 ii) Sh.Gurinder Singh Gill - No. ITA 1467/CHANDI/2019 for asstt. year 2010-11
It is further submitted that declaration under Vivad Se Vishvash Scheme was filed in above noted case for the asstt. Year 2010-11 and Form No.3 has been issued by the designated authority(copy enclosed). As per provisions of this Scheme, above noted appeals are hereby withdrawn.
4. it is humbly requested that acknowledgement of this letter may kindly be issued and necessary order may be passed accordingly.
Thanking you, Yours faithfully Date: 27/11/2020 Sd/- (GULSHAN ARORA) ADVOCTE (M-9815522018) 3. During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 bearing Certificate No. 740277480231120, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.
The Ld. Sr. DR did not object if appeals of the assessee are dismissed as withdrawn.
In view of the above the appeal of the assessee are dismissed as withdrawn.
In the result, appeal of the assessee are dismissed.