SH. MUKESH MITTAL,PANCHKULA vs. ACIT, CHANDIGARH

All the above appeals by the assessee are directed against the separate orders of different Ld. Commissioners of Income Tax (Appeals) , Gurgaon as per following details.

In all the above appeals the Ld. Counsel for the Assessee furnished separate applications for withdrawal of the appeals.

During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee had availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department had issued Form No. 3, in response to the applications filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessee may be allowed to be withdrawn. The details of above said certificates are as under:

The Ld. DR did not object if the above appeals of the assessee are dismissed as withdrawn.

In view of the above the appeals of the assessee are dismissed as withdrawn.

In the result, appeals of the assessee are dismissed.