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Income Tax Appellate Tribunal, DIVISION BENCH, AMRITSAR
Before: SHRI. N. K. SAINI & SHRI N. K. CHOUDHRY
आदेश आदेश/ORDER आदेश आदेश
PER N.K. CHOUDHRY, JM:
These appeals under consideration have been preferred by the different assessees against the separate orders impugned herein passed by different Ld. Commissioners of Income Tax (Appeal) stationed at various stations, detailed below :
SI No. Appeal No. Name of Case CIT(Appeal/s) Order dt. 1. In The Gaurangate CIT(A)-1, Jalandhar 25/01/2018 230/Asr/2018 Co-op. Society Ltd. 2. In ITA No. Sh. Rajeev Chawla CIT(A)-1, Jalandhar 20/06/2019 580/Asr/2019 3. In ITA No. Sh. Abdul Wahid CIT(A), Jammu 30/12/2019 108/Asr/2020 Shah
4. In ITA No. Sh. Gagan Suri CIT(A)-2, Amritsar 29/09/2018 532/Asr/2018
In all the above appeals, the Ld. Counsels of 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the Assessees may be allowed to be withdrawn.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 Ld. DR raised no objection, if the appeals of the Assessees are allowed to be dismissed as withdrawn.
In view of the above facts and circumstances, the appeals of the assessees are liable to be dismissed as withdrawn, hence ordered accordingly.
In the result, instant appeals of the Assessees stands dismissed as withdrawn. Order pronounced on 25/11/2020