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आदेश आदेश/Order आदेश आदेश
PER N.K.SAINI, V.P.:
These are four appeals by the different assessees directed against the orders of different Ld. Commissioners of Income Tax (Appeal)-1, Jalandhar dated 04.01.2018 as per the following details:
Sl.No. Appeal No. Name of Case CIT(Appeals ) Order dt. 1. ITA 262/ASR/2018 M/s Amar Nath Vinay CIT(A)-1 Jalandhar 23.02.2018 Kumar 2. ITA 312/ASR/2018 Shri Jiwan Dass, -do- 27.03.2018 Jalandhar 3. ITA 108/ASR/2018 Smt. Jaswinder Kaur CIT(A)-5,Ludhiana 01.11.2017 4. ITA 492/ASR/2019 Shri Balkar Singh, CIT(A)-1, Jalandhar 28.05.2019 Jalandhar
In all the above appeals the Ld. Counsels for the Assessees furnished separate applications for withdrawal of the appeals.
During the course of hearing the Ld. Counsels for the Assessee submitted that since the assessees have availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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.N Appeal No. Name of Case o. 1 ITA 262/ASR/2018 M/s Amar Nath Vinay 695798770031120 Kumar 2 ITA 312/ASR/2018 Shri Jiwan Dass, Jalandhar 715538860111120 3 ITA 108/ASR/2018 Smt. Jaswinder Kaur 649295920151020 Jalandhar 4 ITA 492/ASR/2019 Shri Balkar Singh, 678350730271020 Jalandhar
The Ld. DR did not object if the above appeals of the assessees are dismissed as withdrawn.
In view of the above, all the appeals of the assessees are dismissed as withdrawn.
In the result, all the appeals of the assessees are dismissed. Order pronounced on 25/11/2020.