SHRI SARWAN SINGH CHANDI,KAPURTHA;LA vs. INCOME TAX OFFICER, WARD-2, KAPURTHALA

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:

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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeals of the assessees may be allowed to be withdrawn.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:

Shri Gurdev Singh 414458420230720 Randhawa Dt. 23/07/2020 2. ITA No. 625/ASR/2018 Shri Sukhdev Singh 445847540060820 Dt. 16/08/2020 3. ITA No. 371/ASR/2016 Shri Amrit Lal Jain thru L/H 513358690020920 Dt. 02/09/2020 4. ITA No. 372/ASR/2016 Shri Tilak Chand Jain thru 512771230020920 L/H Dt. 02/09/2020 5. ITA No. 180/ASR/2018 Shri Karnail Singh 475221410190820 Dt. 19/08/2020 6. ITA No. 241/ASR/2018 Smt. Rajinder Kaur 512787520020920 Dt. 02/09/2020 7. ITA No. 469/ASR/2017 Smt. Rupinder Kaur 473015950180820 Dt. 18/08/2020 8. Shri Sarwan Singh Chandi 379444190030720 Dt. 03/07/2020

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 DR did not object if the above appeals of the assessees are dismissed as withdrawn.

In view of the above the appeals of the assessees are dismissed as withdrawn.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