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Facts
The assessee filed two appeals against orders for AYs 2013-14 and 2014-15. The assessee opted for the Vivad Se Vishwas Scheme and applied to withdraw the appeals.
Held
The Tribunal accepted the assessee's request to withdraw the appeals due to opting for the Vivad Se Vishwas Scheme.
Key Issues
Whether the appeals can be dismissed as withdrawn on the ground that the assessee opted for the Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI ANIKESH BANERJEE, HON’BLE
O R D E R