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Facts
The appellant bank filed four appeals against separate impugned orders. The appellant decided to avail the benefit of settling the appeals under "The Direct Tax Vivad Se Vishwas scheme 2024" and filed the necessary declarations.
Held
The Tribunal permitted the appellant bank to withdraw all the aforesaid appeals as per their request.
Key Issues
Whether the appeals can be dismissed as withdrawn in light of the appellant's decision to settle under the "Direct Tax Vivad Se Vishwas scheme 2024".
Sections Cited
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Income Tax Appellate Tribunal, ‘I’ BENCH
आदेश / O R D E R PER BENCH: The facts and issues under all the four appeals are similar and interrelated. Hence, these appeals are being disposed of by this common order for the sake of brevity and convenience. 1. These appeals have been preferred against the separate impugned orders each dated 06.08.2024 passed by the Ld. Commissioner of Income–tax(Appeals). 2. At the very outset, it is pertinent to mention that four separate applications, each in the relevant case, have been moved on behalf of the appellant assessee bank for the withdrawal of each case. Appellant bank has stated that it has decided to avail the benefit of settling the appeal under “The Direct Tax Vivad Se Vishwas scheme 2024”. Appellant bank has filed declaration in form-1 on 23.12.2024. The designated authority has also furnished certificate in form-2 as per the provisions of “The Direct Tax Vivad Se Vishwas scheme 2024”. The appellant bank, thus wishes to withdraw all the aforesaid appeals. 3. Learned DR has no objection. 4. In view of the request made by the appellant assessee bank, the appellant is permitted to withdraw all the aforesaid appeals. 5. In the result, all the aforesaid appeals for A.Y. 2013-14, A.Y. 2016-17 stand dismissed as withdrawn. Let copy of this order be placed on the record of each case. Order pronounced in open court on 29.01.2025.