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Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP These are a bunch of 17 appeals in which Ld. Counsel for the assessee filed an application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3.
In view of the above submission of the Ld. Counsel for the assessee, and in absence of any objection from the side of the Ld. Sr. DR, the request of the assessee seeking withdrawal of the appeals is allowed. The appeals filed by the assessee are accordingly dismissed as “withdrawn”.