M/S. TEJASVINI HOSPITAL AND SSIOT,MANGALORE vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2(1), MANGALORE

Income Tax Appellate Tribunal, BANGALORE BENCHES “B”, BANGALORE

Before: Shri Chandra Poojari, AM & Shri George George K, JM

For Appellant: Shri S.V.Ravishankar, Advocate

For Respondent: Shri Priyadarshi Mishtra, Addl.CIT-DR

Hearing: 06.07.2021Pronounced: 06.07.2021

O R D E R Per George George K, JM These appeals at the instance of the assessee are directed against the common order of the CIT(A), dated 28.02.2019. The relevant assessment years are 2013-2014, 2014-2015 and 2015-2016.

At the time of hearing before us, the learned Counsel for the assessee placed a letter dated 16th April, 2021 contending that the assessee had filed application to resolve the dispute raised in these appeals under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 and prayed that the appeals may be treated as withdrawn. Accordingly, we dismiss the appeals filed by the assessee as withdrawn.

M/S. TEJASVINI HOSPITAL AND SSIOT,MANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2(1), MANGALORE