M/S. L K TRUST,BENGALURU vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 8(1), BENGALURU

The Ld Counsel for the assessee has furnished a letter stating that the assessee has opted to settle the disputes of the above said years under Direct Tax Vivad Se Vishwas Act and has also filed Form ITA Nos.1966 to 1968/Bang/2019 M/s .L.K. Trust, Bengaluru Page 2 of 2 No.1 & 2. The Ld A.R submitted that the assessee is awaiting Form No.3. Accordingly the Ld A.R submitted that these appeals may be adjourned. The Ld A.R submitted the Bangalore benches of Tribunal is dismissing the appeals in such kinds of cases giving liberty to the assessee to seek recall of the order, if something goes wrong.

We heard Ld D.R and perused the record. Since the assessee has opted to settle the disputes of these three years under Direct Tax Vivad Se Vishwas Act, 2020, we are of the view that no purpose will be served in keeping these three appeals pending. Accordingly we dismiss these appeals of the assessee as withdrawn. However, the assessee is given liberty to move appropriate application for recall of the order of all or any of the years in accordance with the law, if the assessee intends to do so.

In the result, all the three appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on 8th Mar, 2021.