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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI MAHAVIR SINGH & SHRI G. MANJUNATHA
आदेश / O R D E R
PER G. MANJUNATHA, ACCOUNTANT MEMBER:
These appeals filed by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-1, Madurai, dated 24.03.2017 & 19.04.2017 pertains to assessment years 2007-08 & 2009-10 respectively.
We have heard the ld.AR for the assessee and the ld. DR and also perused the materials available on record. At the time of hearing, learned counsel for the assessee has filed a letter along with Form No.3 & 1576/Chny/2017 :: 2 ::
issued by the Department under ‘Vivad se Vishwas Scheme, 2020’ and submitted that the assessee has availed the VSVS scheme to settle its pending disputes. The ld.AR for the assessee further submitted that the Department has accepted applications filed by the assessee and issued Form 3 quantifying amount of taxes payable under VSVS scheme.
Therefore, the ld.AR for the assessee submitted that the assessee may be permitted to withdraw the appeals. The ld.DR on the other hand has no objection for withdrawing appeals filed by the assessee. Therefore, considering the fact that the assessee has filed application for withdrawal of appeals and has also filed Form 3 issued by the Department, we dismiss the appeals filed by the assessee as withdrawn.
However, a liberty is given to the assessee to restore the appeals, in case the application filed by the assessee before the Designated Authority, is rejected for any reason.
In the result, the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced on the 08th day of December, 2021, in Chennai.