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Income Tax Appellate Tribunal, ‘D/SMC’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO
Consolidated Appeals (4)
Per V. Durga Rao, Judicial Member:
This bunch of four appeals filed by the assessee are directed against the orders of learned Commissioner of Income Tax (Appeals)- 5, Chennai even dated 31.10.2019 / 06.11.2019 / 31.10.2019 for Assessment Years 2013-14.
By filing Form No.5, it was the submission of the learned counsel for the assessee vide letter dated 10.11.2021 that the assessee has paid the dues under Vivad Se Vishwas Scheme and the designated authority has issued Form No.5 on 28.10.2021 in these four appeals.
Thus, it was prayed for withdrawal of the appeals filed by the assessee.
Against which, the learned DR fairly conceded the submissions of the learned counsel.
We have heard both the sides, perused the materials available on record and gone through the Form No.5.
We find that the assessee has already paid the dues under Vivad Se Vishwas Scheme, thereby, the designated authority has issued Form No.5 and thus, the appeals filed by the assessee are liable to be dismissed as withdrawn. Accordingly, all these four appeals filed by the assessee are dismissed as withdrawn. , 65, 66 & 67/Chny/2020 :- 3 -:
In the result, all the four appeals filed by the assessees are dismissed as withdrawn.
Order pronounced in open Court on 11th November, 2021 in Chennai.