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Income Tax Appellate Tribunal, “C” BENCH : BANGALORE
Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN
O R D E R
Per N. V. Vasudevan, Vice President:
These are appeals by the assessee against six Orders of assessment passed by ACIT (International Taxation), Circle – 2(1), Bengaluru, all dated 29.08.2019, under section 143(3) r.w.s. 147 r.w.s. 144C of the Income Tax Act, 1961, relating to Assessment Years 2010-11 to 2015-16.
The assessee has moved an application in which it is stated that the assessee has filed Form Nos.1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeal. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable
IT(IT)A Nos.2312 to 2317/Bang/2019 Page 2 of 2 in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeal.
The appeals are accordingly dismissed as withdrawn.
In the result, assessee’s appeals are dismissed.
Pronounced in the open court on the date mentioned on the caption page.