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Income Tax Appellate Tribunal, “A” BENCH : BANGALORE
Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI
O R D E R
Per N. V. Vasudevan, Vice President These appeals are filed by the assessee and the same is directed against the Assessment Order dated 19.12.2016 passed by the AO under section 153A r.w.s. 143(3) of the Income Tax Act, 1961 (hereinafter called ‘the Act’).
Learned AR of the assessee has moved an application on 02.12.2020 in which it is stated that the assessee has filed Form 1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 on 04.08.2020 in respect of the present appeals. She also submitted in the said letter that the assessee has received Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. In the circumstances, the learned counsel has prayed for withdrawal of the appeals.
The appeals are accordingly dismissed as withdrawn.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.