Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, BANGALORE BENCHES “SMC-A”, BANGALORE
Before: Shri George George K
2 Late Mrs.Gowramma & Ors. – LH Sri.Narayanappa. Late Sri.Ashoka The Income Tax Officer By L/H Sri.Narayanappa Ward 9(3) / 4(3)(5) v. Masthenahalli Village Bengaluru. Hennagara Post – 560 105 Anekal Taluk Bengaluru Rural District PAN : ASKPN3539P. (Appellant) (Respondent) Appellant by : Sri.Ningoji Rao, CA Respondent by : Sri.Ganesh R.Ghale, Standing Counsel for Department Date of Date of Hearing : 18.11.2020 Pronouncement : 18.11.2020 O R D E R These appeals at the instance of various assessees are directed against different orders of the CIT(A). The relevant assessment year is 2006-2007.
The learned Counsel for the assessee has furnished letters dated 18th November, 2020, wherein it is stated that the assessees have filed applications under Direct Tax Vivad Se Vishwas Act for settlement of the dispute and Form No.3 is awaited. It was further stated that the appeals may be treated as withdrawn with liberty to apply for a recall, if Form 1 & 2 filed by the assessees are not accepted by the Department for any reason.
The learned Departmental Representative was duly heard.
I have heard the rival submissions and perused the material on record. In view of the submission of the learned
3 Late Mrs.Gowramma & Ors. – LH Sri.Narayanappa. Counsel for the assessee in his letter dated 18.11.2020, I dismissed the appeals as withdrawn. The assessees are given liberty to move appropriate application for recalling the present order in accordance with law, if the assessees intend to do so.
In the result, the appeal filed by the assessees are dismissed, as withdrawn.