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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLE & SHRI N.K. PRADHAN, HONBLE
O R D E R PER C.N. PRASAD (JM)
These appeal are filed by the assessee against different orders of the Learned Commissioner of Income Tax (Appeals)–24, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 12.06.2019 for the A.Y. 2011-12, 2012-13, 2013-14 and dated 28.08.2019 for the A.Y. 2014-15.
2 5869, 5870 & 6496/MUM/2019 Tristar Lines Pvt. Ltd., 2. Assessee through its Authorized Representative filed a letter dated 04.01.2021 and submitted as under: - “Now as we have applied for the same case to be settled under Direct Tax Vivad Se Vishwas Scheme. For your reference Form No. 1,2, and 3 that we have filed under the Direct Tax Vivad Se Vishwas Scheme and our ITAT acknowledgement copy is enclosed here. We would like to withdraw our case that we had applied on 11.09.2019 at ITAT. So we kindly request you to accept our withdrawal letter so that we can submit acknowledgement copy of this letter under Form no. 4 of DTVSVS Scheme.”
On a perusal of the above letter of the assessee and the enclosed copies of Form-3 it is noticed that assessee has already filed declaration and undertaking in Form-1 under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. Assessee requested for withdrawal of these appeals. Accepting the request of the assessee for withdrawal of appeals, these appeals are dismissed as withdrawn.
In the result, appeals of the assessee are dismissed as withdrawn.