SMT. H. KRITHIKA,,COIMBATORE vs. DCIT, CENTRAL CIRCLE,, SALEM

These appeals filed by different Assessees are directed against separate orders of the learned Commissioner of Income Tax (Appeals)-18, Chennai, all dated 21.10.2019 for the Assessment Year 2008-2009.

When these appeals are taken up for hearing, the learned Counsel for the Assessee has filed a letter dated 5th November, 2020 addressing to the Assistant Registrar, Income Tax Appellate Tribunal, Chennai stating that all the Assessees have availed VSVS Scheme and has also paid the entire amount payable under the VSVS 2020 Scheme.

The learned Principal Commissioner of Income Tax, the designated authority under the VSVS Scheme has also issued a Certificate to the above & 3224/Chny/2019 :- 3 -: Assessees all dated 16.10.2020, bearing Certificate No.651654290161020, Certificate No.651712930161020, Certificate No.651658910161020 and Certificate No.651684670161020 respectively and submitted that he may be permitted to withdraw the appeals. The learned DR has not raised any objection.

In view of the letter filed by the Assessee, all these appeals are treated as dismissed as withdrawn. However, liberty is given to the Assessee to restore these appeals in the event of the designated authority, for any reason rejected the application filed by the Assessee. Thus, all the appeals in & 3224/Chny/2019 are dismissed as withdrawn.

In the result, the appeals of the Assessee in & 3224/Chny/2019 are dismissed. Order pronounced on 19th November, 2020 in Chennai.