Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: Sri J. Sudhakar Reddy & Sri Aby T. Varkey
order : February 11th, 2021 ORDER Per J. Sudhakar Reddy, AM: All these appeals are filed by the assessee directed against separate orders of the Learned Commissioner of Income Tax (Appeals), Burdwan.
The assessee vide its letter dated 03.02.2021 requested for permission to withdraw all these appeals as they have opted for the scheme under “Vivad Se Vishwas Act, 2020”. They have also received Form No.-3 from the Department.