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Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI
Before: SHRI H. S. SIDHUSHRI PRASHANT MAHARISHI
O R D E R PER PRASHANT MAHARISHI, A. M.
These are the four appeals filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals).
At the time of hearing before us the Counsel of the assessee submitted a letter dated 21.12.2020 stating that the impugned disputes are to be resolved in Vivad se Vishwas Scheme, 2020 and Form Nos. 1 & 2 were also submitted. It was stated that in view of this the assessee is withdrawing those appeals.
The ld. DR did not raise any objection.
We have carefully considered the application of the assessee wherein it is submitted that assessee has already filed Form Nos. 1 & 2 under Vivad se Vishwas Scheme for all these appeals and Form No. 3 is awaited. In view of this the appeals filed by the assessee are treated as withdrawn and hence dismissed. However, in case Form No. 3 is not issued to the assessee by the Page | 1
Revenue authorities, we give liberty to the assessee to file Miscellaneous application for recall of this order for deciding the impugned issue involved in all these appeals on merits of the case.
Accordingly all these four appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on : 21 /12/2020.