MANCHANOOR KONDA LAXMI DEVI ,RAICHUR vs. THE INCOME TAX OFFICER WARD-2 , RAICHUR

These appeals filed by different assessees are directed against the order of CIT(A), Gulbarga dated 20.03.2018 for the assessment year 2015-16. Since, the facts are identical and issues are common, for the sake of convenience these appeals filed by different assessees are being disposed of by this consolidated order.

At the time of hearing, the Ld A.R submitted that the assessees have filed applications under the Direct Tax Vivad Se Vishwas Act, 2020 and certificates in Form No.3 has also been received by the assessees. to 1730/Bang/2018 M/s. Machanoor Konda Harish & Others, Raichur Page 3 of 3 Accordingly, the Ld A.R submitted that the appeals may be treated as withdrawn. The submissions of the Ld. A.R. are accepted. 3. Accordingly, the appeals are dismissed as withdrawn. Order pronounced in the open court on 26th Aug’20