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Income Tax Appellate Tribunal, CHANDIGARH BENCH ‘B’, CHANDIGARH
Before: SMT.DIVA SINGH & SHRI VIKRAM SINGH YADAV
PER BENCH:
These are six appeals filed by the assessee against the respective orders of Learned Commissioner of Income Tax (Appeals)-1, Chandigarh [in short the ‘Ld. CIT(A)’] passed u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’), all dated 20.08.2019 for assessment years 2009-10, 2010-11, 2011-12, 2013-14, 2014-15 & 2013-14 respectively.
The Ld. AR has stated that the assessee has filed an application under Vivad se Viswas Scheme, 2020 to settle the aforesaid tax dispute and the said applications have since been accepted and Form No.5 has been issued by the competent authority, it was accordingly, requested that the assessee may be allowed to withdraw these appeals.
The Ld. DR was heard, who did not raise any specific objection in accepting the said prayer and withdrawal of appeals by the assessee.
In view of the above, the prayer of the assessee is accepted and all the appeals are dismissed, as withdrawn by the assessee.
Order pronounced in open court on 10.03.2022.