M/S. SUBODH FINANCE BROKERS,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, KANPUR

PER A.D. JAIN, V.P.: These are assessee’s appeals against the consolidated order of the ld. CIT(A)-IV, Kanpur, dated 7.8.2019, for assessment years 2013-14 to 2016-17. 2. Shri Raj Kumar Agarwal, the member of the A.O.P of the assessee, Subodh Finance Brokers has filed identically worded applications, dated 25.3.2021, received by the Registry of this Office on 21.5.2021, vide which it has been submitted that the Pr. Commissioner of Income Tax (Central), Kanpur has issued Certificates in Form No.3, all dated 17.11.2020 for Assessment Years 2013-14, 2013-14, 2014-15 and 2015-16 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeals. The assessee has also furnished the copies of forms No.5, i.e., the orders of the PCIT, Kanpur for full and final settlement of tax arrears under section 5(2) read with section 6 of the DTVSVA, 2020 for Assessment Years 2013-14, 2013-14, 2014-15 and 2015-16. The Ld. DR has no objection for withdrawal of the appeals. Accordingly, we permit the assessee to withdraw the appeals. 3. In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 05/08/2022.