SMT. MIRA GUPTA,HOWRAH vs. INCOME TAX OFFICER, WARD - 2(3), MAU

(A) These three appeals have been filed by the assessee for assessment years 2012-13 to 2014-15 against impugned appellate orders dated 27/08/2021 (DIN & Order No.ITBA/NFAC/S/250/2021-22/1035135784(1), dated 27/08/2021 (DIN & Order No.ITBA/NFAC/S/250/2021- 22/1035135590(1) and dated 22/04/2021 (DIN & Order No.ITBA/NFAC/S/250/2021-22/1032601559(1) of Commissioner of Income Tax (Appeals).

(B) During the course of hearing, it was noticed that the assessee has submitted an application requesting the Bench that since the assessee has to 03/VNS/2023 Assessment Years:2012-13 to 14-15 2 opted for Vivad Se Viswas Scheme-2024 “(VSVS” for short) and designated authority has issued certificates in Form No. 2 on 2nd December, 2024 the assessee may be permitted to withdraw the present appeals. Copies of Form No. 2 were also enclosed. Learned D.R. expressed no objection. In view of the foregoing, the appeals of the assessee are dismissed as withdrawn on account of assessee opting for VSVS.

(C) In the result, the appeals of the assessee are dismissed as withdrawn.

(Order pronounced in the open court on 09/12/2025)