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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
Both the appeals have been filed by the assessee against the impugned order dated 28.05.2019 passed by the Ld. Commissioner of Income Tax (Appeals)-1, Jalandhar, in respect of the Assessment Years 2011-12 & 2012-13.
2 & 147/Asr/2020 Kuldeep Kaur v. ITO 2. At the outset, the ld. AR of the assessee has requested for withdrawal of these appeals vide application dated 31.10.2022 stating therein that the assessee has settled the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
The Ld. DR has no objection.
In view of the above, we accept the request of the assessees for withdrawal of the appeals.
In the result, the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 27.12.2022 Sd/- Sd/- (Anikesh Banerjee) (Dr. M. L. Meena) Judicial Member Accountant Member *GP/Sr/PS* Copy of the order forwarded to: (1) The Appellant: (2) The Respondent: (3) The CIT(Appeals) (4) The CIT concerned (5) The Sr. DR, I.T.A.T