Income Tax Appellate Tribunal - Chandigarh
Satyawan, Jind vs Ito, W-1, Jind on 21 May, 2021
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "एकल सद यीय', च डीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH
'SMC' CHANDIGARH
ीमती दवा संह, या#यक सद य
BEFORE: SMT. DIVA SINGH, JM
आयकर अपील सं./ ITA No. 1258/CHD/2019
नधा रण वष / Assessment Year : 2011-12
Shri Satyawan, बनाम The ITO,
H.No. 280, Block No. 85, Ward-1,
VS
Village Nagura, Jind. Jind.
थायी लेखा सं./PAN No: DEIPS9534G
अपीलाथ /Appellant यथ /Respondent
आयकर अपील सं./ ITA No. 1259/CHD/2019
नधा रण वष / Assessment Year : 2011-12
Shri Dayanand, बनाम The ITO,
S/o Shri Hukam Singh, Ward-1,
VS
Ward No. 15, Jind.
Modern Colony, Safidon,
Jind.
थायी लेखा सं./PAN No: ATUPD6915A
अपीलाथ /Appellant यथ /Respondent
नधा रती क! ओर से/Assessee by : Shri Nikhil Goyal, C.A. &
Shri Ashok Goyal, C.A.
राज व क! ओर से/ Revenue by : Shri Ashok Khanna, Addl. CIT
सन
ु वाई क! तार&ख/Date of Hearing : 20.05.2021
उदघोषणा क! तार&ख/Date of Pronouncement : 21.05.2021
Hearing conducted via Webex
आदे श/ORDER
By the present appeals, the assessees assail the correctness of the order dated 17.07.2019 and 28.06.2019 respectively of CIT(A), Hissar pertaining to 2011-12 assessment year on various grounds.
2. However at the time of hearing, ld. AR submitted that the assessees have availed of "The Direct Tax Vivad Se Vishwas Scheme, 2020" by way of filing ITA-1258&1259/CHD/2019 A.Y. 2011-12 Page 2 of 2 applications which have been accepted by the Department by issuance of Forms No.
3. Copies filed. In these circumstances, relying upon the applications, both dated 17.05.2021 prayer for withdrawal of the appeals is made.
3. The ld. Sr.DR Shri Ashok Khanna on a perusal of record had no objection to the prayer of the assessee.
4. I have heard the submissions and perused the material on record. In the aforementioned peculiar facts and circumstances considering the record and the submissions, the appeals of the assessees are dismissed as withdrawn. Said order was pronounced at the time of virtual hearing itself in the presence of the parties via Webex.
5. In the result, the appeals of the assessees are dismissed as withdrawn.
Order pronounced on 21st May,2021.
Sd/-
( दवा संह ) (DIVA SINGH) या#यक सद य/Judicial Member "पन ू म"
आदेश क ितिलिप अ ेिषत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant 2. यथ / The Respondent 3.आयकर आयु / CIT 4.आयकर आयु (अपील)/ The CIT(A) 5.िवभागीय ितिनिध, आयकर अपीलीय आिधकरण, च डीगढ़/ DR, ITAT, CHANDIGARH 6.गाड फाईल/ Guard File आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar