The Principal Commissioner Of ... vs M/S Conexant Systems Private ...
2022 Latest Caselaw 4520 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
      I.T.T.A.Nos. 351 & 602 of 2016; 300, 564 & 586 of 2017; 250 of 2018;
                                  and 339 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

       Heard       Mr.     Ajay     Kumar       Kulkarni,      learned   counsel

representing Mr. B.Narsimha Sarma, learned Standing Counsel for

the appellant-Income Tax Department and Mr. A.V.A.Siva

Kartikeya, learned counsel for the respondents.

Learned counsel for the appellant submits that in view of

settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020,

appellant wants to withdraw the present appeals.

In view of above, the appeals are dismissed on withdrawal.

No costs.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 08.09.2022 LUR