ITA/25/2014
2021 Latest Caselaw 3900 UK

 IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
     ON THE 24TH DAY OF SEPTEMBER, 2021
                         BEFORE:
  HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                              AND
    HON'BLE SHRI JUSTICE ALOK KUMAR VERMA
       INCOME TAX APPEAL No. 25 of 2014

BETWEEN:

Westerngeco International Ltd.                   ....Appellant
     (By Mr. Chetan Joshi, Advocate)

AND:
Assistant Director of Income Tax.             .....Respondent
     (By Mr. H.M. Bhatia, Advocate)

                                with

       INCOME TAX APPEAL No. 21 of 2016

BETWEEN:

Westerngeco International Ltd.                   ....Appellant
     (By Mr. Chetan Joshi, Advocate)

AND:
Assistant Director of Income Tax.             .....Respondent
     (By Mr. H.M. Bhatia, Advocate)


          These Appeals coming on for hearing this day, Hon'ble
     Shri Justice Manoj Kumar Tiwari, J. delivered the following
     Judgment:

                      JUDGEMENT

These withdrawal applications (I.A. No. 1 of 2021 & I.A. No. 1 of 2021) have been filed on behalf of the appellant on the ground that he wants to avail the remedy under Vivad Se Vishwas Scheme.

2. In view of the averments made in the withdrawal applications, withdrawal applications are allowed. Consequently, the Income Tax Appeals are dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.)

(ALOK KUMAR VERMA, J.) Arpan