Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Chandra Poojari AM & Shri George Mathan, JM
Per Bench
These appeals filed by assessee are directed against the orders of the CIT(A) III, Kochi dated 24.11.2014 and 27.09.2013 for Assessment Years 2008-09 to 2011-12.
Shri Raja Kannan, Advocate appeared on behalf of the assessee and Smt. J.M. Jamuna Devi, Sr. D.R. appeared on behalf of Revenue.
At the time of hearing the learned A.R. for the assessee submitted that the assessee has filed an application under Vivad-se-Viswas Scheme of 2020. The same has also been accepted by the Revenue and intimation in this regard has been issued. A copy of the same is taken note of and kept on record.
As the assessee’s application under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue and appeals filed by the assessee , 95 & 97/Coch/2015 2 M/s. Vijaya Hospitality and Resorts Ltd. no more survive and consequently the appeals stand dismissed as withdrawn.
Dictated and pronounced in the open Court on 10th August, 2021.