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
This appeal filed by assessee is directed against the order of the CIT(A) Thiruvananthapuram dated 04.12.2019 for Assessment Years 2011-12 to 2016-17.
Shri Ajay V. Anand, Advocate appeared on behalf of the assessee and Smt. J.M. Jamuna Devi, Senior AR 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. to 75/Coch/2020 2 Shri Suresh Ramamurthi 4. As the assessee’s applications under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue and appeals filed by the assessee no more survive and consequently the appeals stand dismissed as withdrawn.
Dictated and pronounced in the open Court on 5th January, 2021.