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Income Tax Appellate Tribunal, MUMBAI ‘B’ BENCH, MUMBAI
Assessment Year: 2015-16 Page 1 of 2 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President)] and Ravish Sood (Judicial Member)] Assessment Year: 2015-16 Deputy Commissioner of Income Tax-6(1)(2) Mumbai …………………….. Appellant Vs. M/s. Benzo Chem Industries Pvt. Ltd. …………………….. Respondent Ground Floor, Madhu Kunj Off Sayani Road, Shankar Ghanekar Marg, Prabhadevi, Mumbai 400025 [PAN: AAACB3369G] Appearances: K.P.R.R Murty for the appellant Mahesh Saboo for the respondent Date of concluding the hearing : October 07, 2021 Date of pronouncement : October 07, 2021 O R D E R Per Pramod Kumar, VP:
This appeal, filed by the Assessing Officer, call into question the correctness of the order dated 27.03.2019, passed by the Ld. CIT(A) in the matter of assessment u/s.143(3) of the Income Tax Act, 1961, for the assessment year 2015-16.
When this appeal was called out for hearing, the assessee has moved petition seeking withdrawal of the appeal and the assessee has also filed Form 5, on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
Learned Departmental Representative does not oppose the prayer so made by the assessee and learned Departmental Representative has also agreed that the appeal of the revenue may be dismissed as withdrawn with similar right of revival of the appeal.
There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.
Assessment Year: 2015-16 Page 2 of 2 5. In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss this appeal as withdrawn.
In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 07th day of October 2021.