SANKET NALIN CHHEDA,MUMBAI vs. ITO 29 (3)93), MUMBAI

All these appeals are filed by different assessee’s of same family/group against different orders of Learned Commissioner of Income Tax (Appeals)–40, Mumbai [hereinafter in short “Ld.CIT(A)”] for the A.Y.2014-15.

Assessees through their authorized representative filed a letter dated 16th January, 2021 and submitted as under: - “ITA.No.7699/Mum/2019 Re: PAN NO ADAPC5577B and Appeal No ITA 7699/MUM/2019 dated 16th December, 2019 Su b: Withdrawal of an Appeal I have filed an appeal to tribunal against or order passed by the Commissioner of Income tax (Appeals) -40 on 16/12/2019 wide appeal no ITA/7701/Mum/2019. Now I have applied for settlement of dispute under VIVAD SE VISWAS with Income-tax, and now I am in receipt of Form No 3 from Principal Commissioner of Income-tax 17 Hence I now withdraw an appeal filed with your honor. I request your honor to grant the same and request you to grant the confirmation of same since I need to attach the withdrawal confirmation for Filing Form no 4 For your reference I enclose herewith Ack of an Appeal filed with you and form 3 received from PCIT- 17.” ITA.No.7700/Mum/2019 Re: PAN NO AABPC3085C and Appeal No ITA7700/MUM/2019 dated 16th December, 2019 Su b: Withdrawal of an Appeal I have filed an appeal to tribunal against or order passed by the Commissioner of Income tax (Appeals) -40 on 16/12/2019 wide appeal no ITA/7700/Mum/2019. Now I have applied for settlement of dispute under VIVAD SE VISWAS with Income-tax, and now I am in receipt of Form No 3 from Principal Commissioner of Income-tax 17 Hence I now withdraw an appeal filed with your honor. I request your honor to grant the same and request you to grant the confirmation of same since I need to attach the withdrawal confirmation for Filing Form no 4 For your reference I enclose herewith Ack of an Appeal filed with you and form 3 received from PCIT- 17.”

On a perusal of the above letters filed by the authorized representative of the assessee and enclosed copies of Form-3 it is noticed that assessees had already filed declaration and undertaking under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. Assessees requested for withdrawal of the appeal. Accepting the request of the assessees for withdrawal of appeals, these appeals are dismissed as withdrawn.

In the result, appeals of the assessees are dismissed as withdrawn.