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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
भहावीय ससिंह, उऩाध्मऺ के द्वाया / PER MAHAVIR SINGH, VP:
This appeal of the assessee is arising out of order of the Commissioner of Income Tax (Appeals)]-3, Mumbai [in short CIT(A)], in Appeal No. Mumbai-10220-THN/17-18 vide dated 24.09.2018. The Assessment was framed by the Income Tax Officer, Ward-2(4), Mumbai (in short ITO/ AO) for the A.Y. 2015-16 vide order dated 28.12.2017 under section 143(3) of the Income-tax Act, 1961 (hereinafter ‘the Act’). The registry placed on record assessee’s letters dated 9th June, 2. 2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for both the assessment years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and Sunil H. Tharwani HUF; AY 15-16 received Form No.3 from appropriate authority. The Ld. DR submitted that the appeal may be dismissed.
In view of foregoing, the appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.
In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 13.08.2021. (एभ. फारगणेश / M. BALAGANESH) (भहावीय ससिंह /MAHAVIR SINGH) (रेखा सदस्म / ACCOUNTANT MEMBER) (उऩाध्मऺ / VICE PRESIDENT) भुिंफई, ददनािंक/ Mumbai, Dated: 13.08.2021 सुदीऩ सयकाय ,व .ननजी सचिव/ Sudip Sarkar, Sr.PS आदेश की प्रतिलऱपप अग्रेपिि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A) 3. आमकय आमुक्त / CIT 4. ववबागीम प्रनतननचध, आमकय अऩीरीम अचधकयण, भुिंफई / DR, ITAT,
Mumbai गार्ा पाईर / Guard file. 6. आदेशान सार/ BY ORDER, सत्मावऩत प्रनत //// उप/सहायक पुंजीकार (Asstt.