MRS. SPUREET KAUR NAGI,MUMBAI vs ACIT, CENTRAL CIRCLE-3(2), MUMBAI

Income Tax Appellate Tribunal, MUMBAI BENCH “H” MUMBAI

Before: SHRI S. RIFAUR RAHMAN & SHRI RAVISH SOOD

For Appellant: Ms. Shefali Garg, AR

For Respondent: Mr. Gurbinder Singh, DR

Hearing: 12/08/2021Pronounced: 12/08/2021

ORDER PER S. RIFAUR RAHMAN, A.M. The present appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals)-51, Mumbai [in short ‘CIT(A)’] for the assessment year 2010-11 dated 13.06.2019 and arises out of assessment completed u/s 143(3) of the Income Tax Act, 1961 (in short the Act).

At the outset, the assessee filed vide letter dated 23.07.2021, assessee submitted that it has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020) and confirmed the receipt of Form-1 & Form- 2 as well as remitted the tax and prayer to withdraw the appeal.

MRS. SPUREET KAUR NAGI,MUMBAI vs. ACIT, CENTRAL CIRCLE-3(2), MUMBAI