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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI
Before: SHRI S.RIFAUR RAHMAN & SHRI RAVISH SOOD
ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)- 51, Mumbai, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) r.w.s 147 r.w.s 245HA of the Income-tax Act, 1961 dated 16.03.2015 for assessment year 1990-91.
The assessee has e-filed a letter on 10.06.2021, wherein it is pointed out that it has filed an appliction under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. It is further stated by the assessee that it has received “Form 3” from the designated authority. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may allowed to be withdrawn.
The ld. D.R did not controvert the aforesaid factual position as had been stated before us.
2 M/s Naresh Trading Co. Vs. ACIT, CC-3(3)