M/S BHANDERI CORPORATION LTD,MUMBAI vs. DY. CIT CENTRAL CIRCLE 1(1), MUMBAI

आदेश / O R D E R PER M. BALAGANESH (A.M): These cross appeals in 1970/Mum/2019 for A.Y.2011-12 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-47, Mumbai in appeal No.CIT(A)-47/12847/2016-17 dated 28/01/2019 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s. 153A of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 30/12/2016 by the ld. Dy. Commissioner of Income Tax, Central Circle- 1(1), Mumbai (hereinafter referred to as ld. AO). 2. At the outset, the ld. Counsel for the assessee Dr. K. Shivaram submitted that assessee had availed ‘Vivad se Vishwas Scheme and already paid all the taxes. 3. Ld. DR Shri Rahul Raman also confirmed that all taxes have been paid. The ld. DR at the time of hearing submitted that he had sought a report from the Assessing Officer and in this regard, he has also confirmed the same. Accordingly, the appeals of the assessee and revenue are dismissed as withdrawn. 3. In the result, appeal of the assessee and appeal of the Revenue are dismissed as withdrawn.

Order pronounced in the open Court on 14/07/2021 Sd/- Sd/- (VIKAS AWASTHY) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 14/07/2021 KARUNA, sr.ps 1970/Mum/2019 M/s. Bhanderi Corporation Ltd., Copy of the Order forwarded to : The Appellant 1. The Respondent. 2. The CIT(A), Mumbai. 3. CIT 4. DR, ITAT, Mumbai 5. 6. Guard file. //True Copy//