Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, MUMBAI ‘A’ BENCH, MUMBAI
Page 1 of 3 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Saktijit Dey (Judicial Member)]
ITA Nos.2278, 3013, 3120, & 5227 /Mum/2013 ITA Nos. 2008, 3390 & 6631/Mum/2017 Assessment Years: 2006-07, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 Deputy Commissioner of Income Tax-2(2) Mumbai. ………………….. Appellant
Vs. M/s. LIC Housing Finance Limited, ………………….Respondent Bombay Life Building, 2nd Floor, 45/47, Veer Nariman Road, Mumbai 400001. [PAN: AAACL1799C] ITA Nos.2191, 4002 to 4004/Mum/2013 ITA Nos. 894, 3216 & 6750/Mum/2017 Assessment Years: 2006-07, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 M/s. LIC Housing Finance Limited, …………………. Appellant Bombay Life Building, 2nd Floor, 45/47, Veer Nariman Road, Mumbai 400001. [PAN: AAACL1799C]
Vs. Additional Commissioner of Income Tax-2(2) Mumbai. ………………….. Respondent
Appearances: T.S Khalsa for the appellant Sunil Bhandari for the respondent Date of concluding the hearing: : July 09, 2021 Date of pronouncement : July 13, 2021
Page 2 of 3
O R D E R Per Bench:-
These appeals, filed by the Assessing Officer as well as assessee, call into question the correctness of the orders, passed by the Ld. CIT(A)-5, Mumbai in the matter of assessment u/s.143(3) of the Income Tax Act, 1961.
When these appeals were called out for hearing, the assessee has moved petition seeking withdrawal of the appeal and the assessee has also filed Form 5 on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
The ld. DR has also filed withdrawal letter of this appeal and agreed that the appeal of the revenue may also be dismissed as withdrawn with similar right of revival of the appeal.
There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.
In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn.
In the result, these appeals are dismissed as withdrawn. Pronounced in the open court today on the 13th day of July 2021.
Sd/- Sd/- Saktijit Dey Pramod Kumar (Judicial Member) (Vice President)
Mumbai, dated the 13th day of July 2021. Copies to: (1) The Applicant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File By order True Copy Assistant Registrar Income Tax Appellate Tribunal Mumbai benches, Mumbai
Page 3 of 3