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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: SHRI SAKTIJIT DEY, JM & SHRI RAJESH KUMAR, AM
O R D E R Per Rajesh Kumar, A. M.:
This appeal by assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-48, Mumbai (in short ‘the CIT(A)’) pertaining to Assessment Year 2014-15.
At the outset, at the time of hearing, the ld. DR brought to our notice the letter filed by the assessee dated 09.03.2021 requesting the bench to allow the withdrawal of the appeal, as the assessee has availed the resolution of dispute under the Vivad Se Vishwas Scheme. The ld. DR submitted that since the assessee has gone into Vivad Se Vishwas Scheme, the application of the assessee may be allowed.
After hearing the ld DR and perusing the letter filed by the assessee dated 9.3.2021 alongwith form 3 dated 7.1.2021, we dismiss the appeal of the assessee as withdrawn.
(A.Y. 2014-15) Lajwanti Jashanmal Punjabi vs. ITO 4. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 23.06.2021 Sd/- Sd/- (Saktijit Dey) (Rajesh Kumar) Judicial Member Accountant Member Mumbai; Dated : 23.06.2021 Roshani, Sr. PS Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The CIT(A) 4. CIT - concerned 5. DR, ITAT, Mumbai 6. Guard File BY ORDER,