SMT ANJANA MEHTA,MUMBAI vs. ITO-21(1)(1), MUMBAI , MUMBAI

These appeals by the assessee are directed against the orders of Commissioner of Income Tax (Appeals) -48, Mumbai [in short ‘the CIT(A)’] for the Assessment Year 2014-15 dated 28/06/2019 and Assessment Year 2015-16 dated 14/06/2019, respectively. 2. A communications dated 12/02/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for 'Vivad Se Vishwas Scheme, 2020'( in short 'VSVS') and hence, want to withdraw the appeals.

Shri Sanjay J. Sethi representing the Department stated that the Department has no objection if the assessee wants to withdraw appeals to avail the benefit of VSVS'.

A perusal of above letter shows that the assessee's declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3 for both the Assessment Years. In view of above, the appeals by assessee are dismissed as withdrawn.