Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI
Before: SHRI VIKAS AWASTHY
अपीलाथ( ,ारा/ Appellant by : Sh. Vashdev Dodeja )ितवाद+ ,ारा/Respondent by : Sh. Sanjay J. Sethi सुनवाई क- ितिथ/ Date of hearing : 01/06/2021 घोषणा क- ितिथ/ Date of pronouncement : 01/06/2021 आदेश/ ORDER PER VIKAS AWASTHY, J.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-3, Thane [hereinafter referred to as ‘the CIT(A)’] dated 04/10/2018 for the assessment year 2014-15.
A communication dated 31/05/2021 has been received from the Chartered Accountants of assessee stating that the assessee has opted for ‘Viwad Se
आअसं. 7372/मुं/2018 (िन.व.2014-15) (A.Y.2014-15)
Vishwas Scheme, 2020’ (in short ‘VSVS’) and hence, want to withdraw the appeal.
Shri Sanjay J. Sethi representing the Department stated that the Department has no objection if the assessee wants to withdraw appeal 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. In view of above, the appeal by assessee is dismissed as withdrawn.
Order pronounced in the open court on Tuesday, the 1st day of June, 2021. Sd/- (VIKAS AWASTHY) �याियक सद�य / JUDICIAL MEMBER मुंबई/Mumbai, 2दनांक/Dated: 01/06/2021 SK, PS )ितिल�प अ3े�षत )ितिल�प अ3े�षतCopy of the Order forwarded to : )ितिल�प अ3े�षत )ितिल�प अ3े�षत 1. अपीलाथ(/The Appellant , 2. )ितवाद+/ The Respondent. 3. आयकर आयु4(अ)/ The CIT(A)- 4. आयकर आयु4 CIT 5. �वभागीय )ितिनिध, आय.अपी.अिध., मुबंई/DR, ITAT, Mumbai
आअसं. 7372/मुं/2018 (िन.व.2014-15) (A.Y.2014-15)