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Income Tax Appellate Tribunal, VIRTUAL COURT
Before: SHRI C.N. PRASAD, HONBLE & SHRI M. BALAGANESH, HONBLEShri Rahul Raman
O R D E R PER C.N. PRASAD (JM)
This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals)–50, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 16.07.2019 for the A.Y. 2008-09.
Assessee through e-mail dated 14th May, 2021 submitted that it had opted for Vivad Se Vishwas Scheme in appeal number 6310/Mum/2019
(A.Y: 2008-09) Bharat R. Ruia (HUF) and requested for withdrawal of appeal. Assessee also enclosed Form-2 and Form-5 issued by the revenue accepting the declaration filed by the assessee. Ld. DR also stated that assessee has opted for Vivad Se Vishwas Scheme and Form-5 is also issued to the assessee. In view of the submissions and taking note of the fact that the assessee has received Form-5 from the revenue, this appeal is dismissed as withdrawn.
In the result, appeal of the revenue is dismissed as withdrawn.
Order pronounced in the virtual court on 17.05.2021.