Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आयकर अपीलीय अधिकरण “बी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ & 2053/Mum/2009 (धििाारण वर्ा / Assessment Years: 2002-03 & 2003-04 ) Shri Mudit Garg ACIT-Circle-3 बिाम/ 48, 16/18, Yusuf Mansion Mumbai Daryasthan Street Vs. Mumbai – 400 003 स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No. AHKPG-8316-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Withdrawal Letters dated 27/03/2021 Revenue by : Shri Tharian Oommen-Ld. DR ुनवाई की तारीख/ : 15/04/2021 Date of Hearing घोषणा की तारीख / : 15/04/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)
The registry placed on record letters dated 27/03/2021 filed by assessee’s Chartered Accountant wherein it has been submitted that the assessee has already opted for settlement of dispute for both the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, seeks withdrawal of the appeals. The Ld. DR did not object to the same.