CMC LTD, MUMBAI vs. DCIT RG 10(1), MUMBAI

These appeals are filed by the assessee against different orders of Learned Commissioner of Income Tax (Appeals)-21, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 01.07.2011 and 13.08.2014 for the A.Y. 2007-08 and 2009-10 and order of the Learned Commissioner of Income Tax (Appeals)-22 [hereinafter in short “Ld.CIT(A)”] dated 17.11.2015 for A.Y. 2010-11.

At the time of hearing the appeals virtually, Ld. Counsel for the assessee submitted that assessee opted for Vivad Se Vishwas Scheme and filed declaration and undertaking in Form-1 to settle the litigation and Form 3 is received from the Revenue accepting the said declaration. Ld. Counsel for the assessee requested for withdrawal of appeals.

In view of the submission of the Ld. Counsel that assessee has already filed application under Vivad-Se-Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration, the appeals of the assessee are dismissed as withdrawn with liberty to file miscellaneous

In the result, appeals of the assessee are dismissed as withdrawn.