UTTAM GALVA STEELS LTD,MUMBAI vs. DCIT CEN CIR 37, MUMBAI

These seven appeals for assessment years 2006-07 to 2012-13, respectively are by the assessee . The appeals for assessment years 2006-07 and 2009-10 are directed against the orders of Commissioner of Income Tax (Appeals)-53, Mumbai (in short ‘the CIT(A) ). Both the impugned orders are dated 29/02/2016. The other five appeals for assessment years 2007-08, 2008-09 and 2010-11 to 2012-13, respectively are directed against the orders of CIT(A) -58, Mumbai. The impugned orders for all five assessment years are of even date i.e. 15/02/2017.

Shri Rahul Hakani appearing on behalf of the assessee submitted that the assessee is opting for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’). Therefore, the assessee vide letter dated 2nd December, 2020 has prayed for withdrawal of appeals. The contents of the letter reads as under:-

In view of the prayer made by the assessee, the assessee is allowed to withdraw aforementioned appeals. Thus, the appeals of assessee are dismissed as withdrawn.

Liberty is granted to the assessee to restore the appeals in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeals in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delayed communication of outcome under VSVS [Re. M/s. Nannusamy Mohan(HUF) vs. ACIT in T.C.A No.372 of 2020 decided on 16/10/2020 by Hon’ble Madras High Court]

The appeals of assessee are dismissed as withdrawn with the liberty aforesaid.