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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: SHRI VIKAS AWASTHY
आयकर अपीऱीय अधिकरण “SMC”न्यायपीठ म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री विकास अिस्थी, न्मायमक सदस्म के सभक्ष BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER आमकय अऩीर सं./ (यनधाायण िर्ा / Assessment Year 2008-09) Shri Ashok Omprakash Chaudhari The Income Tax Officer, Flat No. 202, White Field CHS, Ward 8(2)(3), Mumbai फनाभ/ Glady Alwares Road, Hiranandani Meadows, Thane (W)-400 601 Vs. (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सं./PAN No. ACBPC4037G आमकय अऩीर सं./ (यनधाायण िर्ा / Assessment Year 2008-09) Shri Ashok Omprakash Chaudhari The Income Tax Officer, (HUF) Ward 8(2)(3), Mumbai Flat No. 202, White Field CHS, फनाभ/ Glady Alwares Road, Hiranandani Vs. Meadows, Thane (W)-400 601 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सं./PAN No. AAIHA2738P अऩीराथी की ओय से/ Appellant by : Shri Mahesh Rajora, AR प्रत्मथी की ओय से/ Respondent by : Ms. Shreekala Pardeshi, DR सुनिाई की तायीख / Date of hearing: 28.12.2020 घोर्णा की तायीख / Date of pronouncement: 28.12.2020
Shri Mahesh Rajora appearing on behalf of the assessee stated at Bar that both the assessees have opted for ‘Viwad Se Vishwas Scheme, 2020’ (in short ‘VSVS’), therefore, the assessees may be permitted to withdraw their respective appeals with liberty to revive the appeal if the declaration made under VSVS is not accepted.
Ms. Shreekala Pardeshi, representing the Department stated that the Department has no objection if the assessees want to withdraw the appeals to avail the benefit of ‘VSVS’.