Income Tax Appellate Tribunal - Ahmedabad
Shri Rajpal Prahladbhai Mehta (Huf), ... vs The Acit(Osd), Circle -10, Now ... on 28 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD "A" BENCH (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER S.No Ap pea l A. Y. Ap pe lla nt ( P AN NO .) Re s po n de nt A.R. 1 IT A No . 271 200 3-04 S hr i R aj pal P ra hla db ha i AC IT (OS D) M s. Ur va s h i / Ahd /2 016 M e ht a (H U F) Cir cl e 5, S ho d ha n (AAB H M 6 571K ) Ah med ab ad 2 IT A No . 272 200 3-04 S mt. N aj ub e n R a j pa l AC IT Cir c l e - M s. Ur va s h i / Ahd /2 016 M e ht a 10, No w C irc le - S ho d ha n (AC SP M 2375K ) 5, Ahmed aba d 3 IT A No . 200 3-04 S mt. S ud ha be n AC IT (OS D) M s. Ur va s h i 273 / Ahd /201 6 P r ahla db ha i M e hta Cir cl e 5, S ho d ha n (AC SP M 2369 Q) Ah med ab ad 4 IT A No . 200 3-04 S hr i R aj pal P ra hla d AC IT (OS D), M s. Ur va s h i 273 5/ Ahd /20 12 M e ht a (H U F) Cir cl e -10 , S ho d ha n ( AAB HM 65 71 K) Ah med ab ad 5 IT A No . 200 3-04 S hr i R aj pal P .M e ht a IT O, W ar d - M s. Ur va s h i 273 6/ Ahd /20 12 L/H. o f P r a hl ad S. 10( 3), S ho d ha n M e ht a Ah med ab ad ( AAYP M5 916F ) 6 IT A No . 200 3-04 S hr i P r a hl ad S. M e hta IT O, W ar d - M s. Ur va s h i 273 7/ Ahd /20 12 (HU F) 10( 3), S ho d ha n ( AAE HM 38 27 M ) Ah med ab ad 7 IT A No . 200 3-04 S mt. S ud ha be n P . Me ht a AC IT (OS D), M s. Ur va s h i 273 8/ Ahd /20 12 ( ACSP M 2369 G) Cir cl e -10 , S ho d ha n Ah med ab ad 8 IT A No . 200 3-04 S mt. N aj ub e n R . M e hta AC IT , C irc l e - M s. Ur va s h i 273 9/ Ahd /20 12 (ACSPM2375E) 10, Ah me d ab ad S ho d ha n Revenue by : Shri S. S. Shukla, Sr. D.R. सुनवाई क तार ख / Date of 25/06/2021 Hearing घोषणा क तार ख /Date of 28/06/2021 Pronouncement I T A N o s . 2 7 1 / Ah d / 2 0 1 6 & 7 O r s . - 2 -
आदे श/O R D E R PER BENCH The captioned eight appeals arise from the respective orders of the Commissioner of Income Tax (Appeals) ('CIT(A)') against different assessment years.
2. The captioned assessees have sought to withdraw the appeals listed above on the ground that they have opted to avail benefits of 'Vivad se Vishwas Scheme, 2020' (VSV). When the matter was called for hearing, the ld. counsels for the assessee at the outset have submitted that they do not seek to pursue the said appeals owing to exercise of option for availing VSV Scheme and consequently requested that their applications for withdrawal of appeals may please be granted. Reference was also made to written requests in this regard.
3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.
4. In the light of oral/written requests made on behalf of the captioned parties, all the appeals are dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law. I T A N o s . 2 7 1 / Ah d / 2 0 1 6 & 7 O r s . - 3 -
5. In the result, all captioned appeals are dismissed as withdrawn.
This Order pronounced on 28/06/2021
Sd/- Sd/-
(W ASEEM AHMED) (MAHAVIR PRASAD)
ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER
Ahmed abad : Da t ed 28/ 06 / 202 1
Rajesh Kumar
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं धत आयकर आयु त / Concerned CIT
4. आयकर आयु त- अपील / CIT (A)
5. वभागीय त न ध, आयकर अपील य अ धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ धकरण, अहमदाबाद ।