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Income Tax Appellate Tribunal - Mumbai

Atul Anantrai Mehta, Mumbai vs Ito 4(1)(1), , Mumbai on 28 January, 2021

                                                                                ITA 7510/Mum/2018 - A.Y 2014-15     1
                                                                           Atul A. Mehta Vs. ITO, 4(1)(1), Mumbai




                             IN THE INCOME TAX APPELLATE TRIBUNAL
                                    MUMBAI BENCH "A" MUMBAI

               BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND
                        SHRI RAVISH SOOD (JUDICIAL MEMBER)

                                     ITA No. 7510/MUM/2018
                                  (Assessment Year: 2014-15)

         Atul A. Mehta                                 Income Tax Officer-4(1)(1),
         A-2202, 2nd Floor, Aquaria Grande,        Vs. Aaykar Bhawan,
         Devidas Lane, Boriwali (W),                   M.K Road,
         Mumbai - 400 103.                             Mumbai - 400 020

        PAN No. AABPM7078H

         (Assessee)                                      (Revenue)

                           Assessee by              : None
                           Revenue by               : Shri Brajendra Kumar, D.R

                       Date of Hearing               :   28/01/2021
               Date of pronouncement                 :   28/01/2021


                                                   ORDER

PER RAVISH SOOD, J.M:

The present appeal filed by the assessee is directed against the order passed by the CIT(A)-9, Mumbai dated 08.10.2018, which in turn arises from the assessment order passed u/s 143(3) of the Income-tax Act, 1961, dated 30.12.2016 for assessment year 2014-15.

2. The ld. Authorised representative (for short "A.R") for the assessee has filed before us a letter dated 25.11.2020 wherein it is stated that the assessee had filed the necessary declaration under the Vivad se Vishwas Scheme (VSVS) and his application has been accepted. Copy of the "Form 3" in support of the aforesaid factual position had been enclosed with the abovementioned letter. In the backdrop of the aforesaid facts it has been requested by the ld. A.R that the captioned appeal may be allowed to be withdrawn.

3. The ld. D.R did not raise any objection.

ITA 7510/Mum/2018 - A.Y 2014-15 2 Atul A. Mehta Vs. ITO, 4(1)(1), Mumbai

4. Resultantly, in terms of the aforesaid facts the captioned appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 28/01/2021.

                 Sd/-                                              Sd/-
         (S. Rifaur Rahman)                                   (Ravish Sood)
       ACCOUNTANT MEMBER                                    JUDICIAL MEMBER
Mumbai;
Dated:    28.01.2021
PS: Rohit


Copy of the Order forwarded to :
1.   The Appellant
2.   The Respondent.
3.   The CIT(A)-
4.   CIT
5.   DR, ITAT, Mumbai
6.   Guard file.
                                                                           BY ORDER,
                                                                         //True Copy//
                                                                     (Sr. Private Secretary)
                                                                         ITAT, Mumbai