Income Tax Appellate Tribunal - Mumbai
Shri. Sharan P Khanna, Mumbai vs Ito 3 (2)(2), Mumbai on 1 April, 2021
ITA No.6475/Mum/2019 A.Y.2014-15 1
Shri Sharan P Khanna Vs. ITO-3(2)(2)
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "H" MUMBAI
BEFORE SHRI MANOJ KUMAR AGGARWAL (ACCOUNTANT MEMBER) AND
SHRI RAVISH SOOD (JUDICIAL MEMBER)
ITA No. 6475/MUM/2019
(Assessment Year: 2014-15)
Shri Sharan P. Khanna ITO-3(2)(2)
105, Dalamal Tower, 211, Free Vs. Aayakar Bhavan, M.K. Road,
Press Journal Marg, Nariman 400020
Point, Mumbai 400021
PAN No. AACPK5224G
(Assessee) (Revenue)
Assessee by : Shri Divyesh Fotaria, A.R
Revenue by : Shri Sumit Kumar, D.R
Date of Hearing : 01/04/2021
Date of pronouncement : 01/04/2021
ORDER
PER RAVISH SOOD, J.M:
The present appeal filed by the assessee is directed against the order passed by the CIT(A)-8, Mumbai, dated 20.05.2019 for assessment year 2014-15, which in turn arises from the assessment order passed by the A.O under Sec. 143(3), dated 22.12.2016.
2. The assessee vide a letter filed on 31st March, 2021 had therein stated that she had filed an application in Form No. 1 under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. Accordingly, the assessee had requested that she may be permitted to withdraw the captioned appeal.
3. The ld. D.R did not controvert the aforesaid factual position as was canvassed before us.
4. In view of the above, we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of her appeal.
ITA No.6475/Mum/2019 A.Y.2014-15 2Shri Sharan P Khanna Vs. ITO-3(2)(2)
5. Resultantly, the appeal is dismissed as withdrawn subject to the observation recorded hereinabove.
Order pronounced in the open court on 01/04/2021.
Sd/- Sd/-
(Manoj Kumar Aggarwal) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai;
Dated: 01.04.2021
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