Income Tax Appellate Tribunal - Mumbai
Tata Teleservices ( Maharashtra) Ltd, ... vs Addl Cit 7(3), Mumbai on 26 March, 2021
ITA No. 5597/Mum/2010
Assessment Year: 2004-05
Page 1 of 2
INCOME TAX APPELLATE TRIBUNAL
MUMBAI 'E' BENCH, MUMBAI
[Coram: Justice P. P. Bhatt (President)
And Pramod Kumar (Vice President)]
ITA No. 5597/Mum/2010
Assessment Year: 2004-05
M/s Tata Teleservices (Maharashtra Ltd) .......................... Appellant
(Formerely known as Hughes Tele. Com (I)Ltd.)
D-26 TTC Industrial Area, MIDC,
Sanpada, P.O Turbe, Navi Mumbai 400703
[PAN: AAACH1458C]
Vs.
Additional Commissioner of Income Tax-7(3)
Mumbai. ......................Respondent
Appearances:
Withdrawal letter dt. 22.03.2021 for the appellant
Sreenivasanaghvan for the respondent
Date of concluding the hearing: : March 26th , 2020
Date of pronouncement : March 26th , 2020
O R D E R
Per Bench :
1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.
2. Learned Departmental Representative does not oppose the prayer so made by the assessee.ITA No. 5597/Mum/2010
Assessment Year: 2004-05 Page 2 of 2
3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.
4. In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.
5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 26th day of March 2021.
Sd/- Sd/- Justice P. P. Bhatt Pramod Kumar (President) (Vice President)
Mumbai, dated the 26 th day of March, 2021 Copies to: (1) The Applicant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File By order True Copy Assistant Registrar Income Tax Appellate Tribunal Mumbai benches, Mumbai