Income Tax Appellate Tribunal - Mumbai
Hino Motors Sales India P.Ltd, Mumbai vs Asst Cit 3(1)(2), Mumbai on 24 February, 2021
आयकर अपील य अ धकरण
मुंबई पीठ "के ", मुंबई
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "K", MUMBAI
ी मोद कुमार, उपा य एवं
ी वकास अव"थी, $या%यक सद"य के सम
BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT &
SHRI VIKAS AWASTHY, JUDICIAL MEMBER
आअसं. 925/म/ुं 2016 (%न.व. 2011-12)
ITA NO.925/MUM/2016(A.Y.2011-12)
आअसं. 1488/म/ुं 2017 (%न.व. 2012-13)
ITA NO.1488/MUM/2017(A.Y.2012-13)
आअसं. 6682/म/ुं 2017 (%न.व. 2013-14)
ITA NO.6682/MUM/2017(A.Y.2013-14)
M/s. Hino Motors Sales India Pvt. Ltd.,
Unit No.603, 6th Floor, Centre Point,
J.B.Nagar, Andheri-Kurla Road,
Andheri (East), Mumbai 400 059.
PAN: AAFCM3247H ...... अपीलाथ+ /Appellant
बनाम Vs.
Asstt. Commissioner of Income Tax 3(1)(2),
Room No.607, 6th Floor,
Aaykar Bhavan, M.K.Road,
Mumbai 400 020 ..... %तवाद /Respondent
Assessee by: Shri Harsh R. Shah
Revenue by : Shri Anand Mohan
सन
ु वाई क- %त थ/ Date of hearing : 24/02/2021
घोषणा क- %त थ/ Date of pronouncement : 24/02/2021
आदे श/ ORDER
PER VIKAS AWASTHY,JM:
The three appeals by the assessee for assessment years 2011-12, 2012-13 and 2013-14 are directed against the assessment orders passed under section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 ( in short 'the Act') for the respective assessment years.2
M/s. Hino Motors Sales India Pvt. Ltd.,
2. A letter dated 28/01/2021 has been received from the assessee stating that the assessee has opted for 'Viwad Se Vishwas Scheme, 2020'( in short 'VSVS') and hence, want to withdraw the appeals.
3. Shri Anand Mohan , representing the Department stated that the Department has no objection if the assessee want to withdraw appeals to avail the benefit of 'VSVS'.
4. A perusal of above letter shows that the assessee's declaration under VSVS for the impugned assessment years has been accepted and the Department has issued Form-3. In view of above the appeals by assessee are dismissed as withdrawn.
5. The appeals by assessee for assessment years 2011-12, 2012-13 and 2013-14 are dismissed as withdrawn.
Order pronounced in the open court on Wednesday the 24th day of February, 2021.
Sd/-
Sd/
(PRAMOD KUMAR) (VIKAS AWASTHY)
उपा य /VICE PRESIDENT $या%यक सद"य/JUDICIAL MEMBER
मुंबई/ Mumbai, 1दनांक/Dated 24/02/2021 Vm, Sr. PS (O/S) %त2ल प अ3े षतCopy of the Order forwarded to :
1. अपीलाथ+/The Appellant ,
2. %तवाद / The Respondent.
3. आयकर आयु4त(अ)/ The CIT(A)-
4. आयकर आयु4त CIT
5. वभागीय %त%न ध, आय.अपी.अ ध., मुबंई/DR, ITAT, Mumbai
6. गाड8 फाइल/Guard file.
BY ORDER, //True Copy// (Dy./Asstt. Registrar) ITAT, Mumbai