Income Tax Appellate Tribunal - Mumbai
Gawade And Associates,Mumbai vs Income Tax Officer-30(1)(4), Mumbai on 9 April, 2025
| आयकर अपीलीय अिधकरण ायपीठ, मुंबई |
IN THE INCOME TAX APPELLATE TRIBUNAL
"G" BENCH, MUMBAI
BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER
&
SHRI ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER
I.T.A. No. 3183/Mum/2024
Assessment Year: 2013-14
&
I.T.A. No. 3181/Mum/2024
Assessment Year: 2014-15
Gawade and Associates Income Tax Officer -
B-202, Shah Arcade II Vs 30(1)(4), Mumbai
Rani Sati Marg
Beside Raheja Tipco Tower
Malad (East)
Mumbai - 400097
[PAN: AAHFG5490K]
अपीलाथ / (Appellant) यथ / (Respondent)
Assessee by : Shri Jagdish Poojari, A/R
Revenue by : Shri Bhangepatil Pushkaraj Ramesh, CIT, Sr. D/R
सु नवाई की तारीख/ Date of Hearing : 09/04/2025
घोषणा की तारीख / Date of Pronouncement: 09/04/2025
आदे श/O R D E R
PER NARENDRA KUMAR BILLAIYA, AM:
The captioned two appeals are preferred against two separate orders dated 16/04/2023 by NFAC, Delhi, pertaining to AYs 2013-14 & 2014-15.
2. Before us, the authorised representative filed application dated 03/04/2025 stating that the assessee has opted for the Vivad Se Vishwas Scheme and has received Form No. 2 and wishes to withdraw the I.T.A. No. 3183/Mum/2024 & I.T.A. No. 3181/Mum/2024 2 captioned appeals. On such concession, both the appeals of the assessee are dismissed as withdrawn.
3. In the result, appeals of the assessee are dismissed.
Order pronounced in the Court on 9th April, 2025 at Mumbai.
Sd/- Sd/- (ANIKESH BANERJEE) (NARENDRA KUMAR BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 09/04/2025 *SC SrPs
आदे श की ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. थ / The Respondent
3. संबंिधत आयकर आयु! / Concerned Pr. CIT
4. आयकर आयु! (अपील)/ The CIT(A)-
5. िवभागीय ितिनिध ,आयकर अपीलीय अिधकरण, मुंबई /DR,ITAT, Mumbai,
6. गाड% फाई/ Guard file.
आदे शानुसार/ BY ORDER TRUE COPY Assistant Registrar आयकर अपीलीय अिधकरण ITAT, Mumbai