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Income Tax Appellate Tribunal - Hyderabad

Mangi Bai , Nellore vs Income Tax Officer, Ward-2, Nellore on 24 February, 2021

                                                      IITA Nos 1339 and 1340 of 2019 Mangi Bai Nellore


             IN THE INCOME TAX APPELLATE TRIBUNAL
                 Hyderabad ' A ' Bench, Hyderabad
                        (Through Video Conferencing)
       Before Smt. P. Madhavi Devi, Judicial Member
                           AND
      Shri A. Mohan Alankamony, Accountant Member

                ITA Nos. 1339 & 1340/Hyd/2019
             Assessment Years: 2011-12 & 2013-14

 Smt. Bai Mangi, W/o Sri           Vs.               Income Tax Officer
    Mangilal, Nellore                                     Ward 2
   PAN:ACWPB6965F                                         Nellore
     (Appellant)                                  (Respondent)

                  Assessee by: Sri E. Phalguna Kumar
                   Revenue by: Sri Rohit Mujumdar, DR

    Date of hearing:               22/02/2021
 Date of pronouncement:            24/02/2021

                              ORDER

Per Smt. P. Madhavi Devi, J.M.

These are assessee's appeals for the A.Ys 2011-12 & 2013-14 against the common order of the CIT (A)-Tirupati, dated 27.6.2019.

2. At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeal as it has already filed forms I & II under the "vivad se vishwas" scheme and its acceptance is awaited. Therefore, consequent to the same, the assessee desires to withdraw the appeal before the Tribunal. Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.

3. The Ld. DR conceded to the request of the Ld. AR.

IITA Nos 1339 and 1340 of 2019 Mangi Bai Nellore

4. After hearing both the parties, according to the request of the assessee and its Ld. AR, we hereby allow the appeal of the assessee to be withdrawn. We also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.

5. In the result, appeals of assessee are dismissed as withdrawn.

Order pronounced in the Open Court on 24th February, 2021.

               Sd/-                                       Sd/-
     (A. MOHAN ALANKAMONY)                          (P. MADHAVI DEVI)
       ACCOUNTANT MEMBER                            JUDICIAL MEMBER

Hyderabad, dated 24th February, 2021. Vinodan/sps Copy to:

1 Smt. Bai Mangi, W/o Sri Mangilal, D.No.13-88-1 Mandapala Street, Nellore 2 ITO, Ward 2, Nellore 3 CIT (A)-Tirupati 4 Pr. CIT -Tirupati 5 The DR, ITAT Hyderabad 6 Guard File By Order Page 2 of 2