Income Tax Appellate Tribunal - Mumbai
Zensar Technologies Ltd, Mumbai vs Dcit Cir 2(3), Mumbai on 19 February, 2021
INCOME TAX APPELLATE TRIBUNAL
MUMBAI 'G' BENCH, MUMBAI
[Coram: Pramod Kumar, Vice President and
Amarjit Singh, Judicial Member]
ITA Nos. 5397/Mum/2009, 8342/Mum/2010 & 282/Mum/2012
Assessment Years: 2004-05, 2005-06 & 2007-08
Zensar Technologies Ltd. .......................... Appellant
Magnet House,2nd Floor,
Narottam Morarjee Marg,
Ballard Esate, Mumbai-400 038
[PAN : AAACF 0742 K]
Vs.
The Asst. CIT-2(3)
Mumbai ......................Respondent
Appearances:
Narayan Ramakrishnan for the appellant
Manpreet S. Duggal for the respondent
Date of concluding the hearing: : February 19, 2021
Date of pronouncement : February 19, 2021
O R D E R
Per Bench :
1. The assessee has moved petition seeking withdrawal of the appeals 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.
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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.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the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn. ITA Nos. 5397/M/2009, 8342/M/2010 & 282/M/2012
Assessment Years: 2004-05, 2005-06 & 2007-08 Page 2 of 3
5. In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 19th day of February, 2021.
Sd/- Sd/- Amarjit Singh Pramod Kumar (Judicial Member) (Vice President)
Mumbai, dated the 19 th day of February, 2021 Roshani, Sr. PS 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