Income Tax Appellate Tribunal - Mumbai
The Board Of Control For Cricket In ... vs Jcit(Tds)(Osd)-2(3), Mumbai on 3 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL, 'B' BENCH MUMBAI BEFORE: SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ITA No.812/Mum/2019 to 818/Mum/2019 (Assessment Year :2011-12 to 2017-18) The Board of Control For Vs. JCIT, (TDS)(OSD)-2(3) Cricket In India 718, Smt. K.G. Mittal Wankhede Statium Ayurvedic Hospital Building "D" Road, Churchgate Charni Road (W) Mumbai - 400 020 Mumbai - 400 002 PAN/GIR No. AAATB0186A (Appellant) .. (Respondent) Assessee by Shri Anil Sathe Revenue by Shri Rahul Raman Date of Hearing 03/05/2021 Date of Pronouncement 03/ 05/2021 आदे श / O R D E R PER BENCH:
These appeals in ITA No.812/Mum/2019 to 818/Mum/2019 for A.Y.2011-12 to 2017-18 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-60, Mumbai in appeal Nos. CIT(A)-60/IT-101223/JCIT(TDS)OSD-2(3)/2017-18, CIT(A)-60/IT- 01224/JCIT(TDS)OSD-2(3)/2017-18 CIT(A)-60/IT-101225/JCIT(TDS)OSD- 2(3)/2017-18, CIT(A)-60/IT-101226/JCIT(TDS)OSD-2(3)/2017-18 CIT(A)- 60/IT-101227/JCIT(TDS)OSD-2(3)/2017-18 & CIT(A)-60/IT- 101228/JCIT(TDS)OSD-2(3)/2017-18 dated 28/11/2018 & 28/12/2018 2 ITA No.812/Mum/2019 The Board of Control for Cricket in India respectively (ld. CIT(A) in short) against the order of assessment passed u/s.201(1)/201(1A) of the Income Tax Act, 1961 (hereinafter referred to as Act).
2. We find that the assessee filed a letter dated 01/05/2021 mentioning that an application had been preferred under direct tax "Vivad Se Viswas Scheme 2020" to settle these tax disputes for the years under consideration and had obtained Form-3 from the designated authority thereon, copy of which was enclosed alongwith this letter.
3. In view of this, we hereby treat these appeals pending before us as dismissed and withdrawn with a liberty given to the assessee to get the appeal restored in the event that assessee's declaration made under "Vivad Se Viswas Scheme 2020" is declared bad in law in future for any reason whatsoever.
4. In the result, appeals of the assessee are dismissed.
Order pronounced in open Court on 03/05/2021.
Sd/- Sd/-
(SAKTIJIT DEY) (M.BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 03/05/2021
KARUNA, sr.ps
3
ITA No.812/Mum/2019
The Board of Control for Cricket in India Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT DR, ITAT, Mumbai
5.
6. Guard file.
//True Copy// BY ORDER, (Asstt. Registrar) ITAT, Mumbai