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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE – VIRTUAL COURT
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER This batch of appeals by the same assessee are directed against consolidated order, dated 16-08-2016 passed by the Commissioner of Income-tax (Appeals)-12, Pune in relation to the assessment years 2009-10 to 2013-14. 2. Before us, the ld. AR has filed a letter dated 25-02-2021 seeking permission to withdraw all the appeals as the assessee had received Form No.3 under „Vivad Se Vishwas Scheme‟ 2 to 2417/PUN/2016 SM Eberspaecher Exhaust Pvt. Ltd. under The Direct Taxes Vivad Se Vishwas Act, 2020. The relevant contents of such letter, read as under : “The above referred appeals are filed by appellant before the Honorable Bench on 14/10/2016. Appellant has applied under the Direct Tax Vivad Se Vishwas Act, 2020 for all the above years (i.e. AY 2009-10 to AY 2013-14). Appellant has also received Form-3 from the learned PCIT. Copy of Form-3 is enclosed herewith. Considering the fact, appellant requests the Honorable Bench to kindly allow appellant to withdraw the present appeals and oblige.”
On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of ld. AR to withdraw all the appeals.
In the result, all the appeals are dismissed as „withdrawn‟. Order pronounced in the Open Court on 16th March, 2021.
Sd/- Sd/- (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; ददिधांक Dated : 16th March, 2021 GCVSR आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order is forwarded to : अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. आयकर आयुक्त(अपील) / The CIT (Appeals)-12, Pune 4. The Pr.CIT(Central), Pune ववभधगीय प्रनिनिधर्, आयकर अपीऱीय अधर्करण, पुणे “A” / 5. DR „A‟, ITAT, Pune; गधर्ा फधईऱ / Guard file. 6. //ue copy // आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 16-03-2021 Sr.PS 2. Draft placed before author 16-03-2021 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.