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Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE
Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE
PER BENCH :
The instant batch of twelve appeals pertains to a single assessee viz., Cubix Automation Private Limited. All the other relevant particulars already stand tabulated hereinabove.
Heard both the parties. Case files perused.
2 ITA.Nos.742 to 753/PUN./2023 Cubix Automation Private Limited, Pune. 2. Learned counsel; after vehemently arguing the matter in favour of assessee’s pleadings and that both the learned lower authorities have erred in law and on facts in levying sec.234E r.w.s.200A late filing fee, has filed a letter before us reading as under :
The Revenue is equally fair enough in not objecting to the assessee’s foregoing withdrawal letter. Ordered accordingly.
3 ITA.Nos.742 to 753/PUN./2023 Cubix Automation Private Limited, Pune. 4. These assessee’s twelve appeals are dismissed as withdrawn in foregoing terms. A copy of this common order be placed in the respective case files.
Order pronounced in the open Court on 26.07.2023.