VISHNU VARSHAN CHERUVU,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 8, PUNE, PUNE
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH “SMC”, PUNE
BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER
आयकर अपील सं. / ITA No.1507/PUN/2025
िनधाᭅरण वषᭅ / Assessment Year : 2019-20
Vishnu Varshan Cheruvu,
308, A Block, Shri Krupa
Towers,
Sringeri
Colony,
Street
N1,
Mohannagar
Kothapet, Hyderabad- 500035. PAN : AJEPC8382H
Vs. DCIT, Circle-8, Pune.
Appellant
Respondent
आदेश / ORDER
PER MANISH BORAD, AM:
This appeal filed at the instance of assessee is directed against the order of Ld. CIT(A)/NFAC dated 17.04.2025 for A.Y. 2019-20. 2. At the outset, Ld. Counsel for the assessee requested for withdrawing this appeal. Ld. DR did not oppose. I therefore dismiss this appeal as withdrawn.
3. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced on 10th day of July, 2025. (MANISH BORAD)
ACCOUNTANT MEMBER
पुणे / Pune; ᳰदनांक / Dated : 10th July, 2025. Sujeet
Assessee by : Shri Chetan Agarwal (Virtual)
Revenue by : Shri Deepak Kumar Kedia
Date of hearing
: 10.07.2025
Date of pronouncement : 10.07.2025
2
आदेश कᳱ ᮧितिलिप अᮕेिषत / Copy of the Order forwarded to :
1. अपीलाथᱮ / The Appellant.
2. ᮧ᭜यथᱮ / The Respondent.
3. The Pr. CIT concerned.
4. िवभागीय ᮧितिनिध, आयकर अपीलीय अिधकरण, “SMC” बᱶच,
पुणे / DR, ITAT, “SMC” Bench, Pune.
गाडᭅ फ़ाइल / Guard File. आदेशानुसार / BY ORDER,
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Senior Private Secretary
आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.