SHREE VINDHYA CAST COATERS LIMITED,JALGAON vs. DCIT CPC - TDS, GHAZIABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that no one appeared for the assessee at the hearing. Considering the assessee's request and the absence of objection from the Revenue, the Tribunal permitted the withdrawal of the appeals.
What were the facts?
The assessee filed six appeals against separate orders of the CIT(A) for Assessment Years 2020-21, 2021-22, and 2022-23. The assessee later submitted a letter requesting to withdraw these appeals as they believed two appeal numbers were inadvertently allotted to different appeals.
What were the issues?
Whether the appeals should be dismissed as withdrawn due to a request from the assessee, who did not appear for the hearing, and with no objection from the Revenue.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCHES “B” :: PUNE
Before: MS.ASTHA CHANDRA & DR.DIPAK P. RIPOTE
ORDER PER BENCH : This bunch of six appeals filed by the assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeal)/[NFAC], passed under section 250 of the Income Tax Act, 1961 dated 21.02.2025, 20.02.2025 for the Assessment Years 2020-21, 2021-22, 2022-23 respectively.
ITA Nos.1164 to 1169/PUN/2025 [A]
At the outset of hearing, no one appeared on behalf of the assessee. The assessee had filed appeal against ld.CIT(A)’s order twice, once Electronically and another Physically. Therefore, assessee submitted a letter and requested to withdraw these six appeals stating that inadvertently two appeal numbers have been allotted two different appeals, therefore requested to withdraw these six appeals as under : to 1169/PUN/2025 [A] Submission of ld.DR : 3. On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeals of assessee are dismissed as withdrawn.
ITA Nos.1164 to 1169/PUN/2025 [A]
In view of the above, since these are duplicate appeals, we permit to withdraw all the six appeals of the assessee. Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.
In the result, all six appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 11th June, 2025.
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