SHREE VINDHYA CAST COATERS LIMITED,JALGAON vs. DCIT CPC - TDS, GHAZIABAD
आयकर अपीलीय अिधकरण ”बी” Ɋायपीठ पुणेमŐ।
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCHES “B” :: PUNE
BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER
AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER
आयकर अपील सं. / ITA Nos.1164 to 1169/PUN/2024
िनधाᭅरण वषᭅ / Assessment Year: 2020-21, 2021-22, 2022-23
Shree Vindhya Cast Coaters
Limited,
Somani Nagar, Duskheda B.O,
Bhusawal, Jalgaon – 425203. Maharashtra.
V s.
The Dy.Commissioner of Income Tax, CPC-TDS.
PAN: AAACS8089A
Appellant/ Assessee
Respondent / Revenue
Assessee by None.
Revenue by Shri Amit Bobde & Shri Ajitesh Kumar
Meena – Addl.CIT/CIT(DR)
Date of hearing
11/06/2025
Date of pronouncement 11/06/2025
आदेश/ 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]
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2. 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 :
ITA Nos.1164 to 1169/PUN/2025 [A]
Submission of ld.DR :
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did not object to the contention of the assessee and has no objection if the appeals of assessee are dismissed as withdrawn.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]
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4. 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 Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.
In the result, all six appeals of the assessee are dismissed as withdrawn.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. (ASTHA CHANDRA) ACCOUNTANT MEMBER पुणे / Pune; ᳰदनांक / Dated : 11th June, 2025/ SGR आदेशकᳱᮧितिलिपअᮕेिषत / Copy of the Order forwarded to : 1. अपीलाथᱮ / The Appellant. 2. ᮧ᭜यथᱮ / The Respondent. 3. The CIT(A), concerned. 4. The Pr. CIT, concerned. 5. िवभागीयᮧितिनिध, आयकर अपीलीय अिधकरण, “बी” बᱶच, पुणे / DR, ITAT, “B” Bench, Pune.
गाडᭅफ़ाइल / Guard File. आदेशानुसार / BY ORDER,
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Senior Private Secretary
आयकर अपीलीय अिधकरण, पुणे/ITAT, Pune.