RESILIENT COSMECEUTICALS PRIVATE LIMITED,PUNE vs. DCIT, CIR-5, PUNE, PUNE
आयकर अपीलीय अिधकरण ”बी” Ɋायपीठ पुणेमŐ।
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCHES “B” :: PUNE
BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER
AND SHRI VINAY BHAMORE, JUDICIAL MEMBER
आयकर अपील सं. / ITA Nos.248 & 249/PUN/2025
िनधाᭅरण वषᭅ / Assessment Years: 2012-13- & 2013-14
Resilient Consmeceuticals
Private Limited ,
26-13, Resilient House,
Dahanukar Colony, Lane-7,
Kothrud, Pune – 411038. PAN: AAACR9941E
V s
The Assessment Unit,
DCIT, Circle-5, Pune.
Income Tax Department.
Appellant/ Assessee
Respondent / Revenue
Assessee by Shri Rajesh Bhagwan Ubhe – AR
Revenue by Shri Arvind Desai – Addl.CIT(DR)
Date of hearing
10/03/2025
Date of pronouncement 10/03/2025
आदेश/ ORDER
PER DR. DIPAK P. RIPOTE, AM:
These two appeals filed by the assessee against the separate orders of ld.Commissioner of Income Tax(Appeals)[NFAC] passed under section 250 of the Income Tax Act, 1961; both dated
29.11.2024
for Assessment
Years
2012-13
and 2013-14
respectively.
ITA Nos.248 & 249/PUN/2025 [A]
2
2. At the outset of hearing, ld.AR for the assessee submitted that they are in receipt of Form 2 under VSVS Scheme-2024, therefore, assessee intends to withdraw both the appeals. Ld.AR filed written requests(two) for withdrawal as under :
ITA Nos.248 & 249/PUN/2025 [A]
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Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.
In view of the above, we permit to withdraw the both appeals of the assessee. Accordingly, grounds of appeal raised by the assessee in both the appeals are dismissed as withdrawn.
ITA Nos.248 & 249/PUN/2025 [A]
In the result, both appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 10th March, 2025. (VINAY BHAMORE) (DR. DIPAK P. RIPOTE)
JUDICIAL MEMBER ACCOUNTANT MEMBER
पुणे / Pune; ᳰदनांक / Dated : 10th Mar, 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.