D.Y. PATIL EDUCATION SOCIETY,,KOLHAPUR vs. DEPUTY COMMISSIONER OF INCOME TAX,,
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA
PER BENCH:
The above 8 appeals filed by the assessee are directed against the respective orders of the Ld. CIT(A), Pune - 11 relating to assessment years 2008-09 to 2012-
13 in quantum and penalty proceedings.
ITA Nos.535 to 538/PUN/2020
The assessee filed the applications seeking withdrawal of all the 8 appeals on the ground that it has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSVS Scheme, 2024) and has also enclosed Form No.1 filed under the (DTVSVS Scheme, 2024) and Form No.2 issued by the PCIT, Centra 4, Mumbai under (DTVSVS Scheme, 2024). He accordingly requested that all the 8 appeals filed by the assessee may be allowed to be withdrawn.
In absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the above 8 appeals is allowed and all the 8 appeals are dismissed as “withdrawn”.
In the result, all the 8 appeals filed by the assessee are dismissed as “withdrawn”.
Order pronounced in the open Court at the conclusion of hearing itself i.e. on 25th February, 2025. (ASTHA CHANDRA)
VICE PRESIDENT
पुणे Pune; दिन ांक Dated : 25th February, 2025
GCVSR
ITA Nos.535 to 538/PUN/2020
आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:
अपीलार्थी / The Appellant; 2. प्रत्यर्थी / The Respondent
4. The concerned Pr.CIT, Pune DR, ITAT, „A‟ Bench, Pune 5. गार्ड फाईल / Guard file.
आदेशानुसार/ BY ORDER,
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Senior Private Secretary
आयकर अपीलीय अधिकरण ,पुणे
/ ITAT, Pune
S.No.
Details
Date
Initials
Designation
1
Draft dictated on 25.02.2025
Sr. PS/PS
2
Draft placed before author
25.02.2025
Sr. PS/PS
3
Draft proposed & placed before the Second Member
JM/AM
4
Draft discussed/approved by Second
Member
AM/AM
5
Approved Draft comes to the Sr. PS/PS
Sr. PS/PS
6
Kept for pronouncement on Sr. PS/PS
7
Date of uploading of Order
Sr. PS/PS
8
File sent to Bench Clerk
Sr. PS/PS
9
Date on which the file goes to the Head
Clerk
10
Date on which file goes to the A.R.
11
Date of Dispatch of order