BIZ SECURE LABS PRIVATE LIMITED,PUNE vs. THE DCIT, CIRCLE 1(1), PUNE, PUNE
Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE
Before: SHRI RAMA KANTA PANDA & MS. ASTHA CHANDRA
PER RAMA KANTA PANDA, V.P. :
The above batch of six appeals filed by the assessee are directed against the separate orders of the Ld. CIT(A)-
NFAC, Delhi relating to assessment years mentioned therein.
2. Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeals is allowed and the appeals are dismissed as “withdrawn”.
2
ITA.No.1330 to 1335/PUN./2024
In the result, all the six appeals filed by the Assessee are dismissed as “withdrawn”.
Order pronounced in the open court on 21.01.2025. [MS. ASTHA CHANDRA]
[RAMA KANTA PANDA]
JUDICIAL MEMBER VICE PRESIDENT
Pune, Dated 21st January, 2025
VBP/-
Copy to 1. The appellant
2. The respondent
3. The CIT(A), Pune concerned.
4. D.R. ITAT, “A” Bench, Pune.
5. Guard File.
//By Order//
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Sr. Private Secretary, ITAT, Pune Benches,
Pune.