I.K. GUJRAL PUNJAB TECHNICAL UNIVERSITY,KAPURTHALA vs. DCIT (EXEMPTIONS), CIRCLE 1, CHANDIGARH
आयकर अपील य अ धकरण,चडीगढ़ यायपीठ “ए” , चडीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL,
CHANDIGARH BENCH “A”, CHANDIGARH
HEARING THROUGH: VIRTUAL MODE
ी वम संह यादव, लेखा सद$य एवं ी परेश म. जोशी, , , , या(यक सद$य
BEFORE: SHRI. VIKRAM SINGH YADAV, AM &
&
&
& SHRI PARESH M. JOSHI, JM
आयकर अपील सं./ ITA NO. 748/CHD/2022
नधारण वष / A. Y. : 2019-20
I.K.Gujral Punjab Technical University,
Jalandhar-Kapurthala Highway,
Near Science City, Kapurthala.
बनाम
The DCIT (Exemptions),
Circle – 1, Chandigarh.
थायी लेखा सं./PAN NO: AAAJP1130G
अपीलाथ/Appellant
यथ/Respondent
आयकर अपील सं./ ITA NOs. 126 & 213/CHD/2023
नधारण वष / A. Y. : 2013-14 & 2017-18
I.K.Gujral Punjab Technical University,
Jalandhar-Kapurthala Highway,
Near Science City, Kapurthala.
बनाम
The DCIT (Exemptions),
Circle – 1, Chandigarh.
थायी लेखा सं./PAN NO: AAAJP1130G
अपीलाथ/Appellant
यथ/Respondent
नधा रती क ओर से/Assessee by :
Ms. Somya Jain, CA
राजव क ओर से/ Revenue by :
Shri Rohit Sharma, CIT DR
सुनवाई क तार$ख/Date of Hearing :
28.01.2025
उदघोषणा क तार$ख/Date of Pronouncement : 29.01.2025
आदेश/Order
PER BENCH :
These are assessee's appeals for assessment year 2019-20,
2013-14 and 2017-18 against the order of ld. CIT(A) NFAC dated
10.2022, 11.01.2023 and 17.02.2023 respectively. 2. The ld. counsel for the assessee has filed an Application dated 28.01.2025 seeking permission to withdraw these appeals. The contents of the application are as under : “The captioned appeals are listed for hearing before the Hon'ble 'A' Bench of the Tribunal today.
In this regard, it is respectfully submitted that the appellant, in order to buy peace and avoid litigation, decided to settle the captioned appeals under The Direct Tax Vivad se
Vishwas Scheme, 2024 ("DTVSV") and has received certificate in Form 2 from the designated authority for each of the captioned appeal. Copy of Form 2 issued by the designated authority under the DTVSV Scheme are enclosed herewith as under:
(i)
AY 2013-14 - ITA 126/Chandi/2023 - Annexure 1;
(ii)
AY 2017-18 - ITA 213/Chandi/2023 - Annexure 2;
(iii)
AY 2019-20 - ITA 748/Chandi/2022 - Annexure 3
In view of the aforesaid, it is respectfully submitted that since the captioned1 appeals now stand resolved/settled under the DTVSV Scheme, the same has been rendered infructuous and may accordingly be treated as withdrawn subject to the caveat that in case forms filed by the appellant are rejected at a later stage, then, the appellant shall be at liberty to approach the Tribunal for reinstitution of the appeals.
It is therefore prayed that the captioned appeals may thus kindly be allowed to be withdrawn subject to the aforesaid caveat.”
The ld. DR has posed no objection to the request of the assessee. 4. In view of the above facts and circumstances, the appeals of the assessee are dismissed as withdrawn.
In the result, the appeals of the assessee are dismissed as withdrawn.
Order pronounced on 29.01.2025. परेश म. जोशी
वम संह यादव
(PARESH M. JOSHI)
( VIKRAM SINGH YADAV)
या(यक सद$य / JUDICIAL MEMBER
लेखा सद$य/ ACCOUNTANT MEMBER
‘Poonam’
आदेश क त*ल+प अ,े+षत/ Copy of the order forwarded to :
1. अपीलाथ/ The Appellant
2. यथ/ The Respondent
3. आयकर आयु.त/ CIT
4. आयकर आयु.त (अपील)/ The CIT(A)
5. +वभागीय त न3ध, आयकर अपील$य आ3धकरण, च6डीगढ़/ DR, ITAT,
CHANDIGARH
6. गाड फाईल/ Guard File
आदेशानुसार/ By order,
सहायक पंजीकार/