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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
ORDER PER BENCH : These are the appeals filed by the assessee directed against the separate orders of ld. Commissioner of Income Tax (Appeals)- 10, Pune common dated 17.09.2019 for the assessment years 2013-14 and 2014-15. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in all these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The 2 to 1777/PUN/2019 appellant also filed copy of Form No.3 issued by the Commissioner of Income Tax (TDS), Pune.
On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.
In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above captioned appeals stand dismissed as withdrawn.
In the result, all the above nine appeals filed by the assessee stand dismissed as ‘withdrawn’. Order pronounced in the open Court on this 27th day of May, 2022.