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Income Tax Appellate Tribunal, “B”
Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE
ORDER PER DR.DIPAK P.RIPOTE, AM: These Nine(09) appeals filed by the Assessee are directed against the common order of ld.Commissioner of Income Tax(Appeals), Pune-10 for the A.Y. 2015-16, dated 07.08.2019, emanating out of order under section 200A of the Income Tax Act, 1961 [in short “the Act”].
These Nine(09) appeals came up for hearing on 19th July, 2022. 2. At the time of hearing, Shri Saurabh Bora, AR appeared on behalf of the assessee. The ld.AR submitted that for all the impugned appeals under consideration i.e. to 1629/PUN/2019, the assessee has already been issued FORM-5 and settled dispute with ITA No’s.1621 to 1629/PUN/2019 for A.Y. 2015-16 Pramod Janardan Shrotri Vs. ACIT, CPC(TDS) (09 Appeals)
Income Tax Department by availing the benefits of Vivad se Visvas Scheme -2020 (VSV-20) from designated authority vide Acknowledgment No.633237361260522 dated 26.05.2022. The assessee requested to withdraw these appeals.
On the other hand the learned Departmental Representative (DR) submits that he has no objection, if all the Nine(09) appeals of the assessee are dismissed as withdrawn.
We have considered the contents of the withdrawal application dated 18.07.2022 filed by the assessee and the submissions of the Ld.DR for the Revenue. Considering the facts that the assessee has already filed application before the prescribed authority and settled the tax liability with the income–tax department under VSV-20 and have received FORM-5 vide Acknowledgement No.633237361260522 dated 26.05.2022 from designated authority, hence, the Nine(09) appeals of the assessee are dismissed as withdrawn.
In the result, Nine(09) appeals filed by the Assessee are stands dismissed as ‘withdrawn’.