DIGITAL CONSULTING AND SOFTWARE PARTNERS PRIVATE LIMITED,BHUBANESWAR vs. INCOME TAX OFFICER, WARD-1(1), BHUBANESWAR

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ITA 534/CTK/2024Status: DisposedITAT Cuttack17 July 2025AY 2015-16Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)1 pages
AI SummaryDismissed as withdrawn

Facts

The assessee filed appeals against the orders of the CIT(A) for Assessment Year 2015-16. The Id. AR submitted that the assessee had filed under the VSVS Scheme, and form no.4 was attached.

Held

The Tribunal dismissed the appeals as withdrawn, granting liberty to the assessee to revive them by filing a miscellaneous application if not successful in the VSVS-24.

Key Issues

Whether the appeals filed by the assessee against the orders of CIT(A) should be dismissed as withdrawn due to filing under the VSVS Scheme.

Sections Cited

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “CUTTACK” BENCH, CUTTACK

Before: SHRI GEORGE MATHAN, JM & SHRI RAJESH KUMAR, AM

For Appellant: Shri Pradyumna Kumar Sahoo
For Respondent: Shri Nishanth Rao B, DR
Hearing: 17.07.2025Pronounced: 17.07.2025

IN THE INCOME TAX APPELLATE TRIBUNAL “CUTTACK” BENCH, CUTTACK BEFORE SHRI GEORGE MATHAN, JM AND SHRI RAJESH KUMAR, AM ITA Nos. 534 & 535/CTK/2024 (Assessment Year: 2015-16) Digital Consulting and Software Partners Private Limited ITO, Ward 1(1), At-Flat no.10, Ganapati Towers, Bhubaneswar Vs. Bomikhal, Bhubaneswar, Odisha Dist. Khordha, PIN-751010, Odisha (Appellant) (Respondent) PAN No. AAECD2526M Assessee by : Shri Pradyumna Kumar Sahoo, AR Revenue by : Shri Nishanth Rao B, DR Date of hearing: 17.07.2025 Date of pronouncement: 17.07.2025

O R D E R PER PENCH:

These are appeals filed by the assessee against the orders of the ld. CIT (A), National Faceless Appeal Centre, Delhi vide order dated 30.07.2024 & 08.08.2024 for A.Y. 2015-16.

2.

Shri Pradyumna Kumar Sahoo represented on behalf of the assessee and Shri Nishanth Rao B, represented on behalf of the Revenue.

3.

The ld. AR submitted that the assessee filed under VSVS Scheme, the form no.4 has also been attached. Consequently, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal

4.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 17.07.2025.

Sd/- Sd/- (RAJESH KUMAR) (GEORGE MATHAN) (ACCOUNTANT MEMBER) (JUDICIAL MEMBER) Kolkata, Dated: 17.07.2025 Sudip Sarkar, Sr.PS Copy of the Order forwarded to: 1. The Appellant 2. The Respondent 3. CIT DR, ITAT, 4. 5. Guard file. BY ORDER, True Copy// Sr. Private Secretary/ Asst. Registrar Income Tax Appellate Tribunal, Cuttack