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

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ITA 535/CTK/2024Status: DisposedITAT Cuttack17 July 2025AY 2015-16Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the submission regarding the VSVS Scheme and form no. 4. Consequently, the Tribunal decided to dismiss the appeal as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the Id. CIT(A). The assessee's representative submitted that the assessee had filed under the VSVS Scheme and form no. 4 was attached.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the submission regarding the VSVS Scheme.

Which sections of the Income-tax Act were involved?

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

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 Consequently, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal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In the result, both the appeals of the assessee are dismissed as withdrawn.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.

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