CAPGEMINI TECHNOLOGY SERVICES INDIA LIMITED (AS SUCCESSOR OF ARICENT TECHNOLOGIES PRIVATE LIMITED),PUNE MAHARASHTRA vs. ASSESSMENT UNIT AND DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1)(1), PUNE MAHARASHTRA

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ITA 1961/PUN/2024Status: DisposedITAT Pune16 December 2024AY 2020-21Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the grounds of appeal raised by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Assessing Officer for Assessment Year 2020-21. The assessee subsequently requested to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “C” :: PUNE

Before: DR.DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Appellant: Shri Nikhil Pathak – AR
For Respondent: Shri Prakash L Pathade – CIT(DR)
Hearing: 12/12/2024Pronounced: 16/12/2024

Assessment Year: 2020-21 Capgemini Technology V Assessment Unit and Services India Limited (as s Deputy Commissioner of successor of Aricent Income Tax, Circle- Technologies Private Limited), 1(1)(1), Pune. Plot No.14, Rajiv Gandhi Infotech Park, Hinjewadi Phase-III, MIDC, SEZ, Village Man, Taluka Mulshi, Dist. Pun, Pune – 400708. PAN: AACCT2194F Appellant/ Assessee Respondent / Revenue Assessee by Shri Nikhil Pathak – AR Revenue by Shri Prakash L Pathade – CIT(DR) Date of hearing 12/12/2024 Date of pronouncement 16/12/2024 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the assessee against the order of the Assessing Officer passed under section 143(3) r.w.s 144C(13) of the Act, for Assessment Year 2020-21 dated 23.07.2024.

Submission of ld.AR : 2. The Assessee filed letter dated 10.12.2024 as under :

2.1 Hence, ld.Authorised Representative(ld.AR) requested to allow assessee to withdraw present appeal.

Submission of ld.DR : 3. On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the above, we permit to withdraw the appeal of the assessee. Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 16th December, 2024.

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