Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE
Before: SHRI RAMA KANTA PANDA & SHRI SATBEER SINGH GODARA
ORDER PER SATBEER SINGH GODARA, J.M. : These assessee’s six appeals for assessment year 2015-16, arise against the CIT(A), Pune-10, Order in appeal No.PN/CIT(A)10/ACIT(CPC)-TDS/93/18-19/379, dated 30.07.2019, involving proceedings u/s.154 r.w.s.200A of the Income Tax Act, 1961 (in short “the Act”).
During the course of hearing, Mr. Abhay Avchat, vide letter dated 26.04.2024, seeks permission of the tribunal for withdrawal of these appeals reading as under :
2 ITA.Nos.82 to 87/PUN./2024
Learned DR has no objection.
We, therefore, dismiss the appeals of the assessee as withdrawn in above terms. A copy of this common order be placed in the respective case files. Ordered accordingly.
3 ITA.Nos.82 to 87/PUN./2024 Order pronounced in the open Court on 26.04.2024.