AMBIT SOFTWARE PRIVATE LIMITED,PUNE vs. INCOME TAX OFFICER, TDS, WARD-1, PUNE, PUNE
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Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE
Before: SHRI RAMA KANTA PANDA & SHRI SATBEER SINGH GODARA
IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE [THROUGH VIRTUAL HEARING] BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.Nos.82 to 87/PUN./2024 Assessment Year 2015-2016 Ambit Software Private The Income Tax Officer, Limited, Office No.104, First Ward-1, Room No.114, 1st Floor, The Chambers, Nagar Floor, Aayakar Sadan, Bodhi Road, Viman Nagar, vs. Towers, Salisbury Park, PUNE - 411 014. Gultekadi, Pune – 411 037. Maharashtra. Maharashtra. PAN AAFCA9195G (Appellant) (Respondent) For Assessee : Shri Abhay Avchat For Revenue : Shri Ramnath P. Murkunde Date of Hearing : 26.04.2024 Date of Pronouncement : 26.04.2024 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We, therefore, dismiss the appeals of the assessee as withdrawn in above terms.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.
Sd/- Sd/- [RAMA KANTA PANDA] [SATBEER SINGH GODARA] VICE PRESIDENT JUDICIAL MEMBER Pune, Dated 26th April, 2024
VBP/- Copy to
The appellant 2. The respondent 3. The CIT(A), Pune-12, Pune. 4. The Pr. CIT, Pune concerned 5. D.R. ITAT, “A” Bench, Pune. 6. Guard File. //By Order// //True Copy //
Sr. Private Secretary, ITAT, Pune Benches, Pune.