Income Tax Appellate Tribunal - Pune
Ambit Software Private Limited, Pune vs Acit,(Cpc)-Tds, Ghaziabad on 5 April, 2021
आयकर अपीलीय अधधकरण "ए" न्यायपीठ पुणे में ।
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE
(Through Virtual Court)
BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER
AND
SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER
आयकर अपील सं. / ITA Nos. 2099 to 2104/PUN/2019
धनधाारण वषा / Assessment Years : 2013-14, 2015-16 & 2016-17
Ambit Software Pvt. Ltd.
Unit No.1048, 1st Floor,
The Chambers, Nagar Road,
Viman Nagar, Pune-411 047
PAN : AAFCA9195G
.......अपीलाथी / Appellant
बनाम / V/s.
The Assistant Commissioner of Income Tax,
(CPC), TDS, Ghaziabad.
......प्रत्यथी / Respondent
Assessee by : Withdrawal Application
Revenue by : Shri S.P Walimbe
सुनवाई की तारीख / Date of Hearing : 25.03.2021
घोषणा की तारीख / Date of Pronouncement : 05.04.2021
आदेश / ORDER
These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.
2. Before us, the assessee filed withdrawal applications seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020 and 2 ITA Nos. 2099 to 2104/PUN/2019 A.Ys.2013-14, 2015-16 & 2016-17 the said applications are in process and are waiting for acceptance of the same. The assessee did not get Form 3 from the Respondent. The assessee is ready to withdraw the appeal under the circumstances if a conditional order is passed to that effect.
3. The Ld. DR has no objection in case the assessee wishes to withdraw the appeals.
4. In view of the request made by the assessee, we permit the assessee to withdraw the appeals. However, if the Respondent Department disapproves the application of the assessee filed under Vivad se Vishwas Scheme, the assessee is at liberty to file an application to restore the appeals before this Tribunal.
5. In the result, the appeals of the assessee are dismissed as withdrawn.
Order pronounced on 05th day of April, 2021.
Sd/- Sd/-
INTURI RAMA RAO PARTHA SARATHI CHAUDHURY
ACCOUNTANT MEMBER JUDICIAL MEMBER
पुणे / Pune; ददनांक / Dated : 05th April, 2021 Sujeet / SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to :
1. अपीलाथी / The Appellant.
2. प्रत्यथी / The Respondent.
3. The CIT(Appeals)-10, Pune.
4. The CIT (TDS), Pune
5. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, " ए" बेंच, पुणे / DR, ITAT, "A" Bench, Pune.
6. गार्ा फ़ाइल / Guard File.
आदेशानुसार / BY ORDER, // True Copy // धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.
3ITA Nos. 2099 to 2104/PUN/2019 A.Ys.2013-14, 2015-16 & 2016-17 Date 1 Draft dictated on 25.03.2021 Sr.PS/PS 2 Draft placed before author 05.04.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order