Income Tax Appellate Tribunal - Nagpur
Shetkari Solvent (India) Limited, ... vs Acit C.C. 1(1), Nagpur on 12 May, 2021
आयकर अपीलीय अधधकरण न्यायपीठ, नागपुर में ।
IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR
(Through Virtual Court at Pune)
BEFORE SHRI R.S.SYAL, VP AND
SHRI PARTHA SARATHI CHAUDHURY, JM
Sl. ITA No. Name of Appellant Name of Respondent Asst. Year
No.
1. 19/NAG/2017 Smt. Zubedabai Abdul The DCIT, Central 2005-06
Majid Akbani Circle, Amravati
C/o. Akbani Brothers,
Inside Jawahar Gate,
Amrabati,
PAN : AJLPA6679H
2-4. 242/NAG/2017 Shakeel Abdul Majid The DCIT, Central 2001-02
243/NAG/2017 Akbani, Circle, Akola 2002-03
244/NAG/2017 C/o. Akbani Traders, 2005-06
Jawahar Road,
Amravati- 444 601
PAN : AJJPA8949E
5. 04/NAG/2018 Shri Dhanraj Harichand The DCIT, AC, 2013-14
Khandelwal Amravati
C/o. M/s. Khandelwal
Jewellers, Laxmi Nagar
Chowk,
Dharampeth,
Nagpur-440010
PAN : ABDPK0881B
6. 64/NAG/2019 M/s. Ramlaxmi The ITO, Ward-4(4), 2010-11
Commercial Pvt. Ltd. Nagpur.
UG-10, Jagat Chamber,
Ambedkar Chowk,
Nagpur-440018
PAN : AAECR0107N
7. 184/NAG/2019 Shobha Khatri The ACIT, Akola 2015-16
Legal heir of Late Shri Circle, Akola
Kishor Madanlal Khatri
1, Chhayageet, Shrawgi
Plots, Akola-444001
PAN: ACJPK1427A
2
ITA 19/NAG/2017 & 9 others
8. 98/NAG/2018 Smt. Asha Prataprao The ITO, Ward-1, 2014-15
Chhatwani, Amravati
Chhatwani House, Near
Sudarshan Building,
Navjeevan Colony,
Shankar Nagar Road,
Amravati-444 601
PAN : AALPC7966J
9. 332/NAG/2013 Rakesh Chhugaram The Jt. CIT, 2009-10
Khatri, Amravati Circle,
Khatri Complex, Amravati
Walcut Compound,
Near Zenith Hospital,
Amravati
PAN : ABIPK3859L
10. 138/ NAG/2012 Shetkari Solvent (India) The ACIT, Central 2008-09
Limited. Circle-1, Nagpur
UG- 7 & 8, Jagat
Chambers,
Near Ambedkar Sqr.,
Central Avenue,
Bagadganj,
Nagpur-440 008
PAN : AABCS0105N
Assessee by : Smt. Alfiya Rozie,
Shri Abhay N Agarwal
Revenue by : Smt. Agnes P. Thomas
सुनवाई की तारीख / Date of Hearing : 12.05.2021
घोषणा की तारीख / Date of Pronouncement : 12.05.2021
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. The Ld. Counsels for the assesses submitted that the assessees wants to withdraw the grounds of appeals in light of the assessee opting for 3 ITA 19/NAG/2017 & 9 others resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed respective withdrawal applications along with Form-3 in this regard.
3. The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessees are dismissed being withdrawn.
4. In the result, all the appeals of assessees are dismissed as withdrawn.
Order pronounced on 12th day of May, 2021.
Sd/- Sd/-
R.S.SYAL PARTHA SARATHI CHAUDHURY
VICE PRESIDENT JUDICIAL MEMBER
पुणे / Pune; ददनाांक / Dated : 12th May, 2021. SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to :
1. अपीलाथी / The Appellant.
2. प्रत्यथी / The Respondent.
3. The Concerned CIT (Appeals)
4. The Concerned CIT.
5. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, "नागपुर" बेंच, / DR, ITAT, "Nagpur" Bench, Nagpur.
6. गार्ड फ़ाइल / Guard File.
आदेशानुसार / BY ORDER, // True Copy // धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.
4ITA 19/NAG/2017 & 9 others Date 1 Draft dictated on 12.05.2021 Sr.PS/PS 2 Draft placed before author 12.05.2021 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