Income Tax Appellate Tribunal - Pune
Shri Datta Sansthan Dabhad,, Nanded vs Income-Tax Officer, (Exemptions),, ... on 5 April, 2021
आयकर अपीलीय अिधकरण "ए" यायपीठ पुणे म ।
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE
(Through Virtual Court)
BEFORE SHRI INTURI RAMA RAO, AM
AND SHRI PARTHA SARATHI CHAUDHURY, JM
Sl. ITA No. Name of Appellant Name of Asst. Year
No. Respondent
1. 2408/PUN/2017 Shri Datta Sansthan ITO, (Exemptions), 2012-13
Dabhad, Nanded.
At Post Dabhad, Taluka
Ardhapur, Dist. Nanded-
431704.
PAN : AALTS5332C
2. 2583/PUN/2017 M/s. Ramson Polypack ACIT (CPC)- TDS, 2013-14
Pvt. Ltd., Ghaziabad.
3 Swojas Excellancy,
Ganeshwadi, F.C. Road,
Deccan Gymkhana,
Pune-411004.
PAN: AAECM7636D
3. 56/PUN/2017 Kiran Babanrao Bhosale, ITO, Ward-2, 2012-13
21, Karanje Peth, Karanje, Satara.
Satara - 415001.
PAN: ALJPB0545P
Assessee by : None
Revenue by : Shri S. P. Walimbe
सुनवाई क तारीख / Date of Hearing : 22.03.2021
घोषणा क तारीख / Date of Pronouncement : 05.04.2021
आदेश / ORDER
This bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of the Learned Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.
2. When the matter had come up for hearing today, the appellants filed their respective letters seeking permission to withdraw the appeals as the 2 dispute in these appeals is proposed to be settled under Vivad Se Vishwas Scheme, 2020.
3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeals.
4. We are inclined to grant the permission to the appellant herein to withdraw the appeals with the liberty to the appellant to revive the appeals proceedings in the event of the Pr. Commissioner of Income Tax declines to issue Form No.3 Certificate under sub-section (1) of section 5 of the Direct Tax Vivad Se Vishwas Act, 2020 for whatsoever reasons. Accordingly, the appeals stand dismissed as withdrawn.
5. In the result, all the above three appeals filed by the assessee are dismissed as withdrawn.
Order pronounced on this 05th day of April, 2021.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (INTURI RAMA RAO) याियक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
पुणे / Pune; दनांक / Dated : 05th April, 2021. Sujeet आदेश क ितिलिप अ िे षत / Copy of the Order forwarded to :
1. अपीलाथ / The Appellant.
2. यथ / The Respondent.
3. Concerned CIT(A).
4. Concerned CIT.
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, "ए" बच, पुणे / DR, ITAT, "A" Bench, Pune.
6. गाड फ़ाइल / Guard File.
आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.