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Income Tax Appellate Tribunal - Pune

M/S. Sigma Electric Manufacturing ... vs Deputy Commissioner Of Income-Tax, ... on 27 October, 2021

            आयकर अपीऱीय अधिकरण "बी" न्यायपीठ पण
                                              ु े में ।
     IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE

      BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER
                             AND
         SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

                आयकर अपीऱ सं. / ITA No.404/PUN/2019
                 नििाारण वषा / Assessment Year : 2009-10

      M/s. Sigma Electric Manufacturing
      Corporation Pvt. Ltd.,
      (Formerly known as M/s. Sigma Electric
      Manufacturing Pvt. Ltd.)
      (Formerly known as Sunk Rock
      Metal Foundries India Pvt. Ltd.,)
      (in which M/s. Sigma Electric Manufacturing
      Corporation Pvt. Ltd. is merged having PAN AADCS9493H)
      Gat No.154/1, 155 Post Mahalunge Village,
      Chakan Talegaon Road, Chakan,
      Pune - 410501

      PAN : AAXCS4352F
                                                    .......अऩीऱाथी / Appellant
                                  बिाम / V/s.

      The Dy. Commissioner of Income-tax,
      Circle - 10, Pune
                                                    ......प्रत्यथी / Respondent

            Assessee by       :       Shri Rohit Tapadiya
                                      (withdrawal application)
            Revenue by        :       Shri S.P. Walimbe

            सुनवाई की तारीख / Date of Hearing           : 27-10-2021
            घोषणा की तारीख / Date of Pronouncement      : 27-10-2021


                            आदे श / ORDER


This is an appeal filed by the assessee directed against order of the Commissioner of Income Tax (Appeals)-6, Pune, dated 07.01.2019 for the assessment year 2009-10.

2. When the matter was called on today, the appellant filed a letter seeking permission to withdraw the appeal on the ground that the issue 2 ITA No.404/PUN/2019 involved in the present appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax, Pune-3.

3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4. In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5. In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27th October, 2021.

              Sd/-                                              Sd/-
     S.S.VISWANETHRA RAVI                                 INTURI RAMA RAO
       JUDICIAL MEMBER                                   ACCOUNTANT MEMBER

ऩुणे / Pune; ददनाांक / Dated : 27th October, 2021 GCVSR आदे श की प्रनिलऱपप अग्रेपषि/Copy of the Order is forwarded to :

1. अऩीऱाथी / The Appellant;
2. प्रत्यथी / The Respondent;
3. आयकर आयुक्त(अऩीऱ) / The CIT(A)-6, Pune;
4. The Pr.CIT-5, Pune;
5. ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, ऩुणे "B" / DR 'B', ITAT, Pune;
6. गार्ड पाईऱ / Guard file.

आदे शानस ु ार / BY ORDER, //सत्यावऩत प्रतत// True Copy// वररष्ठ तनजी सधिव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune