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Income Tax Appellate Tribunal - Rajkot

Classic Network Private ... vs The Deputy Commissioner Of Income Tax, ... on 28 July, 2025

  IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT
         BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER.
                                &
            SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER
                        आयकर अपील सं./ITA No. 220/RJT/2024
                       नधारण वष / Assessment Year: (2019-20)
                                 (Hybrid Hearing)
   Classic Network Pvt. Ltd.,             Vs. The Deputy Commissioner of
   202, Arpan Complex, Kalawad Road,            Income Tax, Central - 1,
   Opp. Swaminarayan Temple,                    Income Tax Officer, Amruta Estate
   Rajkot - 360001                              Building, Nr. Girnar Cinema, M.
                                                G. Road,
                                                Rajkot - 360001
    थायीले खासं . /जीआइआरसं . /PAN/GIR No.: AABCC8197Q
   (Appellant)                                     (Respondent)

Appellant by                            : Shri D. M. Rindani, Ld. AR
Respondent by                           : Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Date of Hearing                         : 28 /07 /2025
Date of Pronouncement                   : 28 /07 /2025

                                आदे श / O R D E R

PER DINESH MOHAN SINHA, JM:

Captioned appeals filed by assessee pertaining to Assessment Year 2019- 20, is directed against order passed by Commissioner Of Income Tax (Appeal), Orders dated 29/03/2024 , which intern arises out of order passed by Assessing Officer dated 26/09/2021 u/s. 143(3) of The Income Tax Act, 1961.

2. By letter dated 28.07.2024 before the Tribunal, the Ld. AR of the assessee submitted that the assessee has opted benefit of the "Direct Tax Vivad Se Vishwas Scheme, 2024" and requested for withdrawal of appeals.

3. On the other hand, the Ld. Sr. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee.

ITA- 220/RJT/2024 (AY-2019-20) Classic Network P. Ltd. vs. DCIT

4. We have heard the matter and gone through request of the assessee and noted that assessee has prayed for withdrawal of the appeals. We allow assessee to withdrawal the appeal.

5. In the result, the appeal of the assessee (in ITA No. 220/RJT/2024 for AY.2019-

20) is dismissed as withdrawn.

Order pronounced in the open court on 28 /07/2025.

                Sd/-                                                   Sd/-
  (Dr. A.L. SAINI)                                      (DINESH MOHAN SINHA)
ACCOUNTANT MEMBER                                         JUDICIAL MEMBER
Rajkot
 दनांक/ Date: 28 /07/2025
Copy of the Order forwarded to
1. The Assessee
2. The Respondent
3. The CIT(A)
4. Pr. CIT
5. DR/AR, ITAT, Rajkot
6. Guard File
                                                     By Order

                                             Assistant Registrar/Sr. PS/PS
                                                      ITAT, Rajkot




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