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Income Tax Appellate Tribunal - Pune

Brintons Carpets Asia Pvt. Ltd.,, Pune vs Joint Commissioner Of Income-Tax, ... on 1 December, 2020

        IN THE INCOME TAX APPELLATE TRIBUNAL
          PUNE BENCH "C", PUNE - VIRTUAL COURT

      BEFORE SHRI R.S. SYAL, VICE PRESIDENT
AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

                       ITA No.1452/PUN/2017
               िनधा रण वष  / Assessment Year : 2012-13

     Brintons Carpets Asia Pvt. Ltd.,            Vs.       JCIT,
     Gat Nos. 414, 415, 416,                               Circle-1(1),
     Village Urawade, Tal. Mulshi,                         Pune
     Dist. Pune - 412 115
     PAN : AAACB7059H
                    Appellant                              Respondent


     Assessee by                   Shri Nikhil Pathak
     Revenue by                    Shri A.M. Krishnan Mahadevan

     Date of hearing               01-12-2020
     Date of pronouncement         01-12-2020

                             आदेश / ORDER


This appeal by the assessee is directed against the order dated 03-03-2017 passed by the Commissioner of Income-tax (Appeals)- 13, Pune in relation to the assessment year 2012-13.

2. Before us, assessee has filed a letter dated Nil seeking withdrawal of the appeal. The relevant contents of such letter read as under :

"The Appellant Company wants to Withdraw the above referred Appeal considering the fact that the appellant has received the effect giving order u/s.250 of the Income Tax Act, 1961 allowing entire relief to the amount of addition made by the Learned Transfer Pricing Officer for the year under consideration. Considering this the Appellant wants to withdraw the present Appeal."
2 ITA No.1452/PUN/2017

Brintons Carpets Asia Pvt. Ltd.,

3. The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4. In the result, the appeal is dismissed as 'withdrawn'.

Order pronounced in the Open Court on 01st December, 2020.

            Sd/ -                                 Sd/ -
(S.S.VISWANETHRA RAVI)                         (R.S.SYAL)
    JUDICIAL MEMBER                         VICE PRESIDENT

पुणे Pune; दनांक Dated : 01st December, 2020 सतीश आदेश क ितिलिप अ िे षत / Copy of the Order is forwarded to :

1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. आयकर आयु (अपील) / The CIT (Appeals)-13, Pune
4. The Pr.CIT-5, Pune
5. सी"
िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, पुणे "सी सी / DR 'C', ITAT, Pune;
6. गाड फाईल / Guard file.
// True copy // आदेशानुसार/ ार BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune 3 ITA No.1452/PUN/2017 Brintons Carpets Asia Pvt. Ltd., Date
1. Draft dictated on 01-12-2020 Sr.PS
2. Draft placed before author 01-12-2020 Sr.PS
3. Draft proposed & placed JM before the second member
4. Draft discussed/approved JM by Second Member.
5. Approved Draft comes to Sr.PS the Sr.PS/PS
6. Kept for pronouncement on Sr.PS
7. Date of uploading order Sr.PS
8. File sent to the Bench Clerk Sr.PS
9. Date on which file goes to the Head Clerk
10. Date on which file goes to the A.R.
11. Date of dispatch of Order.
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