ITAT Patna Bench

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT, CPC, TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT, CPC,TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other hand, Id. Departmental Representative did not oppose to withdraw these appeals. 4. We have heard the Id. Departmental Representative and perused the material available on record. By considering the totality of the facts and circumstances of the case, we dismiss the appeals of the assessee as withdrawn with the liberty to the assessee to get the appeals revived by filing necessary miscellaneous application

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT, CPC,TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT CPC TDS, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT,CPC,TDS, GHAZIABAD, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT CPC TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT CPC TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK, MADHOPUR BRANCH,PATNA vs ACIT, CPC, TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK, DHAMNA BRANCH,PATNA vs ACIT, CPC, TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other hand, ld. Departmental Representative did not oppose to withdraw these appeals. 4. We have heard the ld. Departmental Representative and perused the material available on record. By considering the totality of the facts and circumstances of the case, we dismiss the

DAKSHIN BIHAR GRAMIN BANK, TELWA BAZAR BRANCH,PATNA vs ACIT, CPC, TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other hand, ld. Departmental Representative did not oppose to withdraw these appeals. 4. We have heard the ld. Departmental Representative and perused the material available on record. By considering the totality of the facts and circumstances of the case, we dismiss the

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT, CPC, TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT,CPC,TDS, GHAZIABAD

the Bench that the assessee may be allowed to withdraw these appeals.

DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC,TDS, GHAZIABAD

DAKSHIN BIHAR GRAMIN BANK, KHAPARIA BRANCH,PATNA vs ASSISTANT COMMISSIONER OF INCOME TAX, CPC, TDS, GHAZIABAD