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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM
ORDER These five appeals are filed by the assessee directed against the common orders of ld. Commissioner of Income Tax (Appeals)-11, Pune (‘CIT(A)’ for short) dated 07.12.2018 for the assessment years 2004-05 to 2008-09.
When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand 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 (Central), Pune.