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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Chandra Poojari, AM & Shri George Mathan, JM
O R D E R Per George Mathan, JM: These appeals filed by assessee are directed against the orders of the CIT(A)-II, Kochi in ITA 27/R-1/E/CIT(A)-II/2009-10 dated 14.01.2014 for the assessment year 2006-07, ITA 116/R-1/E/CIT(A)-II/2010-11 dated 23.01.2014 for the assessment year 2007-08 and ITA 167/R-1/E/CIT(A)- II/2011-12 dated 23.01.2014 for the assessment year 2008-09.
Ms. Dona Adv. appeared on behalf of the assessee and Smt. Jamuna Devi, Senior Department Representative appeared on behalf of Revenue.
At the time of hearing the learned A.R. for the assessee submitted that the assessee has filed an application under Vivad-se-Viswas Scheme of 2020. The same has also been accepted by the Revenue and intimation in this regard has been issued. A copy of the same is taken note of and kept on record.
As the assessee’s application under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue, appeals filed by the assessee no more survive and consequently the appeals stand dismissed as withdrawn.
Dictated and pronounced in the open Court on 5th April, 2021.