JAINTIA STAFFING SERVICES PRIVATE LIMITED,LUMSHNONG vs. INCOME TAX OFFICER, WARD-1, SHILLONG
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Income Tax Appellate Tribunal, “GUWAHATI ‘SMC’ BENCH, GAUHATI
Before: Shri Sanjay Garg
आदेश / ORDER The captioned two appeals have been preferred by the assessee against the separate orders both dated 18.07.2022 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. At the outset, the ld. Counsel for the assessee has filed a letter dated 13.03.2023 seeking permission of the Bench to withdraw both these appeals filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and these appeals of the assessee are dismissed as withdrawn.
I.T.A. Nos.26&27/GTY/2022 Assessment Years: 2017-18 & 2018-19 Jaintia Staffing Services Pvt Ltd 3. In the result, the captioned appeals of the assessee are dismissed as withdrawn. Kolkata, the 15th March, 2023. Sd/- [संजय गग� /Sanjay Garg] �या�यक सद�य/Judicial Member
Dated: 15.03.2023. RS Copy of the order forwarded to: 1. Jaintia Staffing Services Pvt Ltd 2. ITO, Ward-1, Shilling 3. CIT (A)- 4. CIT- , 5. CIT(DR),
//True copy// By order Assistant Registrar, Kolkata Benches