No AI summary yet for this case.
Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: SHRI WASEEM AHMED&
Consolidated Appeals (2)
O R D E R PER BENCH: Both the appeals relate to the order under section 271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as “the act”) for A.Ys. 2007-08 & 2008-09 respectively.
At the time of hearing of the instant appeal the Ld. Advocate appearing for the assessee submitted before us that the quantum order has ITA Nos.265 & 266/RJT/2016 A.Ys.2007-08 & 2008-09 - 2 - been deleted by the ITAT by its combined order dated 10.08.2018 in for A.Y. 2008-09 and combined order dated 16.01.2018 in ITA Nos. 122 to 124/Rjt/2013 for A.Ys. 2005-06 to 2007-08, ITA Nos. 166 to 168/Rjt/2013 for A.Ys. 2005-06 to 2007-08, ITA Nos. 110 to 112/Rjt/2013 for A.Ys. 2005-06 to 2007-08 & ITA Nos. 147 to 149/Rjt/2013 for A.Ys. 2005-06 to 2007-08 which has been gone through by us.
In that view of the matter the instant appeals are become infructuous. Thus, the appeals are dismissed as infructuous.
In the combined results, both the appeals are dismissed as infructuous. This Order pronounced in Open Court on 28/02/2020