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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI
PER SHAMIM YAHYA, ACCOUNTANT MEMBER : These are appeals by the assessee against the order of the ld. CIT (Appeals) for respective assessment years.
assessment years. 3. Ld. DR for the Revenue did not have any objection in this regard. 4. Hence, we permit withdrawal of all these appeals and accordingly, all the appeals are dismissed as withdrawn. Order pronounced in the open court on this 9th day of September, 2022.