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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Chandra Poojari, AM & Shri George George K, JM
Per George George K, JM
At the time of hearing before us, the learned Departmental Representative, by placing a letter dated 15.10.2019, sought for permission to withdraw the appeals filed by the Revenue, in view of the low tax effect involved in these appeals as mandated in CBDT Circular No. 17/2019 dated 8th August, 2019. We, therefore, permit the Revenue to withdraw its appeals.
In the result, Revenue’s appeals are dismissed, as withdrawn.
Order pronounced on this 04th day of November, 2019.