SAIRA BALGOPAL MENON,DUBAI, UAE vs. INCOME TAX OFFICER, (IT) WARD 3, PUNE, PUNE

ITA 929/PUN/2026Status: DisposedITAT Pune01 September 2026AY 2018-192 pages

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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: Ms. ASTHA CHANDRA & SHRI DR. DIPAK P. RIPOTE

For Appellant: CA Shri Gunjan H. Kakkad
For Respondent: Ms. Bhavya I.V. Jt.CIT-DR

PER ASTHA CHANDRA, J.M.:

The captioned three appeals are directed against the separate order(s) of Ld. Commissioner of Income Tax (Appeals), Pune-13 [“CIT(A)”], u/s. 250 of the Income Tax Act, 1961 (the “Act”), all dt. 19-12-2025 for AYs. 2017-18, 2018-19 & 2019-20. 2. At the time of hearing, Ld.AR has placed on record letter(s) dated 29-07-2026 requesting for withdrawal of the aforesaid appeals on the same common ground, which reads as under :

“Sub: Letter seeking leave to withdraw the Appeal in case of- Saira Balgopal M

The order continues below.

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