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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Per CHANDRA POOJARI, AM:
These appeals filed by the assessee are directed against order of the CIT(A)-
III, Kochi dated 01/06/2018 and pertain to the assessment years 2010-11 to
2016-17.
At the time of hearing, none appeared on behalf of the assessee. However,
a letter dated 20/11/2017 was filed before the Tribunal stating that the assessee
wanted to withdraw the appeals since the Assessing Officer had agreed to drop
the penalty proceedings if the appeals were withdrawn and demand was paid
fully. Hence, it was prayed that the appeals may be treated as withdrawn. The
I.T.A. Nos.404-410/Coch/2018
assessee also submitted that it was not pressing for relief claimed in the above
appeals and hence, the appeals may be disposed off as not pressed.
After hearing the Ld. DR and considering the above submissions, we are
inclined to dismiss the above appeals as not pressed.
In the result, the appeals of the assessees are dismissed. Order pronounced in the open Court on this 13th December, 2018.
sd/- sd/- (GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER
Place: Kochi Dated: 13th December, 2018 GJ
Copy to: 1. Darsan Granites Pvt. Ltd., Aswathy, Sivan Kovil Road, Punalur, Kollam-691 305. 2. The Deputy Commissioner of Income-tax, Central Circle, Trivandrum. 3. The Commissioner of Income-tax(Appeals)-III, Kochi. 4. The Commissioner of Income-tax, Central, Kochi. 5. D.R., I.T.A.T., Cochin Bench, Cochin. 6. Guard File. By Order
(ASSISTANT REGISTRAR) I.T.A.T., Cochin
I.T.A. Nos.404-410/Coch/2018