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Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”, HYDERABAD
Before: SHRI RAMA KANTA PANDA & SHRI K.NARASIMHA CHARY
आदेश / ORDER PER BENCH : Aggrieved by the order(s) passed by the learned Commissioner of Income Tax (Appeals)-2 & 9, Hyderabad (“Ld. CIT(A)”), in the case of M/s.GVK Industries Ltd., (“the assessee”) for the assessment years 2002- 03 to 2006-07, assessee preferred these appeals. For the sake of convenience, we dispose-of these appeals by this common order.
GVK Industries Limited