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Income Tax Appellate Tribunal, BANGALORE BENCHES “B”, BANGALORE
Before: Shri George George K, JM & Shri B.R.Baskaran, AM
O R D E R Per Bench : These appeals at the instance of the assessee are directed against the orders of the CIT(A), both dated 06.12.2019. The relevant assessment years are 2008-2009 and 2010-2011.
At the time of hearing before us, it was noticed that the assessee vide letter dated 16th March, 2021 had stated that he has filed application to resolve the dispute raised in these appeals under the provisions of Direct Tax Vivad Se Vishwas Act, 2020, and prayed that the appeals may be treated as withdrawn. Accordingly, we dismiss the appeals filed by the assessee as withdrawn.
In the result, the appeals filed by the assessee are dismissed.
Order pronounced on this 18th day of March, 2021.