M/S. AIRBUS GROUP INDIA PRIVATE LIMITED (EARLIER KNOWN AS EADS INDIA PVT. LTD.,),BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(1), BENGALURU

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN

For Appellant: Shri. K.R Vasudevan, Advocate

For Respondent: Smt. C Premi, JCIT

Hearing: 11.12.2020Pronounced: 15.12.2020

O R D E R Per B. R. Baskaran, Accountant Member All the three appeals filed by the assessee relate to assessment years 2008-09 to 2010-11. The appeal relating to AY 2008-09 has been filed against the order passed by Ld CIT(A). The appeals of other two years have been filed against the assessment orders passed by the AO in pursuance of directions given Ld Dispute Resolution Panel.

IT(TP)A Nos.266 to 268/Bang/2020 Page 2 of 2

The Ld A.R appearing for the assessee submitted that the assessee is withdrawing these three appeals. Accordingly he sought permission of the bench to withdraw these three appeals.

M/S. AIRBUS GROUP INDIA PRIVATE LIMITED (EARLIER KNOWN AS EADS INDIA PVT. LTD.,),BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(1), BENGALURU