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Income Tax Appellate Tribunal, “ C” BENCH : BANGALORE
Before: SHRI N.V. VASUDEVAN & SHRI CHANDRA POOJARI
Per N.V.VASUDEVAN, VICE-PRESIDENT: IT(IT)A No.156/Bang/2017 is an appeal by the assessee for the AY 2011-12 against the order dated 15.12.2014 of the CIT(Appeals)-12, Bangalore. IT(IT)A No.707/Bang/2017 is an appeal by the assessee for the AY 2012-13 against the final order assessment dated 14.1.2016 of the ITO(International Taxation) Ward-1(2), Bangalore.
The assessee has filed a Memo seeking to withdraw the above appeals of the assessee as the Assessee has availed the benefit of Direct Taxes Vivad Se Vishwas Act, 2020. Accordingly, the appeals are dismissed as withdrawn.
In the result, the appeals are dismissed.