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Income Tax Appellate Tribunal, ‘GUWAHATI’ BENCH, GUWAHATI’
Before: SHRI RAJESH KUMAR, AM & SHRI MANOMOHAN DAS, JM
O R D E R Per Rajesh Kumar, AM:
These appeals preferred by the assessee against the orders of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 18.09.2024, 02.09.2024 for the AYs2014-15 & 2015-16.
At the outset, Ld. Counsel for the assessee requested to withdraw the instant appeal vide application dated 14.01.2025, which reads as under: -“To The Income Tax Appellate Tribunal, Guwahati Bench, Guwahati (Assam) Subject: Request for withdrawal of ITAT Appeal filed for A.Y. 2014-15 Reference: Ruchita HarlalkaPAN-ACRPH9316F Dear Sir/Mam,
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 28.07.2025.