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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: S/SHRI B. R. BASKARAN & AMARJIT SINGH
PER AMARJIT SINGH, JM: This is an appeals filed by the assessee against the different order passed by the Commissioner of Income Tax (Appeals), 1Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the A.Ys. 2004-05 & 2006-07. 2. The assessee has moved an application to withdraw the present appeals to which the learned DR has no objection. Therefore, in view of the said circumstances the appeals filed by the assessee are hereby ordered to be dismissed as withdrawn.
In the result, the appeals of the assessee are dismissed. Order pronounced in the open court on 27.06.2018. (AMARJIT SINGH) (B. R. BASKARAN) लेखासदस्य / ACCOUNTANT MEMBER न्याययकसदस्य/JUDICIAL MEMBER मुंबई Mumbai; यदनांकDated : 27.06.2018. VIJAY & 2220/M/2016 A.Y. 2004-05& 2006-07 आदेशकीप्रनिनलनपअग्रेनर्ि/Copy of the Order forwarded to : अपीलाथी/ The Appellant 1. 2. प्रत्यथी/ The Respondent. 3. आयकरआयुक्त(अपील)/ The CIT(A)- 4. आयकरआयुक्त/ CIT 5. यवभागीयप्रयतयनयि,आयकरअपीलीयअयिकरण, मुंबई/ DR, ITAT, Mumbai 6. गार्डफाईल /Guard file. आदेशधिुसधर/ BY ORDER, सत्यायपतप्रयत //// उप/सहधयकपंजीकधर (Dy./Asstt.