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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI S. JAYARAMAN
आदेश /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
All the appeals of the assessee are directed against the common order passed by the Commissioner of Income Tax (Appeals)-3, Coimbatore, dated 15.07.2016 and pertain to assessment years 2005-06, 2006-07, 2007-08 and 2008-09. Since common issue arises for consideration, we heard all these appeals together and disposing of the same by this common order.
When the appeals were taken up for hearing, Shri S. Sridhar, the Ld.counsel for the assessee, submitted that he was instructed by the assessee to withdraw the appeals, therefore, permission may be accorded to withdraw the appeals and the appeal fee paid by the assessee may be refunded.
We have heard Shri V. Sreenivasan, the Ld. Departmental Representative also. The Ld. Departmental Representative has no objection to permit the assessee to withdraw the appeals.
Accordingly, all the four appeals of the assessee are dismissed as withdrawn. Since the appeals are withdrawn by the assessee the appeal fee paid by the assessee shall be refunded to the assessee.
In the result, all the four appeals of the assessee are dismissed.
Order pronounced in the open court on 28th June, 2017 at Chennai.