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Income Tax Appellate Tribunal, BANGALORE BENCH ‘C’, BANGALORE
Before: SHRI A.K.GARODIA, ACCOUNANT MEMBER (SMC)
per materials on record if he deems it proper. I do not make any comment on the merit of the issues involved in these appeals.
In the result, all twelve appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on the date mentioned on the caption page.