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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA
आदेश / ORDER
PER BENCH : These three appeals filed by the assesseee are directed against the separate orders dated 09.02.2024 of the PCIT (Central), Pune passed u/s.263 of the Income-Tax Act, 1961 relating to the assessment years 2017-18, 2918-19 and 2019-20 respectively.
The assessee filed an application seeking withdrawal of the above appeals for which the ld. DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeals is permitted. The appeals are therefore dismissed as ‘Withdrawn’.
In the result, all the three appeals filed by the assessee are dismissed.
Pronounced in the open court on 12.12.2024.