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Income Tax Appellate Tribunal, “B” BENCH: KOLKATA
Before: Shri M. Balaganesh, AM & Shri K. Narasimha Chary, JM]
ORDER Per Shri K. Narasimha Chary, JM:
All these three appeals by assessee are arising out of common order of CIT(A), Central-1, vide Appeal Nos. 236-242/CC-VII/CIT(A)C-1/Kol/10-11 dated 06.08.2012. Assessments were framed by DCIT, CC-VII, Kolkata u/s. 153A/143(3) of the Income-tax act, 1961 (hereinafter referred to as “the Act”) for AY 2003-04 to 2005-06 vide his separate orders all dated 31.12.2010.
At the time of hearing, Ld. Counsel for the assessee submitted that he has received instruction from the assessee to withdraw the appeals. Hence, he prayed for withdrawal of all the appeals. Ld. DR has got no objection to this prayer of the Ld. AR of the assessee. Hence, we dismiss all the three appeals of the assessee as withdrawn.
In the result, all the three appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court.
Sd/- Sd/- (M. Balaganesh) (K. Narasimha Chary) Accountant Member Judicial Member
Dated : 2nd August, 2016 Jd.(Sr.P.S.)