DEVASHRI NIRMAN LLP,PANAJI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 1, PANAJI

2 to 48/PAN/2023 2. Since the identical facts and common issues are involved in all the above captioned three appeals of the assessee, we proceed to dispose of the same by this common order.

At the outset, the ld. AR for the appellant filed a letter dated Nil seeking permission to withdraw the above captioned appeals. The relevant contents of the said letter are as under :- “..... All three AYs had a common issue of deduction u/s 80IB(10). The Commissioner (Appeals) in all three AYs followed the order of the Hon’ble High Court of Bombay at Goa in the assessee’s own case for earlier AYs and therefore allowed proportionate deduction u/s 80IB (10). Since the issue is covered by the order of the jurisdictional high court, the assessee does not wish to pursue the captioned appeals in the present AYs. In the appeal for AY 2013-14, three additional issues regarding ad hoc disallowances of entertainment and hospitality expenses, service charges and conveyance expenses are present. However, due to the amounts involved being less, the assessee does not wish to press these issues as well. The Hon’ble Bench was pleased to permit the assessee to file the present letter in order to withdraw the appeals for all three AYs. .....”

On the other hand, the ld. Department Representative has no serious objection to permit the withdrawal of the above captioned appeals.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above captioned three appeals stands dismissed as withdrawn.