RAGHAV BAHL,DELHI vs. PR. CIT (CENTRAL), KANPUR, KANPUR
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Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW
Before: SHRI ANADEE NATH MISSHRA & SHRI SUBHASH MALGURIA
PER BENCH: These seven appeals have been filed by the assessee against the separate orders passed by the ld. Pr. CIT (Central), Kanpur for assessment years 2013-14, 2014-15, 2015-16, 2016- 17, 2017-18, 2018-19 & 2019-20. 2. The assessee has moved an application dated 25.4.2024, received by the Registry of this office on 29.4.2024, for withdrawal of the appeals. Accordingly, the assessee is hereby allowed to withdraw the aforesaid appeals. 3. In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 02/05/2024.
Sd/- Sd/- [ANADEE NATH MISSHRA] [SUBHASH MALGURIA] ACCOUNTANT MEMBER JUDICIAL MEMBER
DATED:02/05/2024 JJ:
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