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Income Tax Appellate Tribunal, PANJI BENCH, PANAJI
Before: HON’BLE SHRI S. S. GODARA & SHRI G. D. PADMAHSHALI
ORDER PER G. D. PADMAHSHALI; This bunch of seven appeals of the Assessee is directed against separate orders of Commissioner of Income Tax- (Appeals) Panaji-1, Panaji dt. 21/01/2019, passed u/s 201(1) & 201(1A) of the Income-tax Act, 1961 [‘the Act’ in short] which in turn arisen from respective orders of assessment passed by the Income Tax Officer(TDS), Ward-1, Panaji-Goa for the assessment years 2011-12 to 2017-18.
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Canara Bank(Erstwhile Syndicate Bank) ITA No’s.124 to 130/PAN/2019 AY’s : 2011-12 to 2017-18 2. On this date of virtual hearing, at the outset, without going into the merits of the case, the learned representative for the assessee referring to separate withdrawal applications dt. 12/07/2023 reiterated the contents thereof and has prayed for withdrawal of these appeals. Recording no objection from the learned departmental representative in allowing withdrawal prayer of the appellant, we order accordingly.
Resultantly, this bunch of seven appeals of the assessee is DISMISSED AS WITHDRAWN. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Tuesday 01st of August, 2023.
-S/d- -S/d- S. S. GODARA G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 01st day of August, 2023. आदेश की प्रधिधलधप अग्रेधर्ि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent. 3. The CIT(A)-Panaji-1, Panaji 6.ग र्डफ़ इल / Guard File. 5. DR, ITAT, Panaji Bench 4. The Pr. CIT, Panaji SGR* (Allotment 0:7 ) आिेश नुस र / By Order, वररष्ठदनजीसदिव / Sr. Private Secretary आयकरअपीलीयन्य य दिकरण, पुणे / ITAT, Pune.
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