Income Tax Appellate Tribunal - Chandigarh
Himland Agro Foods Ltd., Chandigarh vs Dcit, Chandigarh on 4 January, 2017
I N T H E I N C O M E T A X AP P EL L AT E T R I BU N A L
D I VI S I O N B EN C H , C H AN D I G A R H
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER
ITA Nos. 742 & 744/CHD/2013
A.Ys: 2004-05 & 2006-07
M/s Himland Agro Foods Ltd., Vs The DCIT,
1054, Industrial Area, Central Circle-1,
Phase-2, Chandigarh. Chandigarh.
PAN: AAACH9406Q
(Appellant) (Respondent)
Appellant by : Shri Sudhir Sehgal
Respondent by : Shri Ravi Sarangal, CIT-DR
Date of Hearing : 04.01.2017
Date of Pronouncement : 04.01.2017
O R D E R
PER BHAVNESH SAINI,JM Both the appeals by the same assessee are directed against common order of ld. Ld. CIT(Appeals) Central, Gurgaon dated 26.03.2013 for assessment year 2004-05 and 2006-07.
2. The ld. counsel for the assessee seeks permission to withdraw both the appeals. He has made endorsement on the appeals to that effect.
2
3. In view of the submission of ld. counsel for the assessee, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the Open Court.
Sd/- Sd/- ( ANNAPURNA GUPTA) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 4 th January,2017.
'Poonam' Copy to:
1. The Appellant
2. The Respondent
3. The CIT(A)
4. The CIT,DR Assistant Registrar, ITAT/CHD