Income Tax Appellate Tribunal - Chandigarh
M/S Surbhi Agro Foods Products, Solan vs Dcit, Chandigarh on 19 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. 61 & 62/CHD/2014
A.Y: 2006-07 & 2007-08
M/s Surbhi Agro Foods Products, Vs The DCIT,
144, HPSIDC, Indl. Area, Central Circle-1,
Baddi, Distt. - Solan (HP). Chandigarh.
PAN: AAJFS0102Q
(Appellant) (Respondent)
Appellant by : Shri Sudhir Sehgal
Respondent by : Shri S.K.Mittal
Date of Hearing : 19.01.2017
Date of Pronouncement : 19.01.2017
O R D E R
PER BHAVNESH SAINI,JM Both the appeals by the same assessee are directed against common order of ld. CIT(Appeals) Central, Gurgaon dated 07.10.2013 for assessment years 2006-07 and 2007-
08.
2. The ld. counsel for the assessee seeks permission to withdraw both the appeals and has made endorsement to that effect in appeal papers.
2
3. In view of the above, both appeals of the assessee are dismissed as withdrawn.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: 19 th January, 2017.
'Poonam' Copy to:
1. The Appellant
2. The Respondent
3. The CIT(A)
4. The CIT,DR Assistant Registrar, ITAT/CHD