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Income Tax Appellate Tribunal - Chandigarh

Vijay Kumar Sood, Shimla vs Dcit, Chandigarh on 9 February, 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 No. 306/CHD/2014
                 Assessment Year : 2005-06


Shri Vijay Kumar Sood,       Vs           The DCIT,
Sanjay Sadan,                             Central Circle-II,
Chotta Shimla,                            Chandigarh.
Shimla (HP).

PAN: ADNPS8077K
                            &

                  ITA No. 313/CHD/2014
                 Assessment Year : 2009-10


Smt. Mamta Sood,             Vs           The DCIT,
D/o Shri Roshan Lal Sood,                 Central Circle-II,
VPO : Gurkari,                            Chandigarh.
Tehsil & Distt. - Kangra.
(H.P.)
PAN: A VIPS3363H

   (Appellant)                              (Respondent)


           Appellant by      :    Shri Sudhir Sehgal
           Respondent by     :    Shri Manjit Singh,DR


           Date of Hearing :            09.02.2017
           Date of Pronouncement :      09.02.2017


                            O R D E R

PER BHAVNESH SAINI,JM Both the appeals by different assessees are directed against different orders of ld. CIT(Appeals) Central, Gurgaon dated 07.02.2014 for assessment year 2005-06 and 2009-10.

2. Ld. counsel for the assessee seeks permission to withdraw both the appeals.

4. In this view of the matter, both the appeals of the assessees are dismissed as withdrawn.

Order pronounced in the Open Court.

           Sd/-                                          Sd/-
( ANNAPURNA GUPTA)                               (BHAVNESH SAINI)
ACCOUNTANT MEMBER                                JUDICIAL MEMBER

Dated: 9 th February, 2017.

'Poonam' Copy to:

1. The Appellant

2. The Respondent

3. The CIT(A)

4. The CIT,DR Assistant Registrar, ITAT/CHD