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Income Tax Appellate Tribunal - Jaipur

Ravi Agarwal, Jaipur vs Ito, Jaipur on 5 September, 2017

                        vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
       IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR

            Jh HkkxpUn] ys[kk lnL; ,oa        Jh dqy Hkkjr] U;kf;d lnL; ds le{k
             BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM


                            vk;dj vihy la-@ITA No. 638/JP/2016
                          fu/kZkj.k o"kZ@Assessment Year : 2012-13.

Shri Ravi Agarwal,                         cuke The Income Tax Officer,
9, Jamna Lal Bajaj Marg,                   Vs. Wrd 6(2),
C-Scheme,                                       Jaipur.
Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAYPA 5714 D
vihykFkhZ@Appellant                             izR;FkhZ@Respondent


                            vk;dj vihy la-@ITA No. 883/JP/2016
                          fu/kZkj.k o"kZ@Assessment Year : 2007-08.

Shri Raj Kumar Mehta                       cuke The Assistant Commissioner         of
1590, Singhi Ji Ka Rasta,                  Vs. Income-tax,
Johari Bazar, Jaipur.                           Circle-1, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ACFPM 8564 N
vihykFkhZ@Appellant                             izR;FkhZ@Respondent


                   vk;dj vihy la-@ITA No. 204/JP/2014 & 72/JP/2017
                    fu/kZkj.k o"kZ@Assessment Year : 2008-09 & 12-13.

Shri Amit Kotawala,                              cuke    The Income Tax Officer,
Prop. M/s. Authentic Stone Trading Co.,          Vs.     Ward 6(3)/Ward 5(4),
9, Jamna Lal Bajaj Marg,                                 Jaipur.
C-Scheme, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABZPK 2229 F
vihykFkhZ@Appellant                                      izR;FkhZ@Respondent


       fu/kZkfjrh dh vksj ls@ Assessee by :   Shri S.L. Poddar (Advocate)
       jktLo dh vksj ls@ Revenue by:          Shri R.A. Verma (Addl. CIT)


                  lquokbZ dh rkjh[k@ Date of Hearing : 04.09.2017.
       ?kks"k.kk dh rkjh[k@ Date of Pronouncement : 05/09/2017.
                                          2
                                       ITA Nos. 638/JP/16, 883/JP/16, 204/JP/14 & 72/JP/17

                                   vkns'k@ ORDER

PER SHRI KUL BHARAT, JM.

At the time of hearing of these appeals, ld. Counsel for the assessee submitted that on the instruction of the assessees, he wish to withdraw all these appeals. In token of having 'withdrawn' these appeals, the ld. Counsel for the assessee has put his signature on the grounds of appeal. Therefore, he requested that assessee may be allowed to withdraw these appeals.

2. The ld. D/R has not objected to the withdrawal of these appeals.

3. We have heard both the representatives of the parties. The assessee is allowed to withdraw these appeals. We, therefore, dismiss all these appeals of the assessee as withdrawn.

4. In the result, appeals of the assesses are dismissed.

Order is pronounced in the open court on 05.09.2017.

                  Sd/-                                              Sd/-
           ( HkkxpUn ½                                         ( dqy Hkkjr)
         ( BHAGCHAND)                                        ( KUL BHARAT )
ys[kk lnL;@Accountant Member                          U;kf;d lnL;@Judicial Member
Jaipur
Dated:-        05/09/2017.
Das/

vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:

1. The Appellant- Shri Ravi Agarwal, Jaipur, Shri Raj Kumar Mehta, Jaipur. Shri Amit Kotawala, Jaipur.
2. The Respondent - The ITO Ward 2, Jaipur/The ACIT Circle-1, Jaipur, The ITO Ward 6(3), Jaipur.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (ITA No. 638/JP/2016, 883/JP/16, 204/JP/2014 & 72/JP/2017) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 2 3 ITA Nos. 638/JP/16, 883/JP/16, 204/JP/14 & 72/JP/17 3