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Judgment
3 paragraphs · 107 words
PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER :
1.
The assessee has filed appeals against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), New Delhi [“Ld. CIT(A)”, for short] dated 30.06.2025 for the Assessment Years 2012-13, 2017-18 and 2018-19.
2.
At the time of hearing, ld. AR of the assessee submitted that the assessee wants to withdraw the appeal and a request letter in this regard is also submitted in all the appeals. In view of the submissions of the ld. AR of the assessee, we permit withdrawal of the appeals. Hence, the appeals filed by the assessee are dismissed as withdrawn