REKHA UTTAM Vs. ACIT CENTRAL CIRCLE I

JUDGEMENT

(1.) THESE appeals are preferred by the assessee against the consolidated order of the ld. CIT(A) pertaining to assessment years 2004 -05, 2008 -09 and 2009 -10.

(2.) SINCE these appeals were heard together, these are being disposed of through this consolidated order.

(3.) DURING the course of hearing of the appeal, the ld. counsel for the assessee has opted not to press these grounds. Accordingly, grounds No. 1 & 2 in all these appeals are dismissed being not pressed.