SHRI SARDARI LAL,S.B.S. NAGAR vs. INCOME TAX OFFICER WARD - NAWANSHAHAR, NAWANSHAHAR
What did the Tribunal hold?
The Tribunal considered the assessee's request to withdraw the appeals. The Departmental Representative had no objection to the withdrawal.
What were the facts?
The assessee filed appeals before the ITAT for assessment years 2009-10 to 2011-12. At the time of hearing, the assessee's counsel requested to withdraw the appeals.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their pending appeals before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.
Before: SH. LALIET KUMAR & DR. M. L. MEENA
ORDER Per Bench:
The ld. Counsel for the assessee has submitted applications at the time of hearing, with a request that the “appellant no more wishes to contest the order passed by the ld. CIT(A) and seek the permission to withdraw the appeals”. The ld.
DR would have no objection. We, therefore, consider the application filed by the ld. Counsel of the assessees, and we dismiss the appeals of the assessee as withdrawn.
In the result, the appeals filed by the assessee are dismissed as withdrawn.
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