JAINTIA STAFFING SERVICES PRIVATE LIMITED,LUMSHNONG vs. INCOME TAX OFFICER, WARD-1, SHILLONG
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.
What were the facts?
The assessee filed two appeals before the ITAT against the orders of the CIT(A). The assessee subsequently filed a letter seeking permission to withdraw both appeals.
What were the issues?
The primary issue was the assessee's request to withdraw their appeals before the tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “GUWAHATI ‘SMC’ BENCH, GAUHATI
Before: Shri Sanjay Garg
आदेश / ORDER The captioned two appeals have been preferred by the assessee against the separate orders both dated 18.07.2022 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. At the outset, the ld. Counsel for the assessee has filed a letter dated 13.03.2023 seeking permission of the Bench to withdraw both these appeals filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and these appeals of the assessee are dismissed as withdrawn.
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