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Facts
The assessee filed two separate appeals against orders of the NFAC for AYs 2013-14 & 2014-15. The assessee did not appear, but filed applications for withdrawal of the appeals.
Held
The Tribunal considered the withdrawal applications filed by the assessee. Since the Department had no objections, the appeals were dismissed as withdrawn.
Key Issues
Whether the appeals can be dismissed as withdrawn upon the assessee's application.
Sections Cited
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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE
O R D E R
PER NARENDRA KUMAR BILLAIYA, AM: & 6571/Mum/2024, are two separate appeals by the assessee preferred against two separate orders of the NFAC, Delhi [hereinafter ‘the ld. CIT(A)], pertaining to AYs 2013-14 & 2014-15. 2. None appeared on behalf of the assessee. However, the assessee has filed two separate applications even dated 27/01/2025, for withdrawal of the appeals. The ld. D/R raised no objections. 3. Considering the contents of the applications, the captioned appeals are dismissed as withdrawn. In the result, appeals of the assessee are dismissed. 4. Order pronounced in the Court on 19th February, 2025 at Mumbai. (SAKTIJIT DEY) (NARENDRA KUMAR BILLAIYA) VICE-PRESIDENT