What did the Tribunal hold?

The Learned Department Representative did not object to the withdrawal of the appeals. Consequently, the tribunal dismissed both appeals as withdrawn.

Shri Imtiaz Farooqi filed two inter-related appeals against orders from the Ld. CIT(A) for Assessment Years 2014-15 and 2015-16. During the hearing, the assessee's counsel informed the tribunal of the assessee's desire to withdraw both appeals.

What were the issues?

Whether the appeals filed by the assessee could be dismissed as withdrawn based on the assessee's request and the department's non-objection.

DCIT vs Imtiaz Farooqi | ITAT Hyderabad 2025

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

Before: SHRI K. NARASIMHA CHARY & SHRI MADHUSUDAN SAWDIA

आआआआ/ORDER PER MADHUSUDAN SAWDIA, A.M: These two appeals are filed by Shri Imtiaz Farooqi (“the assessee”), feeling aggrieved by the separate orders passed by the Learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. CIT(A)”), both dated 04.03.2022 for the A.Ys. 2014-15 & 2015-16. Since these appeals are inter-related, they are heard together and one consolidated order is being passed for the sake of convenience and brevity.

At the outset, the learned counsel for the assessee submitted that the assessee would like to withdraw the appeals. The Learned Department Representative has no objection for withdrawal of these appeals by the assessee. Hence, both the appeals filed by the assessee are dismissed as withdrawn.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 7th Mar., 2025.

DCIT CIRCLE-1(3), HYDERABAD vs. IMTIAZ FAROOQI, HYDERABAD

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