What did the Tribunal hold?

The Tribunal allowed the assessee's request for withdrawal of the appeals. Consequently, all the three appeals were dismissed as withdrawn.

The appeals were filed by the assessee against a consolidated order of the CIT(A). During the hearing, the assessee's Authorized Representative requested to withdraw the appeals.

What were the issues?

Whether the assessee is permitted to withdraw the pending appeals before the Tribunal.

Gopalbhai Mavjibhai Patel vs JCIT | ITAT Ahmedabad 2025

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH, AHMEDABAD

Before: DR. BRR KUMAR & Ms. SUCHITRA KAMBLE

For Appellant: Shri S.N. Soparkar, Sr. Advocate &, Shri Parin Shah, AR

For Respondent: Shri V. Nandakumar, CIT-DR

Hearing: 10.03.2025Pronounced: 12.03.2025

These are appeals filed by the Assessee against consolidated order dated 20.07.2021 passed by the CIT(A)-12, Ahmedabad for the Assessment Years 2014- 15, 2017-18 & 2018-19.

During the course of hearing, the Ld. AR of the assessee Shri. S.N. Soparkar/Shri Parin Shah made a statement that the assessee would like to withdraw these appeals and hence requested for permission to withdraw the present appeals. The statement is taken on record.

The Ld. Departmental Representative has no objection for withdrawal of the assessee’s appeals.

IT(SS)A Nos.142, 145 & 212/Ahd/2021 AYs: 2014-15, 2017-18 & 2018-19 respectively Gopalbhai Mavjibhai Patel vs. JCIT(OSD) Page 2 of 2 4. Therefore, in view of the above, withdrawal request of the assessee is hereby allowed and accordingly all the three appeals of the assessee are dismissed as withdrawn.

In the result, all the appeals filed by the assessee are dismissed.

Order pronounced in the open Court on this 12th March, 2025.

GOPALBHAI MAVJIBHAI PATEL,AHMEDABAD vs. THE JCIT (OSD), CENTRAL CIRCLE-2(2), AHMEDABAD

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