What did the Tribunal hold?

The Tribunal accepted the Assessee's request for withdrawal of the appeals. The Ld. Sr. DR did not object to the dismissal of the appeals as withdrawn.

The Assessee filed appeals against separate orders of the Ld. CIT(A)/NFAC for Assessment Year 2012-13. During the hearing, the Assessee's counsel submitted an application for the withdrawal of all appeals.

What were the issues?

Whether the appeals filed by the Assessee can be dismissed as withdrawn upon request.

Baljit Singh Sidhu, Gurugram vs ITO | ITAT Chandigarh 2025

Order PER KRINWANT SAHAY, A.M: All the above appeals have been filed by the Assessee against the separate orders of the Ld. CIT(A)/NFAC, Delhi each 12/03/2025 pertaining to Assessment Year 2012-13. 2. During the course of hearing Ld. Counsel for the Assessee submitted an application dt. 07/10/2025 for withdrawal of all the above appeals, contents of which read as under:

“ Sub: Request for withdrawals of appals in the case of Sh. Baljit Singh Sidhu for A.Y 2012-13 in The above said appals are fixed for hearing before Your Honours for 08.10.2025. As per the instructions, the assessee wants to withdraw the aforesaid captioned appeals and it is humbly prayed that the same may please be allowed. “

Ld. Sr. DR did not object if the appeals of the assessee are dismissed as withdrawn.

2 4. The Bench accepted the request of the assessee for withdrawal of appeals.

In view of the above all the appeals of the assessee are dismissed as withdrawn.

In the result, appeals of the Assessee are dismissed.

BALJIT SINGH SIDHU,GURUGRAM vs. INCOME TAX OFFICER,WARD-7(1), LUDHIANA

What did the Tribunal hold?

What were the facts?

What were the issues?

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