Loading judgment…
Facts
The assessee's appeals for assessment year 2009-10 were filed against separate orders passed by the CIT-III. The assessee's counsel requested permission to withdraw these appeals during a virtual hearing.
Held
The Tribunal noted that the learned DR had no objection to the withdrawal request. Consequently, in view of the facts and circumstances, the appeals filed by the assessees were dismissed as withdrawn.
Key Issues
Whether the assessee is permitted to withdraw their appeals filed before the Tribunal.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CHANDIGARH
Before: SHRI RAJ PAL YADAV & SHRI MANOJ KUMAR AGGARWAL
आदेश/ORDER
PER BENCH
These are assessee's appeals for assessment year 2009-10 against the separate orders passed by the ld. CIT-III, dated 21.03.2014, 19.03.2014 and 14.03.2014 respectively.
The ld. counsel for the assessee has made an oral request seeking permission to withdraw these appeals.
The ld. DR has posed no objection to the request of the ld. Counsel for the assessee.
In view of the above facts and circumstances, the appeals of the assessees are dismissed as withdrawn.
In the result, the appeals of the assessees are dismissed as withdrawn.
Order pronounced on 18th March,2025.