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Facts
These are three separate appeals filed by the assessees for the assessment year 2009-10 against orders passed by the CIT-III. The assessees' counsel requested permission to withdraw these appeals.
Held
The Tribunal granted the request for withdrawal of the appeals. The appeals of the assessees were dismissed as withdrawn by the Tribunal.
Key Issues
Whether the assessee's appeals can be dismissed as withdrawn upon oral request.
Sections Cited
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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In view of the above facts and circumstances, the appeals of the assessees are dismissed as withdrawn.
In the result, the appeals of the assessees are dismissed as withdrawn.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.