NAHAR INDUSTRIAL ENTERPRISES LTD.,LUDHIANA vs. CIT III, LUDHIANA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals for assessment year 2009-10 against separate orders passed by the CIT-III. The assessee's counsel requested permission to withdraw these appeals.
What were the issues?
Whether the assessee can withdraw their appeals.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CHANDIGARH
Before: SHRI RAJ PAL YADAV & SHRI MANOJ KUMAR AGGARWAL
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
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In view of the above facts and circumstances, the appeals of the assessees are dismissed as withdrawn.
In the result, the appeals of the assessees are dismissed as withdrawn.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.
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