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Facts
The appeals were filed by the Assessee for assessment years 2010-11 and 2012-13 against orders passed by the CIT(A). During the hearing, the assessee sought permission to withdraw both appeals.
Held
The Tribunal noted that the Revenue did not object to the withdrawal request. Therefore, the prayer of the assessee for withdrawal was granted.
Key Issues
Whether the Assessee can be permitted to withdraw the appeals filed before the Tribunal.
Sections Cited
250
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Income Tax Appellate Tribunal, SURAT BENCH, BENCH
Before: SMT. ANNAPURNA GUPTA
BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 1124 & 1125/SRT/2025 (िनधा�रण वष� / Assessment Years : 2010-11 & 2012-13) बनाम/ Deepak Suresh Shandilya Income Tax Officer Village – Lohani(53) Ward-2, Vapi Vs. Bhiwani, Bhiwani, Haryana -127021 �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BWEPS8576C (Appellant) .. (Respondent) अपीलाथ� ओर से /Appellant by : Ms. Airik Singla, Advocate ��यथ� क� ओर से/Respondent by : Shri Ajay Uke, Sr. DR Date of Hearing 16/03/2026 Date of Pronouncement 19/03/2026 O R D E R Both the appeals relate to and have been filed by the same Assessee for different assessment years, (A.Y.) 2010-11 & 2012- 13, and are against separate orders of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)”) both dated 05.12.2024 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) .
At the time of hearing both the appeals of the assessee, written requests vide applications both dated 12.02.2026 filed by assessee were referred to by the Ld. Counsel for the assessee & 1125/SRT/2025 [Deepak Suresh Shandilya vs. ITO] A.Ys. 2010-11 & 2012-13 - 2 – seeking permission to withdraw both the captioned appeals of the assessee. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.
In the result, both the appeals of the assessee are dismissed as withdrawn.
This Order pronounced on 19/03/2026