What did the Tribunal hold?

The Tribunal noted that the Departmental Representative had no objection to the withdrawal. Consequently, the Tribunal granted the Assessee's prayer for withdrawal.

The Assessee filed two appeals for assessment years 2010-11 and 2012-13 against orders passed by the CIT(A). During the hearing, the Assessee's counsel filed applications seeking permission to withdraw both appeals.

What were the issues?

Whether the Assessee is allowed to withdraw their appeals before the Tribunal.

Deepak Suresh Shandilya, Haryana vs ITO | s.250 | ITAT Surat 2026

Income Tax Appellate Tribunal, SURAT BENCH, BENCH

Before: SMT. ANNAPURNA GUPTA

For Appellant: Ms. Airik Singla, Advocate, Shri Ajay Uke, Sr. DR

For Respondent: Shri Ajay Uke, Sr. DR

Hearing: 16/03/2026Pronounced: 19/03/2026

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In the result, both the appeals of the assessee are dismissed as withdrawn.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

DEEPAK SURESH SHANDILYA,HARYANA vs. ITO WARD-2, VAPI, GUJARAT

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