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Facts
The assessee, P.L. Tony, filed appeals before the Income Tax Appellate Tribunal against the order of the Commissioner of Income Tax (Appeals)-3, Kochi for Assessment Years 2010-11, 2011-12, and 2015-16. During the hearing, the learned counsel for the assessee stated the appellant's intention to withdraw these appeals.
Held
The Tribunal permitted the assessee to withdraw the appeals as requested by the counsel. Consequently, the appeals filed by the assessee were dismissed as withdrawn.
Key Issues
Whether to allow the assessee to withdraw the appeals filed against the Commissioner of Income Tax (Appeals) order.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI INTURI RAMA RAO, AM & SHRI KESHAV DUBEY, JM
O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-3, Kochi [CIT(A)], dated 29.06.2022 for Assessment Years (AY) 2010-11, 2011-12 & 2015-16.
When the matter was called on the learned counsel for the assessee submitted that the appellant intends to withdraw the appeals. Accordingly, we permit the assessee to withdraw the appeals.
Order pronounced in the open court on 19th February, 2025. 4.