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Facts
The assessee, P.L. Tony, filed appeals against the order of the Commissioner of Income Tax (Appeals)-3, Kochi, dated 29.06.2022, concerning Assessment Years 2010-11, 2011-12, and 2015-16.
Held
During the hearing, the assessee's counsel submitted an intention to withdraw the appeals. The Tribunal permitted the withdrawal and consequently dismissed the appeals as withdrawn.
Key Issues
Whether the assessee's request to withdraw the appeals should be granted.
Sections Cited
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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.