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Facts
The assessee, CSB Bank Ltd., filed appeals against the order of the National Faceless Appeal Centre (CIT(A)) for Assessment Years 2010-11 to 2012-13. During the hearing, the assessee's counsel expressed the intention to withdraw these appeals.
Held
The tribunal noted that the Senior Departmental Representative (Sr. DR) did not object to the withdrawal request. Consequently, the tribunal permitted the assessee to withdraw the appeals and dismissed them as withdrawn.
Key Issues
Whether the assessee's request to withdraw the appeals filed before the Income Tax Appellate Tribunal should be permitted.
Sections Cited
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Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI INTURI RAMA RAO, AM & SHRI PRAKASH CHAND YADAV, JM
O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)], dated 01.03.2024 for Assessment Year (AY) 2010-11.
At the outset the learned counsel for the assessee informed that assessee intends to withdraw the present appeals. The learned Sr. DR did not raise any serious objection to the learned A.R.’s request. Accordingly, we permit the assessee to withdraw the appeal.
Order pronounced in the open court on 4th February, 2025.