What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeals. The Revenue had no objection to the withdrawal.

The assessee filed appeals against the common order of the CIT(A) for assessment years 2007-08 to 2012-13. The assessee subsequently moved an application to withdraw all these appeals to reduce litigation.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

M/S Steel Strips Wheels Limited vs ACIT | ITAT Chandigarh 2022

Income Tax Appellate Tribunal, CHANDIGARH BENCH ‘B’, CHANDIGARH

Before: SMT.DIVA SINGH & SHRI VIKRAM SINGH YADAV

For Appellant: Smt. Gurpreet Kaur, CS

Hearing: 11/10/2022Pronounced: 11/10/2022

All the above appeals have been filed by the Assessee against the common order of the Ld. CIT(A), Gurgaon each dated 21/05/2018.

During the course of hearing the Ld. Counsel for the Assessee moved an application to withdraw all the above appeals stating therein as under: Reg.: AY 2007-08, 1039/Chd/2018 AY 2008-09. 1040/Chd/2018 AY 2009-10, 1041/Chd/2018 AY 2010-11, 1042/Chd/2018 AY 2011- 12 and ITA no. 1043/Chd/2018 AY 2012-13 of M/s Steel Strips Wheels Limited.

Hon'ble Sir(s),

The aforesaid cases of assesse are fixed for hearing before your honour on 11.10.2022. In this regard, it is respectfully prayed that in order to reduce the litigation, assesse wish to withdraw the captioned appeals vide AY 2007-08, 1039/Chd/2018 AY 2008-09, 1040/Chd/2018 AY 2009- 10, 1041/Chd/2018 AY 2010-11, 1042/Chd/2018 AY 2011-12 and ITA no. 1043/Chd/2018 AY 2012-13. Therefore, it is respectfully prayed that the captioned appeals filed by the assesse may please be allowed to be withdrawn. We shall be grateful to you for your kind consideration of our aforesaid request.

M/S STEEL STRIPS WHEELS LIMITED,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

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