SMT. VANDANA VAISH,LUCKNOW vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1, LUCKNOW

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ITA 455/LKW/2018Status: HeardITAT Lucknow07 June 2022AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, upon considering the assessee's request and the absence of objection from the Revenue, permitted the withdrawal of all the appeals.

What were the facts?

The assessee filed multiple appeals before the Income Tax Appellate Tribunal (ITAT) against the orders of the CIT(A). The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI A.D. JAIN & SHRI T. S. KAPOOR

For Appellant: Ms Kajal Makhija, CA
For Respondent: Smt. Sheela Chopra, CIT DR
Hearing: 07/06/2022Pronounced: 07/06/2022

Appellant by Ms Kajal Makhija, CA Respondent by Smt. Sheela Chopra, CIT DR Date of hearing 07/06/2022 Date of pronouncement 07/06/2022 O R D E R PER BENCH: These appeals have been filed by the assessee against the order of Ld. CIT(A) all dated 21/03/2018.

2.

The ld. Counsel for the assessee sought the permission of the Bench to withdraw these appeals by moving an application dated 07.06.2022, stating as under: “In reference to the above appeals which have been instituted by our Client Mrs. Vandana Vaish to withdraw the appeals filed by her as she do not want to pursue the appeals further. It is therefore requested to kindly allow us to withdraw the above appeals.”

I.T.A. No.451 T0 456/Lkw/2018 2

3.

Learned D.R. has no objection. Accordingly, we permit the assessee to withdraw all these appeals.

4.

In the result, all the appeals of the assessee are dismissed as withdrawn.

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