What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) allowed the assessee to withdraw the appeals. The tribunal dismissed all seven appeals as withdrawn based on the assessee's request.

The assessee filed seven appeals before the ITAT against the orders of the CIT(A) for assessment years 2012-13 to 2018-19. The assessee's counsel stated that the assessee no longer wished to pursue these appeals.

What were the issues?

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

Aurora Educational Society vs DCIT | ITAT Hyderabad 2024

Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad

Before: Shri Vijay Pal Rao, Vice-

Hearing: 12/11/2024

ORDER Per Bench: These seven appeals filed by the assessee are directed against the separate orders, dated 18/08/2022 of the learned CIT (A)-12, Hyderabad, for the A.Ys 2012-13 to 2018-19 respectively.

At the time of hearing, Shri P. Murali Mohan Rao, the learned Counsel for the assessee stated at bar that the assessee does not want to pursue these appeals and therefore, these appeals may be allowed to be withdrawn. He has also filed a letter in this respect, duly signed by the Trustee of the assessee society, requesting to allow the assessee to withdraw these appeals.

On the other hand, the learned DR has raised no objection, if these appeals of the assessee are dismissed as withdrawn.

Accordingly, in view of the submission of the learned Counsel for the assessee as well as the written request by the assessee, these seven appeals of the assessee are dismissed being withdrawn.

In the result, all the seven appeals filed by the assessee are dismissed as withdrawn.

AURORA EDUCATIONAL SOCIETY,HYDERABAD vs. DCIT, CENTRAL CIRCLE -2(4), HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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