The assessee filed appeals before the Income Tax Appellate Tribunal for assessment years 2011-12 and 2013-14. The assessee's counsel indicated an intention to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed before the Tribunal.

Sh. Dinesh Kumar, Hamirpur vs ITO | ITAT Chandigarh 2018

Q: What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeals. Consequently, both appeals were dismissed as withdrawn.

Income Tax Appellate Tribunal, DIVISION BENCH, ‘A’, CHANDIGARH

Before: SHRI SANJAY GARG & Dr. B.R.R. KUMAR

For Respondent: Smt. Chanderkanta, Sr. DR

Hearing: 02.08.2018Pronounced: 02.08.2018

Per Sanjay Garg, Judicial Member:

The captioned appeals have been preferred by the assessee for

different assessment years against the separate orders of the Commissioner of Income Tax (Appeals), Palampur dated 24.10.2017.

At the outset, Ld. Counsel for the assessee submitted in writing that he intends to withdraw the present appeals. The Ld. DR has no objection for the said withdrawals.

In view of the above, we grant permission to the assessee to

withdraw the appeals. Consequently, both the appeals of the

ITA Nos. 41 & 43Chd/2018- Sh. Dinesh Kumar, Hamirpur 2

assessee are hereby dismissed as ‘Withdrawn’

Order pronounced in the Open Court

Sd/- Sd/- (B.R.R. KUMAR ) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 02.08.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

SH. DINESH KUMAR,HAMIRPUR vs. ITO, HAMIRPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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