What did the Tribunal hold?

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

The assessee filed three appeals against the orders of the Commissioner of Income Tax (Appeals) for assessment years 2016-17 to 2018-19. The appeals were heard virtually.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeals before the Tribunal.

Mr. Joseph R Fernandes, Navelim… vs ACIT | ITAT Panaji 2023

Income Tax Appellate Tribunal, PANJI BENCH, PANAJI

Before: HON’BLE SHRI S. S. VISWANETHRA RAVI & SHRI G. D. PADMAHSHALI

For Appellant: Adv Smt Pooja

Pronounced: 05/12/2023

द्वधरध/ Appearances Assessee by : Adv Smt Pooja Revenue by : Mr Prabhakar Anand DJ सुनवाई की तारीख / Date of conclusive Hearing : 05/12/2023 घोषणा की तारीख / Date of Pronouncement : 05/12/2023 आदेश / ORDER PER G. D. PADMAHSHALI, AM; This bunch of three appeals of the Assessee is directed against separate orders of Commissioner of Income Tax-(Appeals) Panaji-2, all dt. 23/05/2022, passed u/s 250(6) of the Income-tax Act, 1961 [‘the Act’ in short] which in turn arisen out of respective orders of assessment passed by the Dy. Commissioner of Income, Central Circle-2, Mangaluru for assessment years 2016-17 to 2018-19.

ITAT-Panaji Page 1 of 2

Mr Abdul Khader Kodi ITA No’s.055 to 057/PAN/2020 AY’s : 2016-17 to 2018-19 2. On this date of virtual hearing, at the outset, without going into the merits of the case, the Ld. AR adverting to appellant’s consolidated withdrawal application dt. 05/12/2023 has reiterated its contents and prayed for withdrawal of these appeals. Recording no objection from the Revenue we allow this withdrawal prayer of the appellant and order accordingly.

In result, this bunch of three appeals is DISMISSED AS WITHDRAWN. In terms of rule 34 of ITAT Rules, order pronounced in open court on this Tuesday 05th day of December, 2023.

-S/d- -S/d- S. S. VISWANETHRA RAVI G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; ददनाांक / Dated : 05th day of December, 2023. आदेश की प्रनिनलनप अग्रेनषि / Copy of the Order forwarded to : 1.अपीलाथी / The Appellant. 2. प्रत्यथी / The Respondent. 3. The CIT(A) Concerned. 5. DR, ITAT, Panaji Bench 6.गार्डफ़ाइल / Guard File. 4. The Pr. CIT, Panaji (Allotment 0:3 ) आदेशानुसार / By Order, वररष्ठदनजीसदिव / Sr. Private Secretary आयकरअपीलीयन्यायादधकरण, पुणे / ITAT, Pune.

ITAT-Panaji Page 2 of 2

MR. JOSEPH R FERNANDES,NAVELIM, SALCETE vs. ACIT, CIRCLE - 1, MARGAO

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