What did the Tribunal hold?

The Tribunal allowed the withdrawal of all the captioned appeals filed by the different assessees. Consequently, the appeals were dismissed as withdrawn.

Multiple assessees filed appeals against separate orders from the Commissioner of Income Tax. The counsels for the assessees, on instructions from their clients, requested to withdraw all the appeals.

What were the issues?

The primary issue was whether the assessees' request to withdraw their appeals should be granted.

Saket Synthetics, Muzaffarpur vs PCIT | ITAT Patna 2022

Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA

Before: Shri Sanjay Garg & Shri Rajesh Kumar

Heard together (2 matters)

I.T.A. No.20/Pat/2018

I.T.A. No.02/Pat/2017

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA” BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member Assessment Year: 2014-15 Saket Synthetics.........................................…...........................……….……Appellant Sutapatti, Muzaffarpur-842001. [PAN: AAVFS7957B] vs. PCIT, Muzaffarpur….............…..….…..….........……........……...…..…..Respondent Appearances by: Shri Jai Prakash Agrawal, Adv., appeared on behalf of the appellant. None appeared on behalf of the Respondent. Assessment Year: 2016-17 International Institute of Sulabh System..…...........................……….……Appellant 21, Vaibhav Apartment, Budhmarg, Patna-800001. [PAN: AAATI1439B] vs. CIT, Exemption, Patna.............…..….…..….........……........……...…..…..Respondent Appearances by: Shri K. M. Mishra, Adv., appeared on behalf of the appellant. None appeared on behalf of the Respondent. I.T.A. Nos.40&41/Pat/2018 Assessment Years: 2008-09 & 2009-10 Ritesh Ranjan Singh……………………....…...........................……….……Appellant R.T. Bhawan, Punaichak, Patna-800023. [PAN: ANUPS2578N] vs. ACIT, Range-5, Patna.............…..….…..….........……..........……...…..…..Respondent Appearances by: Shri Abhi Sarkar, Adv., appeared on behalf of the appellant. None appeared on behalf of the Respondent. Date of concluding the hearing : June 06, 2022 Date of pronouncing the order : June 06, 2022 I.T.A. No.02/Pat/2017 I.T.A. Nos.40&41/Pat/2018 ORDER Per Bench: All the captioned appeals have been preferred by the different assessees against the separate orders dated 28.12.2017, 26.10.2016, 11.10.2017 & 28.12.2017 of the Commissioner of Income Tax [hereinafter referred to as ‘CIT’] respectively.

At the outset, the ld. Counsels for the assessees have stated at Bar that as per the instructions of their clients, they may be allowed to withdraw all the captioned appeals filed by the different assessees.

In view of this, all the appeals of the assessees are accordingly dismissed as withdrawn. Kolkata, the 6th June, 2022.

SAKET SYNTHETICS,MUZAFFARPUR vs. PR. CIT, MUZAFFARPUR

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