What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the ITAT against an order of the CIT(A). Subsequently, the assessee filed an application requesting to withdraw the present appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Ekk Eagle Products India Pvt.Ltd vs ITO | ITAT Pune 2020

Income Tax Appellate Tribunal, “C” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri T. Vijaya Bhaskar Reddy

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

This appeal by the assessee against the order dated 18-07-2017 passed by the Commissioner of Income Tax (Appeals)-13, Pune for assessment year 2013-14.

The ld. AR filed application dated 20-02-2020 requested to withdraw the present appeal.

Shri T. Vijaya Bhaskar Reddy, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

4. In view of the request made by the assessee/appellant the appeal is dismissed as withdrawn.

Order pronounced in the open court on 21st February, 2020.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 21st February, 2020 RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-13, Pune 3.

The Pr. Commissioner of Income Tax-1, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “सी” बेंच, 5. ऩुणे / DR, ITAT, “C” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

EKK EAGLE PRODUCTS INDIA PVT.LTD,PUNE vs. INCOME-TAX OFFICER, WARD - 1(3), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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