HRS PROCESS SYSTEMS LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX, PUNE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Income Tax Appellate Tribunal, Pune, allowed the assessee's request to withdraw both appeals. The appeals were dismissed as withdrawn.
What were the facts?
The assessee, HRS Process Systems Ltd., filed two appeals before the ITAT Pune for assessment years 2009-10 and 2011-12. The assessee subsequently wished to withdraw both appeals.
What were the issues?
The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI D. KARUNAKARA RAO & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER
PER S.S. VISWANETHRA RAVI, JM :
These two appeals by the assessee against the common order dated 19-04-2017 passed by the Commissioner of Income Tax (Appeals)-1, Pune [„CIT(A)‟] for assessment years 2009-10 and 2011-12, respectively.
Shri C.H. Naniwadekar, the ld. AR submitted that the assessee wishes to withdraw both the appeals.
Shri S.P. Walimbe, the ld. DR has no objection in case the assessee wishes to withdraw both the appeals.
In view of the request made by the assessee/appellant both the appeals are dismissed as withdrawn.
Order pronounced in the open court on 22nd January, 2020.
Sd/- Sd/- (D. Karunakara Rao) (S.S. Viswanethra Ravi) JUDICIAL MEMBER ACCOUNTANT MEMBER ऩुणे / Pune; ददनाांक / Dated : 22nd January, 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)-1, Pune 3. 4. The Pr. C.I.T.-1, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True copy // आदेशानुसार / BY ORDER,
तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
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