What did the Tribunal hold?

The assessee's representative filed a withdrawal application for both appeals. The departmental representative had no objection to the withdrawal. Consequently, the Tribunal allowed the withdrawal.

The assessee filed two appeals before the ITAT against the order of the CIT(A) which arose from the original assessment orders. These appeals were for Assessment Years 2007-08 and 2008-09.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 254, Section 250, Section 143(3)

Prima Paper & Engineering Pvt.Ltd vs DCIT | ITAT Pune 2022

Income Tax Appellate Tribunal, PUNE“B” BENCH, PUNE

Before: SHRI SATBEER SINGH GODARA & SHRI G. D. PADMAHSHALI

For Appellant: Shri Rohit Tapadiya

Pronounced: 06/10/2022

ORDER PER G. D. PADMAHSHALI, AM; Two appeals of the assessee are assailed against the order of Commissioner of Income Tax (Appeals)-6, Pune [for short “CIT(A)”] dt. 12/09/2018 passed u/s 250 of the Income-tax Act, 1961 [for short “the Act”] which ascended out of the direction of this Tribunal u/s 254, wherein the original assessment order u/s 143(3) of the Act was passed by Dy. Commissioner of Income Tax Circle-10, Pune [for short “AO”] dt. 27/11/2009 & 29/12/2010 for the assessment year [for short “AY”] 2007-08 & 2008-09. ITAT-Pune Page 1 of 2

Prima Paper & Engineering Pvt. Ltd. AY: 2007-08 & 2008-09 2. On this date of physical hearing, the learned representative for the assessee [for short “AR”] referring to the withdrawal application dt. 06/10/2022 prayed for withdrawal of both the appeals reiterating the contents thereof. Recording no objection from the learned departmental representative [for short “DR”] in allowing the withdrawal, we order accordingly.

Resultantly, both the appeals of the appellant assessee are dismissed as withdrawn. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Thursday 06thday of October, 2022.

-S/d- -S/d- S. S. GODARA G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 06thday of October, 2022. आदेश की प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent.

3. The Pr. CIT, Pune (Mh-India) 4. The CIT(A)-10, Pune (Mh-India) 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय न्य य दिकरण, पुणे “बी” बेंच, पुणे / DR, ITAT, Pune “B” Bench, Pune. 6. ग र्डफ़ इल / Guard File. आिेश नुस र / BY RDER, िररष्ठ दनजी सदचि / Sr. Private Secretary आयकर अपीलीय न्य य दिकरण, पुणे / ITAT, Pune.

ITAT-Pune Page 2 of 2

PRIMA PAPER & ENGINEERING PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 10, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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