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Income Tax Appellate Tribunal, “B”
Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE
ORDER PER DR. DIPAK P. RIPOTE, AM: These two appeals filed by the Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals)-6, Pune for the A.Y. 2009-10 & 2010-11, passed under section 143(3) r.w.s 147 of the Income Tax Act, 1961 [hereinafter also called as “the Act”] dated 16.02.2018 & 12.02.2018 respectively.
These two appeals came up for hearing on 7th June, 2022. 2. The assessee submitted separate letters both dated 13.06.2022 and submitted that the assessee company has decided not to pursue both appeals under consideration and further sought permission for withdrawal of both the appeals.
& 1064/PUN/2018 for A.Y. 2009-10 & 10-11 M/s.Maharashtra Erectors Pvt. Ltd., vs. Dy.CIT, Circle-9, Pune [A]
The ld.Departmental Representative [ld.DR] appearing for the Revenue has no objection if both the appeals of assessee are dismissed as withdrawn.
We allow the assessee to withdraw both the appeals.
In the result, both appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 11th July, 2022.