What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

The assessee filed two appeals before the ITAT for assessment years 2007-08 and 2008-09. The assessee subsequently filed a letter seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

Mega Craft Enterprises Pvt.Ltd vs ITO | ITAT Pune 2018

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

Before: SHRI R.S. SYAL

For Appellant: Shri M.K. Kulkarni

For Respondent: Shri M.K. Verma

आदेश / ORDER

PER R.S.SYAL, VP : These two appeals by the assessee are directed against the orders passed by the CIT(A)-9, Pune on 03-10-2016 in relation to the assessment years 2007-08 and 2008-09.

At the outset, the ld. AR filed a letter dated 11-12-2018 seeking withdrawal of the appeals. The reason for such withdrawal, as mentioned in the said letter, reads as under :

“The above appeals are fixed for hearing on 11-12-2018. As per instructions received from the appellant it is requested to allow me to withdraw the appeals.”

2 ITA Nos.2911 & 2912/PUN/2016 Mega Craft Enterprises Pvt. Ltd.,

On perusal of the above letter and having received no

objection from the side of ld. DR, I allow the request of the

assessee to withdraw the appeals.

In the result, appeals of the assessee are dismissed as ‘withdrawn’.

Order pronounced in the Open Court on 11th December, 2018.

Sd/- (R.S.SYAL) उपा�य�/ VICE PRESIDENT उपा�य� उपा�य� उपा�य�

पुणे Pune; �दनांक Dated : 11th December, 2018 सतीश

आदेश क� आदेश क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत / Copy of the Order is forwarded to : आदेश आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत

अपीलाथ� / The Appellant; ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals)-9, Pune आयकर आयु� / The Pr. CIT-5, Pune 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे 5. “SMC” / DR ‘SMC’, ITAT, Pune; गाड� फाईल / Guard file. 6. // True copy // आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

ITA Nos.2911 & 2912/PUN/2016 Mega Craft Enterprises Pvt. Ltd.,

Date 1. Draft dictated on 11-12-18 Sr.PS 2. Draft placed before author 11-12-18 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

MEGA CRAFT ENTERPRISES PVT.LTD,PUNE vs. INCOME TAX OFFICER,

What did the Tribunal hold?

What were the facts?

What were the issues?

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