What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, allowed the withdrawal of the appeals.

The assessee filed four appeals before the ITAT against an order of the CIT(A). The assessee subsequently submitted a letter requesting to withdraw all the appeals.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

Cooper Corporation Pvt. Ltd… vs DCIT | ITAT Pune 2018

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D.KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri Krishna Gujrathi

For Respondent: Shri Pankaj Garg

Hearing: 11.09.2018Pronounced: 11.09.2018

आदेश / ORDER

PER D. KARUNAKARA RAO, AM

There are 4 appeals filed by the Assessee against the consolidated order of CIT(A)-4, Pune, dated 19-02-2015 for the A.Yrs.2004-05 to 2007-08.

At the outset, Ld. Counsel for the assessee referring to the assessee’s letter dated 01-05-2018 submitted that assessee wants to

2 ITA Nos.633 to 636/PUN/2015 Cooper Corporation Pvt. Ltd.,

withdraw the appeal filed by him. The reason for such withdrawal as mentioned in the request application of the assessee reads as under :

“This is an application for withdrawal of the above mentioned appeal. We do not wish to pursue the appeal and wish to withdraw the same. We request your honour to kindly allow the same and oblige.”

Ld DR has no objection for withdrawal of the appeals by the assessee.

On perusal of the assessee’s letter and having no objection from the side of Ld. DR, we allow the request of the assessee to withdraw the appeals. Accordingly, the grounds raised by the assessee in all the appeals are dismissed as ‘withdrawn’.

In the result, all the 4 appeals of the assessee are dismissed as ‘withdrawn’.

Order pronounced in the open court on 11th September, 2018. Sd/- Sd/-

(िवकास अव�थी /VIKAS AWASTHY) (डी. क�णाकरा राव/D. KARUNAKARA RAO) �ाियक सद�/JUDICIAL MEMBER लेखा सद�/ACCOUNTANT MEMBER पुणे / Pune; िदनांक / Dated : 11th September, 2018. Satish

आदेश की %ितिलिप अ'ेिषत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��थ� / The Respondent. 2. 3. The CIT (Appeals)-4, Pune 4. The Pr. CIT-3, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “बी” ब�च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER,

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

COOPER CORPORATION PVT. LTD.,SATARA vs. DEPUTY COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

What were the facts?

What were the issues?

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