What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeals and that the Revenue had no objection. Consequently, the Tribunal dismissed all three appeals as withdrawn.

The assessee filed three appeals before the ITAT for assessment years 2009-10, 2010-11, and 2011-12. The assessee subsequently filed a request to withdraw these appeals.

What were the issues?

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

Refcon Engineering Services Pvt… 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 C.H. Naniwadekar

For Respondent: Dr. Vivek Aggarwal

आदेश / ORDER

PER VIKAS AWASTHY, JM :

These three appeals by the assessee are directed against the order of Commissioner of Income Tax (Appeals)-4, Pune dated 30-06-2016 common for the assessment years 2009-10, 2010-11 and 2011-12.

2 ITA Nos.2238 to 2240/PUN/2016, A.Ys. 2009-10 to 2011-12

Shri C.H. Naniwadekar appearing on behalf of the assessee has filed request letter dated 26-07-2018 from the assessee to withdraw the appeals.

Dr. Vivek Aggarwal representing the Department stated that the Revenue has no objection, if assessee wishes to withdraw the appeals.

Both sides heard. The assessee has filed letter dated 26-07-2018 to withdraw the appeals. The same is reproduced here-in-below : “Sub : Request for withdrawal of appeals in the case of Refcon Engineering Services Pvt. Ltd. Vs. DCIT [ITA No. 2238/PUN/2016 to ITA No. 2240/PUN/2016 for the A.Y. 2009-10 to A.Y. 2011-12] fixed on 27.07.2018 before Hon‟ble „B‟ Bench. The above appeals are fixed for hearing on 26.07.2018 before Hon‟ble „B‟ Bench. We would like to inform the bench that, we are not pressing the grounds of appeals. Hence we would like to withdraw our appeals. We would be very grateful if the above request is accepted. We are sorry for the inconvenience caused.”

In view of above request by the assessee, all the three appeals by the assessee are dismissed as withdrawn.

In the result, all the three appeals by the assessee are dismissed as withdrawn.

Order pronounced in open Court after hearing of the appeals on Thursday, the 26th day of July, 2018.

Sd/- Sd/- (डी. करुणाकरा राव/D. Karunakara Rao) (ववकास अवस्थी / Vikas Awasthy) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 26th July, 2018 RK

3 ITA Nos.2238 to 2240/PUN/2016, A.Ys. 2009-10 to 2011-12

आदेश की प्रयिलऱवऩ अग्रेवषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-4, Pune 3. 4. The Pr. Commissioner of Income Tax-3, Pune ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गाडड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रयत // True Copy// आदेशानुसार / BY ORDER,

यनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

REFCON ENGINEERING SERVICES PVT. LTD.,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

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