What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeals. Consequently, both appeals filed by the assessee were dismissed as withdrawn.

The assessee filed appeals against assessment orders for AY 2009-10 and 2010-11. The assessee later filed an application to withdraw these appeals.

What were the issues?

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

Epic Energy Ltd vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, MUMBAI BENCHES “E”, MUMBAI

Before: SHRI SHAMIM YAHYA (AM) & SHRI RAM LAL NEGI (JM)

For Respondent: Shri V. Justin (DR)

Hearing: 02/05/2018Pronounced: 14/05/2018

आदेश / O R D E R PER RAM LAL NEGI, JM These are the two appeals preferred by the appellant assessee against the two orders dated 26/11/2015 passed by the Ld. Commissioner of Income Tax (Appeals) (for short ‘the CIT (A)’)-16, Mumbai pertaining to the assessment years 2009-10 and 2010-11, whereby the Ld. CIT (A) has dismissed the appeals filed by the assessee against assessment orders passed u/s 143 (3) of the Income Tax Act, 1961 (for short ‘the Act’) pertaining to the aforesaid assessment years. 2. The appellant/assessee has filed an application dated 27.04.2018 seeking permission to withdraw the captioned appeals stating that it does not want to pursue the aforesaid appeals, therefore the same may be allowed to be withdrawn. 3. The Ld. departmental representative did not oppose the said application.

Hence, in view of the written request of the assessee we allow the application of the assessee and dismiss both the appeals of the assessee as withdrawn. In the result, appeal filed by the assessee for assessment years 2009-10 and 2010-2011 are dismissed as withdrawn. Order pronounced in the open court on 14th May, 2018.

EPIC ENERGY LTD,MUMBAI vs. DCIT (OSD) RG 8(1), MUMBAI

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