What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeals. The revenue had no objection to this request. Therefore, the tribunal dismissed the appeals as withdrawn.

The assessee, M/s. Eagle Flask Industries Ltd., filed appeals against the orders of the CIT(A) for assessment years 2004-05 and 2005-06. The assessee was engaged in manufacturing glass refills, vacuum flasks, and insulated wares.

What were the issues?

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

M/S. Eagle Flask Industries Ltd. vs Additional Commissioner of… | ITAT Pune 2018

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

For Appellant: Shri M.K. Kulkarni

For Respondent: Shri Rajeev Kumar, CIT

Hearing: 11.01.2018Pronounced: 11.01.2018

आदेश/ORDER

PER ANIL CHATURVEDI, AM:

These two appeals filed by the assessee are emanating out of two separate orders of Commissioner of Income-Tax (A) – V, Pune dt.21.01.2014 for the assessment years 2004-05 and 2005-06.

Assessee is a company engaged in the business of manufacturing of glass refills, vaccum flasks and insulated wares. Assessee filed its return of income on 01.11.2014 declaring loss of Rs.18,66,24,699/-. The case was selected for scrutiny and thereafter assessment was framed u/s 143(3) of the Act vide order dt.26.12.2006 and the total loss was determined at Rs.9,13,49,965/-. Aggrieved by the orders of AO, assessee carried the matter before Ld.CIT(A), who granted partial relief to the

assessee. Aggrieved with the orders of Ld.CIT(A), assessee is now in

appeal before us.

On the date of hearing, Ld. A.R. filed a letter dt.11.01.2018

submitting that assessee wants to withdraw the appeals. Revenue has

no objection in assessee’s withdrawing the appeals.

We have heard the rival submissions and perused the material on

record. In view of the aforesaid request of Ld.A.R, the appeals of the

assessee are dismissed as withdrawn.

In the result, the appeals of the assessee are dismissed.

Order pronounced in the open Court on the 11th day of January, 2018.

Sd/- Sd/- (SUSHMA CHOWLA) (ANIL CHATURVEDI) �या�यक सद�य / JUDICIAL MEMBER लेखा सद�य / ACCOUNTANT MEMBER

पुणे Pune; �दनांक Dated : 11th January, 2018.

Yamini आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. CIT(A)-V, Pune. 4. CIT-V, Pune. �वभागीय ��त1�न�ध, आयकर अपील�य अ�धकरण, “ए”/ DR, 5. ITAT, “A” Pune; गाड� फाईल / Guard file. 6.

आदेशानुसार/ BY ORDER,स // True Copy // व�र�ठ �नजी स�चव / Sr. Private Secretary // True Cop आयकर अपील�य अ�धकरण ,पुणे / ITAT, Pune.

M/S. EAGLE FLASK INDUSTRIES LTD.,PUNE vs. ADDITIONAL COMMISSIONER OF INCOME-TAX,

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