What did the Tribunal hold?

The Tribunal noted that the assessee requested withdrawal of the appeals and the Revenue had no objection. Therefore, the appeals were dismissed as withdrawn.

The assessee filed two appeals before the ITAT against the orders of the CIT(A) for assessment years 2009-10 and 2011-12. The assessee subsequently requested to withdraw these appeals.

What were the issues?

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

Lavino Kapur Copttons P.Ltd vs DCIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “G” BENCH MUMBAI

Before: SHRI C.N.PRASAD,JM & SHRI RAJESH KUMAR, AM

Hearing: 19/12/2016Pronounced: 19/12/2016

O R D E R PER C.N.PRASAD (J.M.) : These two appeals are filed by the Assessee against the Orders of CIT (A) dated 20.02.2015 for the Assessment Years 2009-10 and 2011-12.

2 Shri Lavino Kapur Cottons Pvt Ltd. & 2136/Mum/2015 The Assessee by letter dated 13.12.2016 through its Attorney pleads for withdrawal of appeals filed by it before this Tribunal for which the Revenue has no objection. Thus, these appeals filed by the Assessee are dismissed as withdrawn. Order pronounced in the open court on the 19th Day of December 2016.

Sd/- Sd/- RAJESH KUMAR C.N.PRASAD लेखा सदस्य / न्याधयक सदस्य / ACCOUNTANT MEMBER JUDICIAL MEMBER मुंबई / Mumbai; दिनांक / Dated 19/12/2016 LR, SPS आदेश की प्रधिधलधप अग्रेधर्ि / Copy of the Order forwarded to : 1. अपीलार्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A), Mumbai. 4. आयकर आयुक्त / CIT 5. दवभागीय प्रदतदनदि, आयकर अपीलीय अदिकरण, मुंबई / DR, ITAT, Mumbai गार्ड फाईल / Guard file. 6. सत्यादपत प्रदत //True Copy// आदेशाि सार/ BY ORDER,

LAVINO KAPUR COPTTONS P.LTD,MUMBAI vs. DCIT 3(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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