What did the Tribunal hold?

The Tribunal noted that the assessee sought to withdraw the impugned appeals and the Departmental Representative had no objection. Accordingly, the Tribunal allowed the assessee to withdraw the appeals.

The assessee, M/s Rewas Ports Ltd, had filed appeals before the Income Tax Appellate Tribunal (ITAT) for assessment years 2009-10 and 2010-11. The assessee subsequently filed separate applications seeking to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their pending appeals before the Tribunal.

Rewas Ports Ltd vs ITO | ITAT Mumbai 2016

Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI AMIT SHUKLA & SHRI RAMIT KOCHAR

PER BENCH.: In relation to the aforesaid appeals, filed by the assessee, Ld. Counsel Shri Vijay Mehta submitted that, assessee has filed separate application of even date viz. 09.02.2016 by which assessee seeks to withdraw the impugned appeals, to which Ld. DR has no objection. Accordingly, we allow the assessee to withdraw the appeals. Thus, both the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on 10th February, 2016. Sd/- Sd/- (रिमत कोचर) (अिमत शु�ला) लेखा सद�य �याईक सद�य (RAMIT KOCHAR) (AMIT SHUKLA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Date: 10th February, 2016 2 M/s Rewas Ports Ltd 1) अपीलाथ� /The Appellant. 2) ��यथ� /The Respondent. 3) The CIT(A) -13, Mumbai. 4) The Commissioner of Income Tax-7, Mumbai. 5) िवभागीय �ितिनिध “डी” ”, आयकर अपीलीय अिधकरण, मुंबई/ The D.R. “D” Bench, Mumbai. 6) गाड� फाईल \ Copy to Guard File. आदेशानुसार/By Order / / True Copy / /

REWAS PORTS LTD,MUMBAI vs. ITO 7(2)(1), MUMBAI

What did the Tribunal hold?

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