NAHAR POLY FILMS LIMITED,LUDHIANA vs. ADDL. CIT, R-VII, LUDHIANA
What did the Tribunal hold?
The tribunal granted permission to the assessee to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.
What were the facts?
The assessee, M/s Nahar Poly Films Ltd., filed appeals before the ITAT for assessment years 2008-09 and 2009-10. The assessee's counsel informed the tribunal that they intended to withdraw the appeals as per the assessee's instructions.
What were the issues?
The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH
Before: SHRI SANJAY GARG & DR. B.R.R. KUMAR
Per Sanjay Garg, Judicial Member:
The present appeals have been preferred by the assessee against
the order of the Commissioner of Income Tax (Appeals) [hereinafter
referred to as CIT(A)]-3, Ludhiana dated 14.9.2015 & 21.07.2017
respectively.
ITA Nos. 200/Chd/2016 1436/Chd/2017- M/s Nahar Poly Films Ltd., Ludhiana 2
Today, the Ld. Counsel for the assessee has submitted that as per the instructions of the assessee, he intend to withdraw the present appeals and to this effect Ld. Counsel for the assessee has given his remarks as ‘Appeal is withdrawn’ in Form No. 36, in both the cases. The Ld. DR has no objection for the said withdrawal.
In view of the above, we grant permission to the assessee to withdraw the appeals. Consequently, the appeal of the assessee are hereby dismissed as ‘Withdrawn’ Order pronounced in the Open Court.
Sd/- Sd/- (B.R.R.KUMAR) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 11.04.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR
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