Income Tax Appellate Tribunal - Chandigarh
Nahar Poly Films Limited, Ludhiana vs Addl. Cit, R-Vii, Ludhiana on 11 April, 2018
I N T H E I NC O M E T AX A PP E L L A T E T RI B UN A L
D I VI S I O N B E NC H , 'B' C H A N DI G A RH
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER
AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
ITA No. 200/CHD/2016
Assessment Year : 2008-09
M/s Nahar Poly Films Ltd., Vs. The Addl CIT,
376, Industrial Area-A, Range VII,
Ludhiana A ye a k a r B h a w a n , L u d h i a n a
PAN No. AAACN5708K
&
ITA No. 1436/CHD/2017
Assessment Year : 2009-10
M/s Nahar Poly Films Ltd., Vs. The Addl CIT,
376, Industrial Area-A, Range VII,
Ludhiana-141001 Ludhiana
PAN No. AAACN5708K
(Appellant) (Respondent)
Appellant by : Shri Navdeep Sharma, Advocate
Respondent by : Smt. Lagan Preet Sandhu, CIT-DR
Date of Hearing : 11.04.2018
Date of Pronouncement : 11.04.2018
ORDER
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
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 Counsel for the assessee has given his remarks as 'Appeal is withdrawn' in Form No. 36, in both the cases.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.
3. 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 Consequently, the appeal of the assessee are hereby dismissed as 'Withdrawn' Order pronounced in the Open Court.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