What did the Tribunal hold?

The Tribunal noted that the assessee's counsel moved an application for withdrawal of the appeal. The revenue's representative had no objection to this application.

The assessee filed an appeal against an order of the CIT(A) for Assessment Year 2011-12. The appeal was listed for hearing. The assessee's counsel moved an application to withdraw the appeal.

What were the issues?

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

Ulhas Securities Pvt. Ltd. vs ITO | ITAT Ahmedabad 2019

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Respondent: Shri Jayant Jhaveri, Sr.D.R

Hearing: 13/12/2018Pronounced: 15/01/2019

PER Ms. MADHUMITA ROY - JM:

The instant appeal filed by the assessee is against the order dated 10.03.2016 passed by the Commissioner of Income Tax (Appeals)-9, Ahmedabad arising out of the order dated 28.01.2014 for the Assessment Year 2011-12 passed by the ITO, Ward-8(4) now Ward-4(1)(4), Ahmedabad under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘The Act’).

This matter was fixed for hearing on 13.12.2018. At the outset, learned counsel for the assessee moved an application for withdrawal of the appeal filed by the assessee. The ld. DR for the revenue has no objection.

ITA No.2758/Ahd/2017 Ulhas Securities Pvt. Ltd. vs. ITO A.Y. 2011-12 - 2 -

In the light of the above written submission made by the ld. Counsel for the assessee the appeal of the assessee is hereby dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 15/01/2019

Sd/- Sd/- ( Ms. MADHUMITA ROY ) ( WASEEM AHMED ) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated 15/01/2019 Priti Yadav, Sr.PS

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-9, Ahmedabad. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

Date of dictation 01/01/2019. 2. Date on which the typed draft is placed before the Dictating Member 02/01/2019 3. Other Member… 4. Date on which the approved draft comes to the Sr.P.S./P.S …07/01/2019 5. Date on which the fair order is placed before the Dictating Member for pronouncement… 6. Date on which the fair order comes back to the Sr.P.S./P.S……. 7. Date on which the file goes to the Bench Clerk………………… 8. Date on which the file goes to the Head Clerk…………………………………... 9. The date on which the file goes to the Assistant Registrar for signature on the order…………………….. 10. Date of Despatch of the Order………………

ULHAS SECURITIES PVT. LTD.,AHMEDABAD vs. ITO WARD-8(4), NOW WARD 4(1)(4), AHMEDABAD

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