What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Pr. Commissioner of Income Tax for the assessment year 2009-10. The assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

Avantikan Properties Pvt. Ltd. vs PCIT | ITAT Mumbai 2020

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI AMARJIT SINGH, JM & SHRI MANOJ KUMAR AGGARWAL,

For Appellant: Ms. Aditi Seetha (AR)

Hearing: 21/10/2020Pronounced: 21/10/2020

PER AMARJIT SINGH, JM: This is an appeal filed by the assessee against the order dated 29.03.2019 passed by the Pr. Commissioner of Income Tax-4 Mumbai [hereinafter referred to as the “Pr. CIT”]. Relevant to the A.Y.2009-10. 2. At the outset, the Ld. Authorized Representative of the assessee has stated at the Bar that as per instruction of assessee, he wants to withdraw the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit to withdraw the appeal. Appeal of assessee is being dismissed as withdrawn.

In the result, the appeal of the assessee is being dismissed as withdrawn. Order pronounced in the open court on 21/10/2020 (MANOJ KUMAR AGGARWAL) ACCOUNTANT MEMBER मुंबई Mumbai; दिनांक Dated : 21/10/2020 Vijay Pal Singh/Sr.PS A.Y.2009-10 आदेश की प्रनिनिनि अग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A)- 4. आयकर आयुक्त / CIT 5. दवभागीय प्रदतदनदि, आयकर अपीलीय अदिकरण, मुंबई / DR, ITAT, Mumbai 6. गार्ड फाईल / Guard file. आदेशधिुसधर/ BY ORDER, सत्यादपत प्रदत //// उि/सहधयक िंजीकधर /(Dy./Asstt.

AVANTIKAN PROPERTIES PVT. LTD.,MUMBAI vs. PR. CIT- 4, MUMBAI

What did the Tribunal hold?

What were the facts?

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