What did the Tribunal hold?

The Tribunal considered the assessee's request and allowed the withdrawal of the appeal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Antique Securities P.Ltd vs DCIT | ITAT Mumbai 2019

Income Tax Appellate Tribunal, “A”

Before: HON’BLE SHRI G. S. PANNU, VP & HON’BLE SHRI SANDEEP GOSAIN, JM

For Appellant: Shri Anuj Kisnadwala, Shri Sangram, DR सुनवाईकीतारीख/

Per Sandeep Gosain, Judicial Member:

The Present Appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-4, Mumbai dated 27.02.15 for AY 2010-11. 2 Antique Securities Pvt. Ltd.

At the very outset, our attention was drawn towards letter dated 20.03.19 wherein the assessee has requested to withdraw the present appeal.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

In the net result, the appeal filed by the assessee stands dismissed as withdrawn. Order pronounced in the open court on 27th March, 2019. (G. S. Pannu) (Sandeep Gosain) Vice President Judicial Member मुंबई Mumbai;ददनांकDated : 27.03.2019 Sr.PS. Dhananjay आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant प्रत्यथी/ The Respondent 2. 3. आयकरआयुक्त(अपील) / The CIT(A) 4. आयकरआयुक्त/ CIT- concerned दवभागीयप्रदतदनदध, आयकरअपीलीयअदधकरण, मुंबई/ DR, ITAT,

Mumbai 6. गार्डफाईल / Guard File आदेशधिुसधर/ BY ORDER, .उि/सहधयकिंजीकधर (Dy./Asstt.

ANTIQUE SECURITIES P.LTD,MUMBAI vs. DCIT 4(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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