CLARIVATE ANALYTICS (INDIA) PVT LTD,MUMBAI vs. DY CIT ,CIRLCE 3(3)(1) , MUMBAI

In the present appeal, the assessee has raised multiple In the present appeal, the assessee has raised multiple In the present appeal, the assessee has raised multiple grounds assailing both the validity of the assessment proceedings grounds assailing both the validity of the assessment proceedings grounds assailing both the validity of the assessment proceedings as well as the transfer pricing adjustmen as well as the transfer pricing adjustments made therein. ts made therein.

At the outset, the learned Authorised Signatory appearing on At the outset, the learned Authorised Signatory appearing on At the outset, the learned Authorised Signatory appearing on behalf behalf behalf of of of the the the assessee assessee assessee submitted, submitted, submitted, by by by way way way of of of a a a written written written communication, that the assessee has entered into a Unilateral communication, that the assessee has entered into a Unilateral communication, that the assessee has entered into a Unilateral Advance Pricing Agreement with the Advance Pricing Agreement with the Central Board of Direc Central Board of Direct Taxes on 31.03.2026, which encompasses the assessment year under on 31.03.2026, which encompasses the assessment year under on 31.03.2026, which encompasses the assessment year under consideration. It was submitted that, in view of the said agreement consideration. It was submitted that, in view of the said agreement consideration. It was submitted that, in view of the said agreement covering the transfer pricing issues involved in the present appeal, covering the transfer pricing issues involved in the present appeal, covering the transfer pricing issues involved in the present appeal, the assessee seeks leave to withdraw the appeal. the assessee seeks leave to withdraw the appeal.

Having regard to the aforesaid submission and the request Having regard to the aforesaid submission and the request Having regard to the aforesaid submission and the request made, we find no reason to decline the same. Accordingly, the made, we find no reason to decline the same. Accordingly, the made, we find no reason to decline the same. Accordingly, the appeal filed by the assessee is dismissed as withdrawn. appeal filed by the assessee is dismissed as withdrawn. appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as In the result, the appeal of the assessee is dismissed as In the result, the appeal of the assessee is dismissed as withdrawn.