SCHOTT POONAWALLA PRIVATE LIMITED,MUMBAI vs. DCIT CIRCLE 3(3)(1) MUMBAI, MUMBAI

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ITA 6251/MUM/2026Status: HeardITAT Mumbai19 June 2026AY 2021-222 pages

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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, VP & SHRI MAKARAND V. MAHADEOKAR, AM

For Respondent: Shri S. G. Menon ( Sr. DR )
Hearing: 19.06.2026Pronounced: 19.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI MAKARAND V. MAHADEOKAR, AM ITA No. 6251/Mum/2026 (Assessment Year: 2021-22) M/s. Schott Poonawalla Private DCIT, Circle 3(3)(1) Room No.609, 6th Floor, Limited No.401, Wing 1, 4th Floor, Aayakar Bhavan, M. K. Road, Corporate Avenue Building, Vs. Mumbai-400 020 Village Chakala, Andheri (E), Mumbai-400 093 PAN/GIR No. AAACK 2310 G (Appellant) : (Respondent)

Appellant by : None Respondent by : Shri S. G. Menon ( Sr. DR )

Date of Hearing : 19.06.2026 Date of Pronouncement : 19.06.2026 O R D E R

This is an appeal by the assessee against order dated 28.03.2026 of first appellate authority, pertaining to assessment year (A.Y.) 2021-22.

2.

The assessee has filed application dated 15.06.2026, seeking permission to withdraw the appeal. The contents of the said letter are as under: 15th June 2026 The Deputy Registrar, Income Tax Appellate Tribunal, Mumbai-400 020. Dear Sir, Re: Withdrawal of Appeal of Schott Poonawalla Private Limited against the order of The Principal Commissioner of Income Tax-Mumbai 3 for the A.Y.2021-2022 to the Honorable Appellate Tribunal-Mumbai- Appeal number-6251/MUM/2026.

2 ITA No. 6251/Mum/2026 (A.Y. 2021-22) M/s. Schott Poonawalla Private Limited vs. DCIT This is to inform you that the appellant Schott Poonawalla Private Limited is withdrawing the ITAT appcal number ITA 6251/MUM/2026 filed on 25/05/2026. The appeal is being withdrawn as there is an error in the details of the order appealed against. The company has already filed a fresh appeal in this regard. Accordingly, we request you to treat this appeal (ITA 6251/MUM/2026) filed on 25/05/2026 as withdrawn and cancelled. We request you to kindly take note of the same and treat the appeal as withdrawn. Thanking You, For Schott Poonawalla Private Limited Sd/- 3. The learned Departmental Representative (ld. DR for short) has no objection to the assessee’s prayer.

4.

In view of the aforesaid, we are inclined to permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed. Order pronounced in the open court on 19.06.2026. Sd/- Sd/- (Makarand V. Mahadeokar) (Saktijit Dey) Accountant Member Vice President Mumbai; Dated : 19.06.2026 Roshani, Sr. PS Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The CIT(A) 4. CIT - concerned 5. DR, ITAT, Mumbai 6. Guard File BY ORDER,

(Dy./Asstt. Registrar) ITAT, Mumbai

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