M/S. INTERGREON MANAGED SOLUTIONS (INDIA) P. LTD.,MUMBAI vs. ADDL/JT/DY/ASSTT/CIT/ITO, NATIONAL E-ASSESSMENT CENTRE, DELHI

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ITA 923/MUM/2021Status: DisposedITAT Mumbai10 May 2022AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to the settlement under the APA. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal challenging an assessment order for AY 2016-17. The matter was subsequently settled under the Advance Pricing Agreement procedure.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal after the matter was settled under the Advance Pricing Agreement procedure.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K” Bench, Mumbai

For Appellant: Shri Abdulkadir Jawadwala
For Respondent: Dr. Yogesh Kamat
Hearing: 10.05.2022Pronounced: 10.05.2022

This assessee has filed this appeal challenging the assessment order dated 31.3.2021 passed by the Assessing Officer for A.Y. 2016-17 in pursuance of direction given by learned DRP.

2.

At the time of hearing the assessee filed a letter stating that it is withdrawing the present appeal as the matter has been settled under Advance Pricing Agreement procedure. Learned AR appearing for the assessee sought permission of the Bench to withdraw the appeal. Learned Departmental Representative did not object to the prayer of the assessee. Accordingly, we allow the assessee to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 10.05.2022.

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