What did the Tribunal hold?

The Tribunal noted that the Ld. DR had no objection to the withdrawal application. Considering the contents of the application, the Tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal challenging an order dated 05.06.2024, passed by the Commissioner of Income Tax (DRP-1), Mumbai, under section 250 of the Income Tax Act, 1961, for the assessment year 2020-21. Subsequently, the assessee's Authorized Representative filed an application seeking to withdraw the present appeal.

What were the issues?

Whether the appeal filed by the assessee before the Income Tax Appellate Tribunal can be dismissed as withdrawn based on an application from the assessee.

Ms Lubrizol India Private Limited vs The Office of the Deputy… | ITAT Mumbai 2024

Income Tax Appellate Tribunal, “K” BENCH MUMBAI

Before: SHRI SANDEEP GOSAIN & SHRI OMKARESHWAR CHIDARA

For Appellant: Mr. Yash Ranglani

For Respondent: Ms. Neena Jeph, CIT(DR)

Hearing: 24.10.2024Pronounced: 08.11.2024

Assessee by Mr. Yash Ranglani Revenue by Ms. Neena Jeph, CIT(DR) सुनवाई क� तारीख/Date of Hearing 24.10.2024 घोषणा क� तारीख/Date of Pronouncement 08.11.2024 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1. The present appeal has been filed by the assessee challenging the impugned order 05.06.2024, passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the learned Commissioner of Income Tax (DRP-1), Mumbai, for the assessment year 2020-21.

The Ld. Authorized Representative (“Ld. AR”) of the assessee filed an application for seeking withdrawal of the present appeal for which the Ld. DR has no objection, therefore considering the contents of the application, the present appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 08.11.2024.

Sd/- Sd/- (OMKARESWHAR CHIDARA) (SANDEEP GOSAIN) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Dated 08/11/2024 KRK, PS आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, मु�बई / DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स�ािपत �ित //True Copy//

उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, मु�बई मु�बई / ITAT, Mumbai मु�बई मु�बई

MS LUBRIZOL INDIA PRIVATE LIMITED,MUMBAI vs. THE OFFICE OF THE DEPUTY COMMISSIONER OF INCOME TAX, DCIT OR ACIT, CIRCLE 3(4), MUMBAI, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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