What did the Tribunal hold?

The Tribunal granted permission for the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.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 2009-10. The assessee subsequently filed a letter seeking permission to withdraw the appeal as alternative relief had been obtained.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal after obtaining alternative relief.

Castrol India Ltd vs DCIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “ C ” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, JM & SHRI SANJAY ARORA, AM

Hearing: 04/07/2016Pronounced: 03/08/2016

सुनवाई क� तार�ख /Date of Hearing : 04/07/2016 घोषणा क� तार�ख /Date of Pronouncement : 03/08/2016 आदेश / O R D E R PER BENCH: This appeal by the Assessee is directed against the order dated 16.10.2014 of Commissioner of Income Tax (Appeals)- 14, Mumbai (Hereinafter called as the CIT(A) for assessment year 2009-10.

Heard the ld.AR. At the outset, the ld.AR, under the instructions of the assessee, filed a letter dated 29.06.2016 seeking permission for withdrawal of this appeal stating that an alternative relief had already been obtained. We heard

2 7210/Mum/2014 the ld.DR on this aspect, who did not object for permitting the withdrawal of appeal. Permission for withdrawal is granted and accordingly, the appeal filed by the assessee is dismissed as withdrawn. 3. In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 03rd August, 2016 Sd/- Sd/- (SANJAY ARORA) (MAHAVIR SINGH ) लेखा सद�य / Accountant Member �या�यक सद�य / Judicial Member मुंबई Mumbai; �दनांक Dated : 03rd August,2016 PS:AG (On Tour) आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��यथ� / The Respondent 2. आयकर आयु�त(अपील) / The CIT(A) 3. आयकर आयु�त / CIT – concerned 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 5. गाड� फाईल / Guard File 6. आदेशानुसार/ BY ORDER,

CASTROL INDIA LTD,MUMBAI vs. DCIT (TDS) 1(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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