Imsofer Manufacturing India Private Limited (Now known as Ferrero India Private Limited) vs Deputy Commissioner Of Income Tax, Circle 12(1), New Delhi

PER VIMAL KUMAR, JM:

The appeal filed by the assessee is against order dated 12.08.2016 passed by the ld. Commissioner of Income Tax (Appeals)-44, New Delhi (hereinafter referred to as “Ld. CIT(A)”), under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) arising out of assessment order dated 30-04-2015 passed by the Ld. AO/ Deputy Commissioner of Income Tax, Circle 9(1), under section 143(3) r.w.s. 144C of the Act for Assessment year (‘AY’) 2011-12.

At the time of hearing, Ld. Authorized Representative (‘AR’) for the appellant/assessee referred to the application dated 15.05.2026 seeking withdrawal of appeal. Ld. Authorized Representative for the appellant/assessee submitted that order giving effect had deleted the entire transfer pricing adjustment. Accordingly, the appellant requested for withdrawal of the appeal.

Ld. Departmental Representative had no objection.

In view of above submissions, especially the application dated 15.05.2026 seeking withdrawal of appeal, the appeal is allowed to be withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.