AGILENT TECHNOLOGIES INDIA PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 1(2), NEW DELHI

PDF · subscribers
ITA 6770/DEL/2019Status: DisposedITAT Delhi28 April 2022AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals as the dispute no longer survived. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against assessment orders for AY 2006-07 and 2011-12, following directions from the Dispute Resolution Panel. The assessee later sought to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the resolution of the underlying dispute through a rectification order.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘I-1’, NEW DELHI

Before: SHRI SAKTIJIT DEY & SHRI ANANDEE NATH MISSHRAR

For Appellant: Shri Shrey Chakarbortry, Adv
For Respondent: Shri Surender Pal, CIT (DR)
Hearing: 28.04.2022Pronounced: 28.04.2022

ORDER PER BENCH: Captioned appeals have been filed by assessee, assailing the final assessment orders passed by the Assessing Officer for assessment years 2006-07 and 2011-12, in pursuance to the directions of learned Dispute Resolution Panel (DRP).

2.

At the time of hearing, learned counsel appearing for the assessee, on instructions, sought permission to withdraw the appeals, as, by virtue of rectification orders passed by the Assessing Officer under Section 154 of the Income-Tax Act, 1961, assessee has been granted the desired relief and the quantum of adjustment to the arm’s length price (ALP) has been reduced to nil.

3.

Learned Departmental Representative has no objection to assessee’s request for withdrawal of the appeals.

4.

In view of the facts discussed above, since, the dispute arising in the present appeals no more survive, for all practical purposes, appeals have become infructuous. Therefore, we permit the assessee to withdraw the present appeals. Accordingly, appeals are dismissed as withdrawn.

5.

In the result, the appeals are dismissed.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →