AT KEARNEY LTD.- INDIA BRANCH OFFICE,GURGAON vs. DCIT, CIRCLE- 1(1)(1), INTERNATIONAL TAXATION, NEW DELHI

ITA 2956/DEL/2019Status: DisposedITAT Delhi28 March 2022AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's submission regarding the APA. Consequently, the Tribunal dismissed the appeal as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2014-15. The assessee subsequently submitted a letter stating that the disputed additions were covered by a bilateral Advance Pricing Agreement (APA) signed on March 25, 2022.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn by the assessee due to a subsequent APA covering the disputed additions.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. YOGESH KUMAR US

For Appellant: Shri Gautam Jain, Adv

For Respondent: Shri Surender Pal, CIT-D.R

Hearing: 28.03.2022Pronounced: 28.03.2022

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-42, New Delhi relating to Assessment Year 2014-15.

On the date of hearing, assessee filed a letter dated 27.03.2022 wherein inter alia it was submitted the entire addition under dispute are subject matter of a bilateral APA which has been signed on 25.03.2022 and therefore in view of the aforesaid, the appeal be dismissed.

We have heard the Learned AR and perused the material on record. In view of the aforesaid request of assessee, the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 28.03.2022

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