DIXON TECHNOLOGIES (INDIA) LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 3, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘I’ NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL
PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2013-14, arises against the learned DCIT, TPO-1(2)(1), New Delhi’s assessment order dated 28.08.2017, involving proceedings under section 143(3)/144C of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties at length. Case file perused.
It transpires during the course of hearing that the assessee’s first and foremost substantive ground raised herein challenges the learned lower authorities’ respective findings making transfer pricing adjustment amounting to Rs.5,12,70,379/- in respect of the specified domestic transactions “ Ts”. There
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