QUINTILES DATA PROCESSING CENTRE (INDIA) PVT.LTD.,AHMEDABAD vs. THE ACIT.,CIRCLE-5, AHMEDABAD

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ITA 1161/AHD/2014Status: DisposedITAT Ahmedabad15 May 2018AY 2009-102 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 that the assessee did not wish to press the appeal as the issues were resolved through MAP. The Departmental Representative did not oppose this stand.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2009-10. During the hearing, the assessee's counsel stated that the grievances were resolved through Mutually Agreed Proceedings (MAP). Therefore, the assessee did not wish to pursue the appeal.

What were the issues?

Whether the appeal should be dismissed as not pressed due to resolution of grievances through MAP.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD ‘D’ BENCH, AHMEDABAD

Per Pramod Kumar, AM:

1.

By way of this appeal, the assessee appellant has challenged correctness of the order dated 11.02.2014 passed by the Assessing Officer in the matter of assessment under section 143(3) r.w.s. 144C of the Income Tax Act, 1961, for the assessment year 2009-10.

2.

When this appeal was called out for hearing, learned counsel for the assessee submitted that as the grievances of the assessee have been adjudicated upon in the Mutually Agreed Proceedings (MAP), the assessee thus not wish to pursue it appeal. In effect thus, the appeal is not pressed.

3.

Learned Departmental Representative does not oppose the stand so taken by the assessee.

ITA No.1161/Ahd/2014 Assessment Year: 2009-10 Page 2 of 2 4. In view of the above, the appeal is dismissed as not pressed.

5.

In the result, appeal filed by the assessee is dismissed. Pronounced in the open court on this 15th day of May, 2018.

Sd/- Sd/- Ms. Madhumita Roy Pramod Kumar Judicial Member) (Accountant Member) Dated: 15th May, 2018.

PBN/*

Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File

By order

Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

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