M/S. NTT DATA GLOBAL DELIVERY SERVICES LTD.,GURGAON vs. ACIT, NEW DELHI

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ITA 6478/DEL/2012Status: DisposedITAT Delhi28 October 2020AY 2008-095 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The Tribunal dismissed the appeals as withdrawn. This was based on the assessee's submission that the dispute regarding TP adjustments with US AEs was settled via Mutual Agreement Procedure (MAP). For other TP adjustments and corporate grounds, the assessee intended to settle under the Vivad se Vishwas Scheme, with liberty to revive the appeals if settlement failed.

What were the facts?

The assessee filed three appeals against orders under Section 143(3) r.w.s 144C for AYs 2006-07, 2007-08, and 2008-09. The main issue involved Transfer Pricing (TP) adjustments related to transactions with Associated Enterprises (AEs).

What were the issues?

The primary issues were Transfer Pricing adjustments with US and non-US Associated Enterprises, and corporate tax grounds related to book profit computation and disallowance of expenses.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C,Section 115JB,Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘I-2’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI K. N CHARY

For Appellant: Shri Rajan Vohra, Adv
For Respondent: Shri Anupam Kant Garg, CIT-DR
Hearing: 21.10.2020Pronounced: 28.10.2020

Heard together (3 matters)

ITA No. 5928/DEL/2010
ITA No. 5291/DEL/2011
ITA No. 6478/DEL/2012

Read from the judgment's own cause title. This page is filed under one of them.

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

The above three separate appeals by the assessee are preferred against three separate orders framed u/s framed u/s 143(3) r.w.s 144C of the Income tax Act, 1961 [hereinafter referred to as 'the Act' for short] pertaining to A.Ys 2006-07, 2007-08 and 2008-09 respectively.

Since all the three appeals pertain to same assessee and were heard together, these are being disposed off by this common order for the sake of convenience and brevity.

2.

In all these appeals, the assessee has filed revised and modified grounds of appeal. The main issue is common in all the appeals which relates to TP adjustment made to the transactions entered into with the AEs in US and TP adjustment made to the transactions entered into with non US AEs.

3. In A.Y 2006-07, there is a corporate tax ground relating to computation of book profit u/s 115JB of the Act. In A.Y 2007-08, in addition to the main ground, corporate tax ground relates to disallowance u/s 14A of the Act and in A.Y 2008-09, in addition to the main grievance, corporate tax ground relates to the disallowance u/s 14A of the Act vis a vis computation of book profit u/s 115JB of the Act.

4.

The ld. counsel for the assessee pointed out that the dispute relating to the TP adjustment made to the transactions entered into with AE in USA has been settled by Mutual Agreement Procedure [MAP.

Copies of the communications were placed on record. It is the say of the ld. counsel for the assessee that to this extent, the appeals may be allowed to be withdrawn. The ld. counsel for the assessee further stated that in respect of TP adjustment with non USA parties and the corporate grounds, the assesseeiss contemplating to settle the dispute under Vivad se Vishwas Scheme and therefore, if, for some reason the dispute cannot be settled, then the assessee may be allowed to revive the appeals.

5.

We have given thoughtful consideration to the proposition made by the ld. counsel for the assessee. In so far as the quarrel relating to the TP adjustment with AE in USA is concerned, the dispute is now settled by MAP. Communications from the Government of India, Ministry of Finance, Department of Revenue, CBDT are placed on record. To this extent, the appeals are dismissed as withdrawn.

6.

In respect of TP adjustment with AEs which are non USA AEs and other corporate grounds, mentioned elsewhere, as the assessee is contemplating to settle the dispute under Vivad se Vishwas Scheme, for the time being we dismiss these grounds as withdrawn with liberty to the assessee to approach the Tribunal and revive the appeal, if for some technical reason the dispute could not be settled under the Vivad se Vishwas Scheme.

7.

With the above directions, all the appeals of the assessee stand dismissed as withdrawn.

8.

In the result, all the three appeals of the assessee in ITA No. 5291/DEL/2011 and are dismissed as withdrawn.

The order is pronounced in the open court on 28.10.2020.

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