OMEGA HEALTHCARE MANAGEMENT SERVICES PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

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ITA 605/BANG/2016Status: DisposedITAT Bangalore24 November 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the issues in the appeals had been settled under the MAP. Consequently, the appeals were dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed appeals against final orders of assessment for assessment years 2011-12 and 2012-13. The issues raised in these appeals were settled under the Mutual Agreement Procedure (MAP) with the USA.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to settlement of issues under the Mutual Agreement Procedure (MAP).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, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Shri C. Narayan, CA
For Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Hearing: 24.11.2020Pronounced: 24.11.2020

Per N.V. Vasudevan, Vice President These are appeals by the assessee against the final orders of assessment passed u/s. 143(3) r.w.s. 144C of the Income-tax Act, 1961 [the Act] relating to assessment years 2011-12 & 2012-13.

2.

At the time of hearing, the ld. counsel for the assessee filed a letter seeking to withdraw the appeals as the issues raised in the appeals have been settled under the Mutual Agreement Procedure (MAP) under Article 27 of the Convention between the Government of United States of America and the Republic of India for the avoidance of double taxation and the IT(TP)A Nos.447/B/17 & 605/B/2016 Page 2 of 2 prevention of fiscal evasion with respect to taxes on income and on capital. Accordingly, these appeals are dismissed as withdrawn.

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