JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-3, BANGALORE vs. M/S. INFORMATICA BUSINESS SOLUTIONS PRIVATE LIMITED, BANGALORE

PDF · subscribers
ITA 2024/BANG/2019Status: DisposedITAT Bangalore03 January 2020AY 2010-114 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue had become infructuous due to the subsequent settlement of the MAP proceedings and the AO giving effect to it.

What were the facts?

The Revenue appealed against a CIT(A) order granting relief on transfer pricing adjustments. The assessee had applied for Mutual Agreement Procedure (MAP) which was settled and given effect by the AO.

What were the issues?

Whether an appeal filed by the Revenue becomes infructuous when the underlying issue is settled through MAP proceedings and given effect by the AO.

Which sections of the Income-tax Act were involved?

Section 90

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’ BENCH : BANGALORE

Before: SHRI B.R BASKARAN & SMT. BEENA PILLAI

For Appellant: Shri Manjeet Singh, Add. CIT (DR)
For Respondent: Ms. Manasa, Advoate
Hearing: 1.1.2020Pronounced: 3.1.2020

O R D E R Per B.R Baskaran, Accountant Member :

The Revenue has filed this appeal challenging the order dated 27-6-2019 passed by Ld CIT(A)-6, Bengaluru and it relates to asst. year 2010-11.

2.

The Revenue is aggrieved by the decision of ld CIT(A) in granting relief to the assessee in respect of transfer pricing adjustments made by the AO.

3.

At the time of hearing, the ld AR submitted that the assessee had applied for Mutual Agreement Procedure (MAP) proceeding for the year under consideration and the same has since been settled

IT(TP)A No.2024 /Bang/2019 by passing resolution order, dated 24-07-2019, passed u/s 90 of the Income tax Act r.w Article 27 of India-US double taxation avoidance convention. The ld AR further submitted that the AO has already given effect to the MAP proceedings, vide its order dated 14/11/2019. Accordingly the ld AR submitted that the original assessment order and appellate order will not survive in view of the MAP resolution order and hence the appeal filed by the Revenue shall become infructuous. The ld AR also furnished copy of asst. order dated 14/11/2019 passed by the AO giving effect to the MAP resolution proceedings.

4.

We heard the ld DR and perused the record. Having regard to the submissions made by the ld AR, the impugned appeal filed by the Revenue shall become infructuous. Accordingly we dismiss the appeal of the assessee as infructuous.

5.

In the result, the appeal of the Revenue is dismissed.

Order pronounced in the Open Court on 3rd January, 2019.

More judgments on Section 90

All 1,075 judgments and leading authorities on Section 90 →

Recent GST High Court judgments

Search GST case law →