M/S. MAN TRUCKS INDIA PVT. LTD.,,PUNE vs DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE

Income Tax Appellate Tribunal, PUNE BENCH, ‘C’ PUNE

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Tushar Patil

For Respondent: Shri Shivaji B. More

PER BENCH :

This batch of four appeals involves three appeals of the assessee for the assessment years 2011-12, 2013-14 & 2015-16 and one appeal of the Revenue for the assessment year 2011-12.

2 M/s.MAN Trucks India Pvt. Ltd.,

The assessee has filed an application dated 11-02-2022 submitting that a Unilateral Advance Pricing Agreement (in short ‘APA’) has been executed u/s.92CC of the Act and for execution of the APA, the withdrawal of grounds of appeals in relation to transfer pricing adjustment is called for. The ld. DR candidly accepted the position. In view of the foregoing discussion, we allow the parties to withdraw their respective appeals.

In the result, all the appeals are dismissed as ‘withdrawn’. Order pronounced in the Open Court on 14th February, 2022.

M/S. MAN TRUCKS INDIA PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE