M/S NORTHERN OPERATING SERVICES PVT LTD,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(1)(1), BENGALURU

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ITA 2840/BANG/2017Status: DisposedITAT Bangalore01 January 2020AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw all grounds of appeal related to Transfer Pricing Adjustment. As no other grounds remained, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order. During the hearing, the assessee sought to withdraw all grounds of appeal related to Transfer Pricing Adjustment. The assessee confirmed that no other grounds survived after this withdrawal.

What were the issues?

Whether the assessee can withdraw all grounds of appeal, including those related to Transfer Pricing, and if so, what is the consequence for the remaining appeal.

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, “C” BENCH : BANGALORE

Before: SHRI ARUN KUMAR GARODIA, AM & SHRI PAVAN KUMAR GADALE, JM

For Appellant: Smt. Vidya Kurup, C. A
For Respondent: Shri Pradeep Kumar, CIT DR
Hearing: 01.01.2020Pronounced: 01.01.2020

O R D E R

PER SHRI A.K. GARODIA, AM:

1.

This appeal is filed by the assessee and it is directed against the assessment order dated 26.10.2017 for A. Y. 2013 – 14 passed u/s 143 (3) r.w.s. 144C of I. T. Act, 1961 as per the directions of DRP.

2.

In course of hearing, it was submitted by the learned AR of the assessee that the assessee has filed a letter dated 19.11.2019 with the registry on 21.11.2019 in which it is submitted that the assessee wants to withdraw all grounds of appeal relating to Transfer Pricing Adjustment pursuant to MAP resolution (B)/2017 Page 2 of 2 acceptance. In reply to a specific query of the bench as to whether any other ground survives after withdrawal of T P Grounds, it was submitted by the learned AR of the assessee that no ground survives. Learned DR of the revenue submitted that he has no objection about withdrawal of all grounds by the assessee. Accordingly, this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on the date mentioned on the caption page.

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