MCKINSEY & COMPANY INDIA LLP,DELHI vs. ACIT, CIRCLE-29(1), DELHI

ITA 1028/DEL/2021Status: DisposedITAT Delhi13 February 2026AY 2016-17Bench: SHRI MAHAVIR SINGH (Vice President), SHRI BRAJESH KUMAR SINGH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee had filed an application under the MAP provisions, and the Competent Authorities of India and the US had resolved the case, providing relief to the assessee. Consequently, the assessee sought to withdraw all grounds of appeal, including those related to penalty.

What were the facts?

The assessee filed an appeal against the final assessment order for AY 2016-17. During the pendency of the appeal, the assessee filed a request to withdraw the appeal, stating that the disputes had been resolved under the Mutual Agreement Procedure (MAP) as per Article 27 of the India-USA Double Taxation Avoidance Agreement.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to resolution of disputes under MAP and whether penalty related grounds have become infructuous.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(3),Section 144B,Section 271(1)(c),Section 253,Section 44G(8)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH, I: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI BRAJESH KUMAR SINGH

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 13.02.2026Pronounced: 13.02.2026

PER BRAJESH KUMAR SINGH, AM,

This appeal has been filed by the assessee against the final assessment order dated 30.06.2021 passed under section 143(3) read with section 144C(3) r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as “the Act”), pursuant to the directions of the Hon'ble Dispute Resolution Panel (DRP) order dated 30.09.2020 for Assessment Year 2016-17. ITA No.- 1028/Del/2021 McKinsey & Company India LLP

2.

When the matter was called for hearing, none appeared on behalf of the assessee. However, a written request letter dated 04.02.2026 has been filed on record by the assessee seek

The order continues below.

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