What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw its appeals. The appeals were dismissed as withdrawn based on the MAP resolution and the assessee's acceptance of the outcome.

The assessee's appeals pertained to transfer pricing adjustments for AYs 2009-10 and 2012-13. A Mutual Agreement Procedure (MAP) was reached between Danish and Indian competent authorities.

What were the issues?

The primary issue was the resolution of transfer pricing adjustments through the Mutual Agreement Procedure (MAP) under the India-Denmark DTAA.

Novo Nordisk India Private Limited vs ACIT | ITAT Bangalore 2019

Income Tax Appellate Tribunal, BANGALORE BENCHES : “B”, BANGALORE

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

For Appellant: Shri Chavali Narayan, CA

IT(TP)A Nos.464 & 525(B)/2017 2 discharged the additional tax demand as per order giving effect passed by Ld.AO, pursuant to the MAP resolution for assessment years 2009-10 and 2012-13.

Assessee submitted aforestated facts vide its letter dated 24/07/19 filed with the registry of this Tribunal and has expressed for withdrawal of the appeals filed for assessment years 2009-10 and 2012-13.

Ld.CIT,DR do not object to the withdrawal of appeals filed by assessee.

Having regard to the aforestated submissions advanced by both sides and on the basis of submissions made by assessee vide letter dated 24/07/19 for assessment years 2009-10 and 2012-13, appeals filed by assessee are allowed to be withdrawn.

In the result, present appeals for assessment years 2009-10 and 2012-13 stands dismissed as withdrawn. Order pronounced in the open court on 19-19-2019.

NOVO NORDISK INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-5(1)(1), BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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