MCKINSEY & COMPANY INC.,MUMBAI vs. DCIT (IT) 3(2)(1), MUMBAI

ITA 1768/MUM/2016Status: DisposedITAT Mumbai12 September 2019AY 2011-122 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The assessee accepted the terms of the agreement and wished to withdraw the appeal. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the final assessment order for AY 2011-12. The competent authorities of India and the US resolved the case under the India-US Tax Treaty.

What were the issues?

The primary issue was the resolution of the case under the India-US Tax Treaty, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Anand Mohan – Ld. CIT-DR

: Shri Divesh Chawla, Ld.AR अपीलाथ"क"ओरसे/ Appellant by : Shri Anand Mohan – Ld. CIT-DR ""यथ" क" ओर से/Respondent by सुनवाईक"तार"ख/ : 12/09/2019 Date of Hearing घोषणाक"तार"ख / : 12/09/2019 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): -

Aforesaid appeal by assessee for Assessment Year [AY] 2011-12 contest final assessment order dated 18/01/2016 on certain grounds of appeal.

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