What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn by the Tribunal.

The assessee filed appeals against the orders of the CIT(A) concerning the determination of the arm's length price of Information Technology Enabled Services (ITeS) for assessment years 2008-09, 2009-10, and 2010-11. The assessee's counsel sought to withdraw these appeals.

What were the issues?

The primary issue was the determination of the arm's length price of international transactions for ITeS. However, the appeals were withdrawn before adjudication on merits.

Msci Services P.Ltd vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM

For Appellant: Shri Hemen Chandariya

For Respondent: Shri Jayant Kumar

Hearing: 03.07.2018Pronounced: 03.07.2018

O R D E R Per Bench:

These are appeals by the assessee directed against the respective order of the ld.

Commissioner of Income Tax (Appeals) pertaining to assessment years 2008-09, 2009-10 & 2010-11.

The grounds raised relate to determination of arms length price of the international transaction of Information Technology Enabled Services (ITEs).

2 MSCI Services Private Limited

At the outset in this case the learned counsel of the assessee submitted that he shall be withdrawing these appeals.

The learned departmental representative did not have any objection to this proposition.

Upon careful consideration we have granted permission to withdraw these appeals.

Accordingly these appeals are dismissed as withdrawn.

In the result, these appeals by the assessee stands dismissed as withdrawn. Order pronounced in the open court on 03.07.2018

MSCI SERVICES P.LTD,MUMBAI vs. DCIT RG 9(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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