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Facts
The Revenue and the assessee filed appeals against orders from the CIT(A)-44 dated 30.11.2017. Both parties subsequently submitted that the grounds of appeal were covered by an order of the Advance Pricing Agreement (APA).
Held
The tribunal held that since the grounds taken in the appeals were duly covered by the APA order, the appeals would no longer require adjudication. Consequently, the appeals were dismissed as infructuous.
Key Issues
Whether the appeals require adjudication when the grounds of appeal are already covered by an Advance Pricing Agreement (APA) order.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH ‘I’, NEW DELHI
Before: Dr. B. R. R. KumarSh. Vimal Kumar
ORDER Per Bench: The present appeals have been filed by the Revenue and the assessee against the orders of ld. CIT(A)-44, New Delhi dated 30.11.2017. 2. Owing to the order of the APA, both the parties fairly submitted that the appeals would no longer be required to be adjudicated as the grounds taken up in the appeal have been & 1882/Del/2018 2 Mitsubishi Heavy Industries India Pvt. Ltd. duly covered by the order of the APA. Hence, the appeals are dismissed as infructuous.
Order Pronounced in the Open Court on 27/06/2024.