QUINTILES REAEARCH (INDIA) PVT. LTD.,BANGALORE vs. DCIT, BANGALORE

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ITA 417/BANG/2015Status: DisposedITAT Bangalore29 November 2017AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee withdrew the grounds related to TP issues as they were resolved. The remaining ground concerning interest under sections 234B and 234C was consequential. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the assessment order. The primary grounds of appeal related to Transfer Pricing (TP) issues. However, the assessee later informed the tribunal that the TP issues were resolved under the Mutual Agreement Procedure (MAP).

What were the issues?

The primary issue was the appeal against the assessment order. However, the appeal became infructuous as the main TP issues were resolved, leading to the withdrawal of grounds.

Which sections of the Income-tax Act were involved?

Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI ARUN KUMAR GARODIA & SHRI LALIET KUMAR

Hearing: 28.11.2017Pronounced: 29.11.2017

O R D E R Per A. K. Garodia. A. M.: This appeal is filed by the assessee and it is directed against the assessment order dated 09.01.2015 for A. Y. 2010 – 11 passed by the A. O. u/s 143 (3) r.w.s. 144C as per directions of DRP.

2.

Various grounds are raised by the assessee but all are in respect of T. P. issues except ground No. 10 which is about interest u/s 234b & 234 c and is consequential. Learned AR of the assessee submitted a letter dated 04.10.2017 from the assessee company and pointed out that as per this letter, the T. P. issue is resolved under MAP and therefore, the grounds in respect of T P issue are withdrawn. Since, the remaining ground i.e. ground no. 10 is consequential being about interest, the appeal of the assessee is dismissed as withdrawn.

IT(TP)A No. 417/Bang/2015 Page 2 of 2 3. In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on the date mentioned on the caption page.

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