MOLEX INDIA PRIVATE LIMITED,BANGALORE vs. ACIT, BANGALORE

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ITA 1387/BANG/2011Status: DisposedITAT Bangalore08 November 2017AY 2007-082 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 Tribunal dismissed the appeals filed by both the assessee and the revenue. The dismissal was based on the submission that the issues in the appeals had been resolved through the MAP.

What were the facts?

The assessee filed appeals against assessment orders for various assessment years. During the hearing, the assessee's counsel submitted that the issues in the appeals were resolved through the Mutual Agreement Procedure (MAP).

What were the issues?

Whether the appeals should be dismissed as the underlying issues have been resolved through the Mutual Agreement Procedure (MAP).

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, BENGALURU

Before: SHRI INTURI RAMA RAO & SHRI LALIET KUMAR

For Appellant: Shri Umashankar Gautam, Advocate
For Respondent: Shri R.K.Jha, CIT(DR)
Hearing: 08/11/2017Pronounced: 15/11/2017

Assessee by : Shri Umashankar Gautam, Advocate. Respondent by : Shri R.K.Jha, CIT(DR). Date of hearing : 08/11/2017 Date of pronouncement : 15/11/2017 O R D E R Per BENCH:

Appeals bearing IT(TP)A Nos.1495/Bang/2010, 73/Bang/2014 and 521/Bang/2015 are filed by the assessee directed against the assessment orders for the assessment years 2006-07, 2009-10 and 2010-11 respectively. An appeal bearing IT(TP)A No.1398/Bang/2013 is filed by the assessee and the appeal bearing IT(TP)A No.1493/Bang/2013 is filed by the revenue directed against the order of the Commissioner of Income-tax (Appeals)-IV, Bangalore, dated 13/08/2013 for the assessment year 2005-06.

IT(TP)A Nos1398/10......521/Bang/2017 Page 2 of 2 2. During the course of hearing of the appeals, it was submitted by the learned counsel for the assessee that the issues in appeals were resolved through MAP and orders are still awaited. After considering the submissions of the learned counsel for the assessee we are of the opinion that these appeals require to be dismissed as the issues in appeal are resolved through MAP. However, we grant liberty to the assessee/revenue to revive these appeals in case of any grievance even after MAP Resolution after receipt of orders from MAP.

3.

In the result, the appeals filed by the assessee/revenue are dismissed.

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