FIRST ADVANTAGE GLOBAL OPERATING CENTRE PVT LTD,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRC;LE-3(1)(1), BANGALORE

PDF · subscribers
ITA 653/BANG/2017Status: DisposedITAT Bangalore12 October 2017AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's plea to withdraw the appeal as the dispute was settled by the Advanced Pricing Agreement. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 143(3) r.w.s. 144C(13) of the Income Tax Act. The assessee subsequently entered into a Unilateral Advanced Pricing Agreement with the CBDT.

What were the issues?

Whether the appeal should be withdrawn due to a settlement reached through an Advanced Pricing Agreement.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘ B ’

Before: SHRI N.V. VASUDEVAN & SHRI JASON P BOAZ

For Appellant: Shri Keerthi Narayan, CA

Per Shri N.V.Vasudevan, J.M. : This is an appeal by the assessee against the order dt.19.01.2017 of Asst. Commissioner of Income Tax, Circle 3(1)(1), Bangalore passed under Section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 for the Assessment Year 2012-13.

1.

2 IT(T.P)A No.653/Bang/2017 2. When this appeal was called for hearing, the learned counsel for the assessee filed before us a letter dt.30.5.2017 in which it has been submitted that the assessee has entered into a Unilateral Advanced Pricing Agreement with CBDT on 27.4.2017. Since the dispute in this appeal is the subject matter of settlement covered by the agreement.

The assessee prayed to withdraw the appeal. The plea of the assessee to withdraw the appeal is granted and the appeal is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed, as withdrawn.

Order pronounced in the open court on the 12th day of Oct., 2017.

Sd/- Sd/- (JASON P BOAZ) (N.V. VASUDEVAN) Accountant Member Judicial Member Bangalore, Dt. 12.10.2017.

*Reddy gp

3 IT(T.P)A No.653/Bang/2017

More judgments on Section 144C(13)

All 3,426 judgments and leading authorities on Section 144C(13) →

Recent GST High Court judgments

Search GST case law →