M/S. MCKINSEY KNOWLEDGE CENTRE INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

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ITA 1945/DEL/2014Status: DisposedITAT Delhi01 November 2016AY 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The Tribunal disposed of the appeal as withdrawn, acknowledging that the assessee's appeal had become infructuous. This was due to the deletion of the transfer pricing adjustment demand by the lower appellate authority.

What were the facts?

The assessee filed an appeal before the ITAT against an assessment order. The appeal became infructuous as the entire demand related to transfer pricing adjustment was deleted by the CIT(A).

What were the issues?

The primary issue was the appeal filed by the assessee, which became infructuous due to subsequent relief granted by the CIT(A).

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’ : NEW DELHI

Before: SHRI R.S. SYAL & SHRI KULDIP SINGH

For Appellant: Shri Anmol Anand, Advocate
For Respondent: Shri Amrender Kumar, CIT DR
Hearing: 01.11.2016

PER KULDIP SINGH, JUDICIAL MEMBER :

Heard :- pursuant to the application for withdrawal of the captioned appeal moved by the assessee, the instant appeal is hereby disposed off as withdrawn having been become infructuous on account of the fact that the entire demand qua transfer pricing adjustment has since been deleted by ld. CIT (A). Order pronounced in open court on this 1st day of November, 2016.

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