M/S UNITED TECHNOLOGIES CORPORATION INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 6177/DEL/2015Status: DisposedITAT Delhi09 August 2016AY 2011-122 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The Tribunal dismissed the appeal as withdrawn because the issue had become infructuous. The entire addition made on account of transfer pricing adjustment was deleted by the DRP.

What were the facts?

The assessee filed an appeal challenging orders related to transfer pricing adjustments. However, the additions made on account of transfer pricing were subsequently deleted by the DRP through a rectification order.

What were the issues?

Whether the appeal is maintainable when the subject matter of the appeal has been resolved by a subsequent rectification order.

Which sections of the Income-tax Act were involved?

Not specified

AI-generated summary — verify with the full judgment below

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

Before: SHRI S.V. MEHROTRA & SHRI KULDIP SINGH

For Appellant: Shri Vijay Iyer, CA
For Respondent: Shri Munesh Kumar, CIT DR
Hearing: 09.08.2016

PER KULDIP SINGH, JUDICIAL MEMBER : Present appeal filed by M/s United Technologies Corporation India Private Limited (hereinafter referred to as ‘the assessee) challenging the impugned orders passed by TPO/AO/ DRP dated 29.01.2015, 27.10.2015 and 31.08.2015 respectively, stands dismissed as withdrawn having been become infructuous in view of the fact that consequent upon the rectification order dated 09.12.2015 passed by ld. DRP, the entire addition made on account of transfer pricing adjustment stands deleted vide assessment order dated 20.06.2016 qua 2011-12. Order pronounced in open court on this 9th day of August, 2016.

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