Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

M/s.symbol Technologies India Pvt.ltd.,, Bangalore v. Dcit- Circle-6(1)(2), Bangalore

M/s.symbol Technologies India Pvt.ltd.,, Bangalore v. Dcit- Circle-6(1)(2), Bangalore

(Income Tax Appellate Tribunal, Bangalore)

Income Tax Appeal No. 2006/Bang/2016 | 30-03-2017

Per Shri Vijay Pal Rao, J.M. : This appeal by the assessee is directed against the order dt.20.09.2016 passed under Section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (in short the) in pursuant to the directions of Dispute Resolution Panel (DRP) dt.31.8.2016 for the Assessment Year 2012-13. IT(TP)A No.2006/Bang/2016

2. At the time of hearing, the learned Authorised Representative of the assessee has stated at Bar that the assessee has entered into unilateral Advance Price Agreement ( APA ) on 17.1.2017 with the CBDT. Therefore the assessee does not press the present appeal and requested for withdrawal of the appeal. The assessee has also filed an application dt.28.3.2017 seeking withdrawal of the present appeal. Accordingly, in view of the APA and request of the assessee, the appeal of the assessee is allowed to withdraw the rpesent appeal and consequently the appeal is dismissed being withdrawn.

3. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on the 30 th Day of Mar.,2017. Sd/- (INTURI RAMA RAO) Accountant Member Sd/- (VIJAY PAL RAO) Judicial Member Bangalore, Dt.30/03/2017. *Reddy gp

Advocate List
Bench
  • SHRI VIJAY PAL RAO, JUDICIAL MEMBER
  • SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER
Eq Citations
  • LQ/ITAT/2017/3673
Head Note

Income Tax — Assessment Year — Transfer Pricing Officer (TPO) — Unilateral Advance Price Agreement (APA) — Assessee stated at Bar that the assessee had entered into unilateral APA on 17.1.2017 with the CBDT — As such, assessee did not press the present appeal and requested for withdrawal of the appeal — Assessee had also filed an application dt.28.3.2017 seeking withdrawal of the present appeal — Accordingly, in view of the APA and request of the assessee, the appeal was allowed to be withdrawn and was dismissed as withdrawn — Income Tax Act, 1961, Ss. 143(3) and 144C(13)