Income Tax Appellate Tribunal - Delhi
Agilent Technologies India Pvt. Ltd., ... vs Acit, Circle- 1(2), New Delhi on 28 April, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: 'I-1', NEW DELHI
BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND
SHRI ANANDEE NATH MISSHRA, ACCOUNTANT MEMBERR
ITA No. 6770/Del/2019 Assessment Year: 2006-07
ITA No. 6771/Del/2019 Assessment Year: 2011-12
Agilent Technologies India Vs. ITO, Ward- 1(2),
Pvt. Ltd., Ground Floor, New Delhi.
Elegance Tower, Plot No. 8,
Jasola Distt. Centre,
Jasola, New Delhi.
PIN: 1100 25
PAN :AABCA9874A
(Appellant) (Respondent)
Appellant by Shri Shrey Chakarbortry, Adv.
Respondent by Shri Surender Pal, CIT (DR)
Date of hearing 28.04.2022
Date of pronouncement 28.04.2022
ORDER
PER BENCH:
Captioned appeals have been filed by assessee, assailing the final assessment orders passed by the Assessing Officer for assessment years 2006-07 and 2011-12, in pursuance to the directions of learned Dispute Resolution Panel (DRP).
2. At the time of hearing, learned counsel appearing for the assessee, on instructions, sought permission to withdraw the 2 ITA Nos.6770 & 6771/Del/2019 appeals, as, by virtue of rectification orders passed by the Assessing Officer under Section 154 of the Income-Tax Act, 1961, assessee has been granted the desired relief and the quantum of adjustment to the arm's length price (ALP) has been reduced to nil.
3. Learned Departmental Representative has no objection to assessee's request for withdrawal of the appeals.
4. In view of the facts discussed above, since, the dispute arising in the present appeals no more survive, for all practical purposes, appeals have become infructuous. Therefore, we permit the assessee to withdraw the present appeals. Accordingly, appeals are dismissed as withdrawn.
5. In the result, the appeals are dismissed.
Order pronounced in the open court on 28th April, 2022 Sd/- sd/-
(ANADEE NATH MISSHRA) (SAKTIJIT DEY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 28th April, 2022.
Mohan Lal Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR Asst. Registrar, ITAT, New Delhi 3 ITA Nos.6770 & 6771/Del/2019 Sl. No. Particulars Date
1. Date of dictation (Order drafted through Dragon software): 28.04.2022
2. Date on which the draft of order is placed before the Dictating Member:
3. Date on which the draft of order is placed before the 28.04.2022 other Member:
4. Date on which the approved draft of order comes to 28.04.2022 the Sr. PS/PS:
5. Date of which the fair order is placed before the Dictating Member for pronouncement:
6. Date on which the final order received after having 28.04.2022 been singed/pronounced by the Members:
7. Date on which the final order is uploaded on the website of ITAT:
8. Date on which the file goes to the Bench Clerk 28.04 .2022
9. Date on which files goes to the Head Clerk:
10. Date on which file goes to the Assistant Registrar for signature on the order:
11. Date of dispatch of order: