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Income Tax Appellate Tribunal - Delhi

Convergys Customer Management Group ... vs Dcit, New Delhi on 28 March, 2018

      IN THE INCOME TAX APPELLATE TRIBUNAL
           DELHI BENCHES : B : NEW DELHI

         BEFORE SHRI R.S. SYAL, VICE PRESIDENT
                          AND
        MS SUCHITRA KAMBLE, JUDICIAL MEMBER

                     ITA No.5540/Del/2017
                    Assessment Year : 2012-13

                     ITA No.5509/Del/2015
                    Assessment Year : 2010-11

                     ITA No.6162/Del/2016
                    Assessment Year : 2011-12

Convergys Customer          Vs.      Deputy Commissioner of Income
Management, Group Inc.               Tax Circle 1(2)(1), International
201, East Fourth Street              Taxation, New Delhi
Cincinnati, Ohio 45202,
USA
PAN: AAACM2007J


  (Appellants)                               (Respondents)
           Assessee By      :     Shri Ravi Sharma, Advocate.
           Department By    :     Shri D.K. Dhall, CIT DR
                                 ITA Nos. 5540/Del/2017,5509/Del/2015 & 6162/Del/2016


         Date of Hearing                :    28.03.2018
         Date of Pronouncement          :    28.03.2018

                                ORDER

PER R.S. SYAL, VICE-PRESIDENT :

This batch of three appeals by the assessee involves assessment years 2012-12, 2010-11 & 2011-12. Since common issues are raised in these appeals, we are, therefore, proceeding to dispose them off by this consolidated order for the sake of convenience.

2. Having heard the rival submissions and perused the relevant material on record, it is noticed that the assessee resorted to MAP proceedings for the assessment years under consideration. A letter has been filed withdrawing the instant appeals because of resolution under MAP procedures. Pursuant to such MAP Resolution, the appeals have been rendered infructuous and are liable to be dismissed. We order accordingly.

2 ITA Nos. 5540/Del/2017,5509/Del/2015 & 6162/Del/2016

3. In the result, all the appeals are dismissed The order pronounced in the open court on 28.03.2018.

       Sd/-                                                             Sd/-
[SUCHITRA KAMBLE]                                                    [R.S. SYAL]
 JUDICIAL MEMBER                                                  VICE PRESIDENT

Dated,        28th March, 2018.
dk
Copy forwarded to:
     1.   Appellant
     2.   Respondent
     3.   CIT
     4.   CIT (A)
     5.   DR, ITAT

                                                               AR, ITAT, NEW DELHI.

                                                                    Date
                1.      Draft dictated on                      28.03.2017
                2.      Draft placed before the author         28.03.2017

3. Draft placed before the other Member

4. Approved Draft comes to the Sr.PS/PS

5. Order uploaded on

6. File sent to the Bench Clerk

7. Date on which file goes to the Head Clerk.

8. Date on which file goes to the AR

9. Date of dispatch of Order.

* 3