Income Tax Appellate Tribunal - Bangalore
Asst.C.I.T., Bangalore vs M/S Wipro Ge Health Care Pvt. Ltd.,, ... on 27 July, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' BENCH, BENGALURU
BEFORE SHRI N.V.VASUDEVAN, JUDICIAL MEMBER
and
SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER
IT(TP)A No.467/Bang/2016
(Assessment year: 2011-12)
Asst. Commissioner of Income-tax,
Circle 7(1)(2),
Bengaluru. ... Appellant
Vs.
M/s.Wipro GE Healthcare Pvt. Ltd.
(For the merged GE Medical System (India)
Pvt. Ltd.,)
No.4 Kadugodi Industrial Area,
Bengaluru-560067.
PAN: AAACG 7655 G ... Respondent
Appellant by : Ms. Neera Malhotra, CIT(DR)
Respondent by : Shri K.R. Prdeep, CA.
Date of hearing : 25/07/2018
Date of pronouncement : 27/07/2018
O R D E R
Per INTURI RAMA RAO, JM :
This is an appeal filed by the revenue directed against the assessment order passed u/s 143(3) r.w.s. 144C(13) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' by the Assistant Commissioner of Income-tax, Circle 7(1)(2), Bengaluru, for short] for the assessment year 2011-12.
IT(TP)A No.467/Bang/2016 Page 2 of 2
2. It has been brought to the notice of this Tribunal that the co-ordinate bench in the assessee's own case for assessment year 2011-12 in IT(TP)A No.563/Bang/2016 dated 21/04/2017 set aside the entire assessment order to the file of the AO for the purpose of de novo assessment. Therefore, the present appeal filed by the revenue is not maintainable and accordingly dismissed as such.
Order pronounced in the open court on 27th July 2018 Sd/- sd/-
(N.V.VASUDEVAN) (INTURI RAMA RAO)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Place : Bengaluru.
D a t e d : 27/07/2018
srinivasulu, sps
Copy to :
1 Appellant
2 Respondent
3 CIT(A)
4 CIT
5 DR, ITAT, Bangalore.
6 Guard file
By order
Senior Private Secretary
Income-tax Appellate Tribunal Bangalore