BARCLAYS TECHNOLOGY CENTRE INDIA PRIVATE LIMITED Vs. ACIT

JUDGEMENT

(1.) THE captioned appeal has been preferred by the assessee pertaining to the assessment year 2008 -09, which is directed against the order of the Asstt. Commissioner of Income Tax, Circle 1(1), Pune (in short 'the Assessing Officer') passed u/s. 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (in short "the Act") dated 24.09.2012, which is in conformity with the directions given by the Dispute Resolution Panel, Pune (in short 'the DRP') dated 24.08.2012.

(2.) IN this appeal, the assessee has raised the following Grounds of Appeal :

(3.) REJECTION of certain comparable companies identified by the Appellant as comparables in the transfer pricing study