Income Tax Appellate Tribunal - Bangalore
M/S Capgemini Solutions Private ... vs Deputy Commissioner Of Income Tax ... on 8 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH : BANGALORE
BEFORE SHRI. B.R BASKARAN, ACCOUNTANT MEMBER
AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA No.783, 784 & 785/Bang/2019
Assessment Years : 2012-13, 2013-14 &
2014-15
M/s Capgemini Solutions The Dy. Commissioner of
Pvt. Ltd., Income-Tax Officer,
(erstwhile known as AXA Circle-2(1)(1),
Technologies Shared Vs. Bengaluru.
Services Pvt. Ltd.,)
[now known as Capgemini
Technology Services India
Limited]
2nd & 3rd Floor, MFAR,
Manyata Tech Park, Phase
IV,
Nagawara, Rachenahalli
Village,
Bengaluru-560 045.
PAN - AAFCA 0850 L
APPELLANT RESPONDENT
Assessee by : Smt. Kruthika, Advocate
Revenue by : Ms. Neera Malhotra, CIT (DR)
Date of Hearing : 18-02-2021
Date of Pronouncement : 08-03-2021
ORDER
PER BEENA PILLAI, JUDICIAL MEMBER
Page 2 of 4
ITA No.783, 784 & 785/Bang/2019 Present appeal by the assessee has been filed by assessee against order dated 15/2/2019 passed by CIT-2, Benagaluru for assessment years 2012-13.
2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for the appeal filed by the assessee. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.
3. We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant.
4. In the result, the appeal of the assessee is dismissed.
Order pronounced in the open court on 8th March, 2021 Sd/- Sd/-
(B.R BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 8th March, 2021.
/Vms/ Page 3 of 4 ITA No.783, 784 & 785/Bang/2019 Copy to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT, Bangalore
6. Guard file By order Assistant Registrar, ITAT, Bangalore Page 4 of 4 ITA No.783, 784 & 785/Bang/2019 Date Initial
1. Draft dictated on On Dragon Sr.PS
2. Draft placed before -2-2021 Sr.PS author
3. Draft proposed & placed -2-2021 JM/AM before the second member
4. Draft discussed/approved -2-2021 JM/AM by Second Member.
5. Approved Draft comes to -2-2021 Sr.PS/PS the Sr.PS/PS
6. Kept for pronouncement -2-2021 Sr.PS on
7. Date of uploading the -2-2021 Sr.PS order on Website
8. If not uploaded, furnish -- Sr.PS the reason
9. File sent to the Bench -2-2021 Sr.PS Clerk
10. Date on which file goes to the AR
11. Date on which file goes to the Head Clerk.
12. Date of dispatch of Order.
13. Draft dictation sheets are No Sr.PS attached