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[Cites 1, Cited by 1]

Income Tax Appellate Tribunal - Bangalore

Green Hills Software Llc (Formerly ... vs The Deputy Commissioner Of Income Tax, ... on 31 December, 2020

                                                   IT(IT)A No.1961/Bang/201
                                     M/s. Green Hills Software LLC, Bangalore


            IN THE INCOME TAX APPELLATE TRIBUNAL
                     "C'' BENCH: BANGALORE

     BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER
                           AND
         SHRI B.R. BASKARAN, ACCOUNTANT MEMBER

                      IT(IT)A No.1961/Bang/2019
                       Assessment Year: 2010-11

M/s. Green Hills Software LLC
(formerly known as Green Hills
Software Inc.)                                Deputy Commissioner of
4th Floor BMTC Building                       Income-tax (IT)
                                          Vs.
Koramangala, 80 Ft. Road                      Circle-2(1)
Bengaluru                                     Bangalore

PAN NO : AAHCG0269P
          APPELLANT                                     RESPONDENT

  Appellant by         :   Shri Keerthi Narayan, A.R.
  Respondent by        :   NONE

            Date of Hearing       :                31.12.2020
            Date of Pronouncement :                31.12.2020

                                ORDER

    PER B.R. BASKARAN, ACCOUNTANT MEMBER:

The assessee has filed this appeal challenging the assessment order dated 8.06.2019 passed by the assessing officer u/s 143(3) rws 147 rws 144C of the Act for the assessment year 2010-11 in pursuance of directions given by Ld Dispute Resolution Panel (DRP).

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 and it has also IT(IT)A No.1961/Bang/201 M/s. Green Hills Software LLC, Bangalore Page 2 of 2 received Form No.3. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.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assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn.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 31st Dec, 2020 Sd/- Sd/-

(George George K.) (B.R. Baskaran) Judicial Member Accountant Member Bangalore, Dated 31st Dec, 2020.

VG/SPS Copy to:

1. The Applicant
2. The Respondent
3. The CIT
4. The CIT(A)
5. The DR, ITAT, Bangalore.
6. Guard file By order Asst. Registrar, ITAT, Bangalore.