Income Tax Appellate Tribunal - Bangalore
M/S. Hewlett Packard India Sales ... vs Income-Tax Officer(Tds), Ltu, ... on 16 February, 2021
ITA Nos.1431 to 1434/Bang/2016 &
ITA Nos.1381 to 1384/Bang/2016
HP India Sales Pvt. Ltd., Bangalore
IN THE INCOME TAX APPELLATE TRIBUNAL
"A'' BENCH: BANGALORE
BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER
AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA Nos.1431 to 1434/Bang/2016
Assessment Year: 2011-12, 2011-12, 2012-13 & 2012-13
respectively
HP India Sales Private Limited
(Formerly known as Hewlett-Packard
India Sales Private Limited)
24, Salapuria Arena ITO (TDS)-LTU
Vs.
Hosur Main Rod Bangalore
Adugodi, Bangalore-560 030
PAN NO : AAACC9862F
APPELLANT RESPONDENT
ITA Nos.1381 to 1384/Bang/2016
Assessment Year: 2009-10, 2009-10, 2010-11 & 2010-11
respectively
HP India Sales Private Limited
(Formerly known as Hewlett-Packard
India Sales Private Limited) ITO (TDS)-LTU
24, Salapuria Arena Vs. Bangalore
Hosur Main Rod
Adugodi, Bangalore-560 030
APPELLANT RESPONDENT
Appellant by : Smt. Vaidehi G., A.R.
Respondent by : Ms. Neera Malhotra, D.R.
Date of Hearing : 16.02.2021
Date of Pronouncement : 16.02.2021
ITA Nos.1431 to 1434/Bang/2016 &
ITA Nos.1381 to 1384/Bang/2016
HP India Sales Pvt. Ltd., Bangalore
Page 2 of 3
ORDER
PER BENCH:
The assessee has filed these eight appeals challenging the orders passed by the Ld CIT(A), Large tax payers unit, Bangalore for assessment years 2009-10 to 2012-13 confirming the demand raised upon the assessee u/s 201(1)/201(1A) of the Act in all the above said years.
2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in these appeals under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for these appeals and it has also received Form No.3. Accordingly it is submitted that appeals of the assessee may be dismissed as withdrawn. The Ld A.R, however, submitted that the assessee has not yet received Form No.5 and hence liberty may be given to the assessee to seek recall of the order of any of the years, if it is so warranted.
3. We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in these appeals of the assessee have been opted to be settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeals of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of the order passed for all/any of the years in accordance with law, if the circumstances so warrant.
ITA Nos.1431 to 1434/Bang/2016 & ITA Nos.1381 to 1384/Bang/2016 HP India Sales Pvt. Ltd., Bangalore Page 3 of 3
4. In the result, all the appeals of the assessee are dismissed.
Order pronounced in the open court on 16th Feb, 2021 Sd/- Sd/-
(Beena Pillai) (B.R. Baskaran) Judicial Member Accountant Member Bangalore, Dated 16th Feb, 2021.
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.