Income Tax Appellate Tribunal - Bangalore
Ncr Corporation India Private Limited, ... vs Dcit, Bangalore on 28 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCHES "A", BANGALORE
Before Shri George George K, JM & Shri B.R.Baskaran, AM
IT(TP)A No.1041/Bang/2012: Asst.Year 2004-2005
IT(TP)A No.1042/Bang/2012: Asst.Year 2005-2006
IT(TP)A No.1526/Bang/2010: Asst.Year 2006-2007
IT(TP)A No.1321/Bang/2011: Asst.Year 2007-2008
IT(TP)A No.1491/Bang/2012: Asst.Year 2008-2009
IT(TP)A No.258/Bang/2014: Asst.Year 2009-2010
IT(TP)A No.575/Bang/2015: Asst.Year 2010-2011
IT(TP)A No.305/Bang/2016: Asst.Year 2011-2012
IT(TP)A No.181/Bang/2017: Asst.Year 2012-2013
M/s.NCR Corporation (India) The Asst.Commissioner of
Private Limited v. Income-tax, Range 12(2)/
Niton Building, 3rd Floor Circle 5(1)(1)),
11 Palace Road Bangalore.
Bangalore - 560 052.
PAN : AAACN7149L.
(Appellant) (Respondent)
Appellant by : Sri.K.R.Vasudevan, Advocate
Respondent by : Ms.Neera Malhotra, CIT-DR
Date of
Date of Hearing : 28.01.2021 Pronouncement : 28.01.2021
ORDER
Per George George K, JM :
These appeals at the instance of the assessee are directed against various orders / directions of the CIT(A) /DRP. The relevant assessment years are 2004-2005 to 2012-2013.
2. At the time of hearing before us, the learned Counsel for the assessee has furnished a letter dated 27th January, 2021, wherein it is stated that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the 2 ITA No.1041/Bang/2012 & Ors. M/s.NCR Corporation (India) Pvt.Ltd.
appeals may be treated as withdrawn, with liberty to apply for a recall, if Form 1 & 2 filed by the assessee are not accepted by the Department for any reason.
3. We have heard the rival submissions and perused the material on record. In view of the submission of the learned Counsel for the assessee in his letter dated 27th January, 2021, we dismissed the appeals as withdrawn. The assessee is given liberty to move appropriate application for recalling the present order in accordance with law, if the assessee intends to do so.
4. In the result, the appeals filed by the assessee are dismissed, as withdrawn.
Order pronounced on this 28th day of January, 2021.
Sd/- Sd/-
(B.R.Baskaran) (George George K)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Bangalore; Dated : 28th January, 2021.
Devadas G* Copy to :
1. The Appellant.
2. The Respondent.
3. The CIT(A)-IV/ DRP-2, Bangalore
4. The CIT (Transfer Pricing), Bangalore.
5. The DR, ITAT, Bengaluru.
6. Guard File.
Asst.Registrar/ITAT, Bangalore