Indian Kanoon - Search engine for Indian Law

Income Tax Appellate Tribunal - Bangalore

M/S J J Glastronics Pvt Ltd , Bangalore vs Additional Commissioner Of Income Tax ... on 31 December, 2020

                                                       ITA No.367/Bang/2019
                                      M/s. J J Glastronics Pvt. Ltd., Bengaluru


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

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

                        ITA No.367/Bang/2019
                       Assessment Year: 2011-12

M/s. J J Glastronics Pvt. Ltd.
No.26-B, 18th K M Hosur Road
Electronics City                                        Addl CIT (TDS)
                                         Vs.
Bengaluru                                                 Range-16
                                                          Bangalore
PAN NO : AAACJ4330P
          APPELLANT                                     RESPONDENT

  Appellant by         :   Shri Shree Hari Kutsa, A.R.
  Respondent by        :   Shri Kannan Narayanan, D.R.

            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 order dated 29.01.2019 passed by Ld CIT(A)-13, Bengaluru and it relates to the assessment year 2011-12.

2. The Ld Counsel appearing for the assessee Shri Shree Hari Kutsa, Advocate stated that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. Accordingly he submitted that Tribunal may pass suitable orders.

M/s. J J Glastronics Pvt. Ltd., Bengaluru Page 2 of 2

3. The Ld D.R, however, submitted that the Bangalore bench of Tribunal is dismissing the appeal in such kind of cases giving liberty to the assessee to seek recall, if something goes wrong with the application filed by the assessee.

4. We heard Ld D.R and perused the record. Since the Ld A.R has stated that the assessee has opted to settle the issues contested in the appeal under the Direct Taxes Vivad Se Vishwas Act, 2010, no purpose will be served in keeping this appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn.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.

5. In the result appeal 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.