Income Tax Appellate Tribunal - Bangalore
Cisco Systems Services B V -India ... vs Deputy Commissioner Of Income Tax,, ... on 15 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' BENCH : BANGALORE
BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER
AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
IT(TP)A No.460/Bang/2015 &
IT(TP)A No.553/Bang/2017
Assessment Year : 2010-11 & 2012-13
1)CISCO Systems Services 1. The Dy. Commissioner of
B.V - India Branch, Income-tax, (IT(TP)A No.460
2)CISCO Systems (India) Pvt. International Taxation,
Ltd., Vs. Circle-1(1),
Brigade South Parade, 2. The Asst. Commissioner of
No.10, Mahatma Gandhi Income-tax, (IT(TP)A No.553
Road, Circle-2(1)(1),
Bengaluru-560 001. Bengaluru.
1) PAN - AACCC 4836 D
2) PAN - AABCC 0258 Q
APPELLANT RESPONDENT
Appellant by : Shri Pranay Gandhi, C.A
Respondent by : Shri Muzaffar Hussain, CIT (DR)
Date of Hearing : 13-01-2021
Date of Pronouncement : 15-01-2021
ORDER
PER BEENA PILLAI, JUDICIAL MEMBER
Present appeals have been filed by assessees against directions dated 30/12/2014 & 19/12/2016 passed by DRP-1, and Final Assessment order dated 30.01.2015 passed by DCIT Page 2 of 4 IT(TP)A No.460/Bang/2015 553/Bang/2017 (Intl. Taxn.) and asst. order dated 27/1/2017 passed by ACIT, Bangalore respectively for assessment years 2010-11 & 2012-13.
2. At the outset, Ld.AR vide letter dated 11/1/2021 submitted that assessee has decided to go in for VSVS 2020. It is also been submitted that assessee filed Form 1 & 2 in respect of these appeals. He however filed an adjournment application seeking date till that received Form 3.
3. Ld.Sr.DR submitted that the appeals may be dismissed as no purpose will be served by keeping the appeals pending.
4. We have perused submissions advances by both sides in light of records placed before us.
5. As assessee has sought for VSVS- scheme 2020, no purpose will be served in keeping the present appeals pending. Considering the situation, we dismiss the present appeals as withdrawn. However, liberty is granted to move appropriate application for recall of this order, in accordance with law if circumstances so warrant.
Accordingly, assessee's appeals for year under consideration are allowed to be withdrawn with liberty. In the result, assessee's appeals are dismissed as withdrawn.
Order pronounced in the open court on 15th January, 2021 Sd/- Sd/-
(B. R. BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 15th January, 2021.
/Vms/ Page 3 of 4 IT(TP)A No.460/Bang/2015 553/Bang/2017 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 IT(TP)A No.460/Bang/2015 553/Bang/2017 Date Initial
1. Draft dictated on On Dragon Sr.PS
2. Draft placed before -1-2021 Sr.PS author
3. Draft proposed & placed -1-2021 JM/AM before the second member
4. Draft discussedapproved -1-2021 JM/AM by Second Member.
5. Approved Draft comes to -1-2021 Sr.PS/PS the Sr.PS/PS
6. Kept for pronouncement -1-2021 Sr.PS on
7. Date of uploading the -1-2021 Sr.PS order on Website
8. If not uploaded, furnish -- Sr.PS the reason
9. File sent to the Bench -1-2021 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