Income Tax Appellate Tribunal - Bangalore
M/S Friends Veener & Ply , Mangalore vs Assistant Commissioner Of Income Tax ( ... on 7 October, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCHES "C", BANGALORE
Before Shri Chandra Poojari, AM & Shri George George K, JM
ITA No.3140/Bang/2018 : Asst.Year 2014-2015
ITA No.3141/Bang/2018 : Asst.Year 2014-2015
M/s.Friends Veener & Ply The Asst.Commissioner of
Plot No.407, 408 v. Income-tax (International
Baikampady Industrial Area Taxation),
Baikampady Mangalore.
Mangalore - 575 011.
PAN : AADFF0269K.
(Appellant) (Respondent)
Appellant by : --- None---
Respondent by : Sri.A.Srinivas Rao, CIT-DR
Date of
Date of Hearing : 07.10.2021 Pronouncement : 07.10.2021
ORDER
These appeals at the instance of the assessee are directed against the CIT(A)'s order dated 12.03.2016. The relevant assessment year is 2014-2015.
2. At the time of hearing before us, the learned AR has placed a letter dated 01.10.2021, wherein it was stated that the assessee has opted to resolve the dispute raised in these appeals under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 and prayed that the appeals may be treated as withdrawn. In view of the letter furnished by the learned AR, we dismiss the appeals filed by the assessee as withdrawn.
2 ITA Nos.3140-3141/Bang/2018.M/s.Friends Veener & Ply.
3. In the result, the appeals filed by the assessee are dismissed.
Order pronounced on this 7th day of October, 2021.
Sd/- Sd/-
(Chandra Poojari) (George George K)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Bangalore; Dated : 07th October, 2021. Devadas G* Copy to :
1. The Appellant.
2. The Respondent.
3. The CIT(A)-12, Bangalore
4. The CIT (International Taxation), Bangalore.
5. The DR, ITAT, Bengaluru.
6. Guard File.
Asst.Registrar/ITAT, Bangalore