Income Tax Appellate Tribunal - Bangalore
M/S Novozymes South Asia Private ... vs Asst.C.I.T., Bangalore on 26 August, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCHES " C " BENCH: BANGALORE
BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER
AND
SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER
IT(TP)A. No.1244/Bang/2016
(Assessment Year: 2010-11)
M/s. Novozymes South Asia Pvt. Vs. Asst. Commissioner of
Ltd., Income Tax,
Plot No.32, 47-52, Survey No.154, Circle 5(1)(1), Bangalore.
EPIP Indl. Area, Whitefield,
Bangalore-560 066
PAN: AAACN 7030Q
(Appellant) (Respondent)
Assessee By: Smt. Tanmayee Rajkumar, Adv.
Revenue By: Shri Pradeep Kumar, CIT (D.R)
Date of Hearing : 26.08.2019
Date of Pronouncement : 26.08.2019
ORDER
PER SHRI PAVAN KUMAR GADALE, JM :
The assessee has filed an appeal against the order of Commissioner of Income Tax (Appeals)-5, Bangalore passed u/s.143(3) r.w.s. 144C and u/s 250 of the Income Tax Act, 1961.
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IT(T.P)A No.1244/Bang/2018
2. At the time of hearing, the learned counsel for the assessee submitted that the assessee wish to withdraw the Ground of appeal Nos.3 to 8 which is the subject matter for adjudication under MAP in terms of Rule 44H of Income Tax Rules, 1962 wherein the Resolution has been reached and accepted by the assessee. The withdrawal letter was filed on 25.2.2019 was read over and the revenue has no objection on withdrawal. Accordingly, the grounds of appeal raised by the assessee considering the letter dt.25.2.2019 filed are treated as withdrawn and dismissed. Further on perusal of the Ground of appeal Nos.1 & 2 whch are general in nature and Ground of appeal No.9 is consequential for levy of interest. Therefore, considering the letter dt.25.2.2019 and the submissions of the ld. AR of the assessee, these grounds of appeal do not require adjudication and dismissed.
3. In the result, the assessee's appeal is treated as withdrawn and dismissed.
Order pronounced in the open court on 26th Aug., 2019.
Sd/- Sd/-
(JASON P BOAZ) (PAVAN KUMAR GADALE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 26 .08.2019.
*Reddy GP
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IT(T.P)A No.1244/Bang/2018
Copy to
1. The appellant
2. The Respondent
3. CIT (A)
4. Pr. CIT
5. DR, ITAT, Bangalore.
6. Guard File
By order
Assistant Registrar
Income-tax Appellate Tribunal
Bangalore