Income Tax Appellate Tribunal - Bangalore
M/S Fiza Developers & Inter Trade (P) ... vs Dcit, Bangalore on 9 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
'C' BENCH : BANGALORE
BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER
AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA No.460 to 463/Bang/2011
Assessment Year : 2002-03, 2003-04,
2006-07 & 2008-09
ITA No.186/Bang/2013
Assessment Year : 2004-05
M/s Fiza Developers & Inter The Dy. Commissioner of
Trade Pvt. Ltd., Income-tax,
No.25/1, Residency Road, Central Circle-2(3),
Bengaluru-560 025. Vs. Bengaluru.
PAN - AAACF 5868 N
APPELLANT RESPONDENT
ITA No.249/Bang/2013
Assessment Year : 2004-05
The Dy. Commissioner of M/s Fiza Developers & Inter
Income-tax, Trade Pvt. Ltd.,
Central Circle-2(3), No.25/1, Residency Road,
Bengaluru. Vs. Bengaluru-560 025.
PAN - AAACF 5868 N
APPELLANT RESPONDENT
Assessee by : Shri S.V Ravishankar, Advocate
Revenue by : None
Page 2 of 4
ITA Nos.186, 249/Bang/2013
ITA Nos.460 to 463/Bang/2013
Date of Hearing : 08-02-2021
Date of Pronouncement : 09-02-2021
ORDER
PER BEENA PILLAI, JUDICIAL MEMBER
Present appeal by the assessee has been filed by assessee against order dated 30/11/2012, passed by CIT(A), Mysore, for assessment year 2004-05 & also order dated 01.02.2010 passed by CIT(A)-VI, Bengaluru for assessment year 2002-03, 2003-04, 2004-05, 2006-07 & 2008-09 .
2. At the outset, Ld.AR vide letter dated 6+/2/2021 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 Considering the situation, we dismiss the present appeals as withdrawn.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.
Page 3 of 4ITA Nos.186, 249/Bang/2013 ITA Nos.460 to 463/Bang/2013 Accordingly, assessee's appeal for year under consideration is allowed to be withdrawn with liberty. In the result, assessee's appeal is dismissed as withdrawn.
Order pronounced in the open court on 9th February, 2021 Sd/- Sd/-
(CHANDRA POOJARI) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 9th February, 2021.
/Vms/ 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 ITA Nos.186, 249/Bang/2013 ITA Nos.460 to 463/Bang/2013 Date Initial
1. Draft dictated on On Dragon Sr.PS
2. Draft placed before -2-2021 Sr.PS author
3. Draft proposed & placed -2-2021 JM/AM before the second member
4. Draft discussed/approved -2-2021 JM/AM by Second Member.
5. Approved Draft comes to -2-2021 Sr.PS/PS the Sr.PS/PS
6. Kept for pronouncement -2-2021 Sr.PS on
7. Date of uploading the -2-2021 Sr.PS order on Website
8. If not uploaded, furnish -- Sr.PS the reason
9. File sent to the Bench -2-2021 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