M/S. GIVAUDAN (INDIA) PRIVATE LIMITED,BANGALORE vs. COMMISSIONER OF INCOME TAX (APPEALS)-12, BANGALORE
Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI PRAKASH CHAND YADAV
PER PRAKASH CHAND YADAV, JUDICIAL MEMBER:
Both these appeals are called for hearing for today i.e. on 4.4.2025. 2. At the outset, ld. Counsel for the assessee pointed out that the assessee has opted for Vivad Se Vishwas Scheme, 2024 (VSVS) and Form 2 has also been issued to the assessee. Ld. Counsel for the assessee has also drawn the attention of the bench to the request letter for withdrawal of appeals, duly signed by the authorized representative of the company.
Ld. D.R. did not object to the withdrawal of these appeals.
IT(TP)A Nos.183 & 184/Bang/2021
M/s. Givaudan (India) Private Limited, Bangalore
Page 2 of 2
4. In view of the above facts and developments, we hereby dismiss these appeals with a liberty to the assessee to come up again in case the dispute is not resolved under VSVS Scheme, 2024. 5. In the result, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 24th Apr, 2025 (Prashant Maharishi)
Vice President (Prakash Chand Yadav)
Judicial Member
Bangalore,
Dated 24th Apr, 2025. VG/SPS
Copy to:
The Applicant 2. The Respondent 3. The CIT 4. The DR, ITAT, Bangalore. 5 Guard file
By order
Asst.