M/S HP INDIA SALES PRIVATE LIMITED ,BANGALORE vs INCOME TAX OFFICER OSD (TDS) LARGE TAXPAYER'S UNIT , BANGALORE

Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE

Before: SHRI. B.R BASKARAN & SMT. BEENA PILLAI

For Appellant: Shri Dhiraj R, Advocate

For Respondent: Shri Pradeep Kumar, CIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 26/2/2019 passed by CIT-5, Benagaluru for assessment years 2010-11. 2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for the appeal filed by the assessee and it has also received Form No.3. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant.

In the result, the appeal of the assessee is dismissed.

M/S HP INDIA SALES PRIVATE LIMITED ,BANGALORE vs. INCOME TAX OFFICER OSD (TDS) LARGE TAXPAYER'S UNIT , BANGALORE