JUNIPER NETWORKS INDIA PRIVATE LIMITED,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME TAX, TDS CIRCLE- 2(1), BANGALORE

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI B R BASKARAN

For Appellant: Shri Ajay Roti, CA

For Respondent: Smt. R. Premi, Jt.CIT(DR), ITAT, Bengaluru

Hearing: 03.12.2020Pronounced: 31.12.2020

Per Bench These are appeals by the assessee against the common order of the CIT(Appeals)-13, Bengaluru dated 14.05.2019 relating to assessment years 2012-13 to 2015-16.

During the course of hearing of the appeals, the ld. counsel for the assessee submitted that the assessee will be opting for Vivad Se Vishwas Scheme Act, 2020 [VSVS] and necessary Forms will be filed in due course before the Tribunal. The Bench pointed out that the Bangalore Benches in such cases is dismissing the appeal as withdrawn, with liberty to seek recall of the order, to which he agreed. We find that the assessee has filed Form 1 & Form 2 in this regard. Accordingly, the appeals are dismissed as withdrawn. However, the assessee is at liberty to seek recall of this order in the event of non-completion of formalities under the VSVS.

In the result, the appeals by the assessee are dismissed as withdrawn.

Pronounced in the open court on this 31st day of December, 2020.

JUNIPER NETWORKS INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, TDS CIRCLE- 2(1), BANGALORE