MOLEX (INDIA) PRIAVATE LIMITED,BANGALORE vs. ASST.C.I.T., BANGALORE

Assessee by : Shri Umashankar Gautam, Advocate. Respondent by : Shri R.K.Jha, CIT(DR). Date of hearing : 08/11/2017 Date of pronouncement : 15/11/2017 O R D E R Per BENCH:

Appeals bearing IT(TP)A Nos.1495/Bang/2010, 73/Bang/2014 and 521/Bang/2015 are filed by the assessee directed against the assessment orders for the assessment years 2006-07, 2009-10 and 2010-11 respectively. An appeal bearing IT(TP)A No.1398/Bang/2013 is filed by the assessee and the appeal bearing IT(TP)A No.1493/Bang/2013 is filed by the revenue directed against the order of the Commissioner of Income-tax (Appeals)-IV, Bangalore, dated 13/08/2013 for the assessment year 2005-06.

IT(TP)A Nos1398/10......521/Bang/2017 Page 2 of 2 2. During the course of hearing of the appeals, it was submitted by the learned counsel for the assessee that the issues in appeals were resolved through MAP and orders are still awaited. After considering the submissions of the learned counsel for the assessee we are of the opinion that these appeals require to be dismissed as the issues in appeal are resolved through MAP. However, we grant liberty to the assessee/revenue to revive these appeals in case of any grievance even after MAP Resolution after receipt of orders from MAP.