M/S. VISA WORLDWIDE PTE LIMITED,SINGAPORE vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION), CIRCLE- 2(2), BANGALORE

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ITA 2648/BANG/2019Status: DisposedITAT Bangalore22 January 2024AY 2016-17Bench: SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

At the time of hearing, the assessee's authorized representative filed a letter stating the assessee's intention to withdraw the appeals as they were not pressed. The Tribunal considered this request and was inclined to dismiss the appeals.

What were the facts?

The assessee, M/s. Visa Worldwide Pte Ltd., filed several appeals against the assessment orders for various assessment years ranging from 2011-12 to 2016-17. The appeals were against orders passed by the DCIT and CIT, International Taxation.

What were the issues?

Withdrawal of appeals by the assessee as not pressed.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C,Section 263(1),Section 92CA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, A BENCH: BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Smt. Tanmayee Rajkumar, A.R, Shri D.K. Mishra, D.R
For Respondent: Smt. Tanmayee Rajkumar, A.R, Shri D.K. Mishra, D.R
Pronounced: 22.01.2024

PER BENCH: These appeals by assessee are directed against following orders and assessment years as mentioned below: Sl.No. 1. 2. 3. 4. 5. 6. 7. Appeal No. IT(TP)A No.631/Bang/2017 AY 2012-13 IT(IT)A No.2648/Bang/2019 AY 2016-17 IT(IT)A No.1165/Bang/2019 AY 2012-13 IT(IT)A No.383/Bang/2020 AY 2011-12 IT(IT) A No.384/Bang/2020 AY 2013-14 IT(IT)A No.385/Bang/2020 AY 2014-15 IT(IT)A No.167/Bang/2019 AY 2015-16 Impugned Assessment order passed by DCIT, (International Taxation), Circle- 2(1), Bangalore u/s 143(3) rws 144C of the Act DCIT, (International Taxation), Circle- 2(2), Bangalore u/s 143(3) rws 144C of the Act CIT(International Taxation), Bangalore u/s 263(1) of the Act CIT (International Taxation), Bangalore u/s 263(1) of the Act CIT (International Taxation), Bangalore u/s 263(1) of the Act CIT (International Taxation), Bangalore u/s 263(1) of the Act ACIT (International Taxation), Circle- 2(2), Bangalore u/s 143(3) rws 92CA rws 144C(1) of the Act Date as in Form No.36 18.01.2017 30.10.2019 25.03.2019 21.01.2020 21.01.2020 21.01.2020 29.11.2018

2.

At the time of hearing, the ld. A.R. filed a letter dated 15.01.2024, wherein the assessee wants to withdraw these appeals as not pressed and sought the permission from the Tribunal for the same. In view of the above plea of the assessee, we are inclined to dismiss all these appeals as withdrawn.

3.

In the result, all the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on 22nd Jan, 2024 (Chandra Poojari) Accountant Member Bangalore, Dated 22nd Jan, 2024. VG/SPS Copy to:

1.

The Applicant

2.

The Respondent

3.

The CIT

4.

The DR, ITAT, Bangalore. 5 Guard file By order Asst. Registrar, ITAT, Bangalore.

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