GE ENERGY POWER CONVERSION GROUP PREVIOUSLY KNOWN AS FINANCIERE CVT,FRANCE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1(3)(1) INTERNATIONAL TAXATION, NEW DELHI

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ITA 3469/DEL/2023Status: DisposedITAT Delhi06 June 2025AY 2021-22Bench: SHRI MAHAVIR SINGH, HON’BLE (Vice President), SHRI AVDHESH KUMAR MISHRA (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Assessing Officer raised no objection to the withdrawal and granted the assessee liberty to revive the appeal if the Vivad se Vishwas Scheme application fails.

What were the facts?

The assessee filed an appeal against the assessment order. The assessee later filed an application to withdraw the appeal, having opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI

Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI AVDHESH KUMAR MISHRA

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 06/06/2025Pronounced: 06/06/2025

GE Energy Power Conversion Assistant Commissioner of Group (Previously known as Income Tax, Circle 1(3)(1), Financiere CVT) Vs International Taxation 18 AVENUE DU QUEBEC Civic Centre, VILLEBON-SUR-YVETTE J L Nehru Road, New Delhi France,91140 PAN: AABCF6233C (Appellant) (Respondent) Appellant by None Respondent by Shri Om Prakash, Sr. DR Date of Hearing 06/06/2025 Date of Pronouncement 06/06/2025 ORDER PER AVDHESH KUMAR MISHRA, AM

This appeal filed by the assessee is directed against the assessment order dated 04.10.2023 passed by the Assessing officer under section 143(3)/144C(13) of the Income Tax Act, 1961 (Act).

2.

The assessee has filed an application dated 19.05.2025 for withdrawal of this appeal on the reasoning that it has opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024. The assessee has placed on the record the copy of Form No. 2 filed under the Vivad se GE Energy Power Conversion Group Vishwas Scheme, 2024. It is prayed for liberty to revive this appeal in case the application of the assessee fails to mature for any reason under the Vivad se Vishwas Scheme, 2024.

3.

The Ld. Sr. DR raised no objection to withdrawal of this appeal by the assessee.

4.

In view of the above-mentioned application of the assessee, the appeal of assessee for Assessment Year 2021-22 is dismissed as withdrawn as the assessee has opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024. Liberty is granted to the assessee to revive this appeal in case its application under the Vivad se Vishwas Scheme, 2024 fails to mature.

5.

In view of the above, the appeal of the assessee stands dismissed as withdrawn.

Order pronounced in open Court on 6th June, 2025

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