NUOVO PIGNONE INTERNATIONAL SRL,GURGAON vs. DCIT (INTERNATIONAL TAXATION), CIRCLE-1(3)(1), NEW DELHI

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ITA 4523/DEL/2018Status: DisposedITAT Delhi05 April 2022AY 2014-152 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 considered the assessee's application to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT under section 144C(5) of the Income Tax Act. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 144C(5)

AI-generated summary — verify with the full judgment below

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

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA

For Appellant: Ms. Disha Jham, Adv
For Respondent: Ms. Anupama Anand, CIT-DR
Hearing: 05.04.2022Pronounced: 05.04.2022

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax, Income-tax Department, New Delhi under section 144C(5) of the Income Tax Act pursuant to the direction of Dispute Resolution Panel (DRP) – 1, New Delhi order dated 31.07.2017 for Assessment Year 2014- 15.

2.

Before us, the Learned Counsel has moved an application dated 05.04.2022 wherein it is stated that the assessee has settled the matter under Vivad Se Vishwas (VSV) and therefore the appeal be treated as withdrawn,, to which the Revenue has no objection.

3.

After considering the request made, we dismiss the appeal of assessee as withdrawn. Thus the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 05.04.2022, immediately after conclusion of the hearing of the matter in virtual mode.

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