GIESECKE & DEVRIENT (INDIA) PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

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ITA 1272/DEL/2017Status: DisposedITAT Delhi24 May 2021AY 2006-072 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 assessee had settled the dispute under the Vivad se Vishwas Scheme and had been issued Form No.3. Therefore, the assessee sought to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2006-07. The assessee subsequently settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “I-1” NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri Harpreet S. Ajmani & Rohan khare, Adv
For Respondent: Shri Surender Pal, CIT-DR

PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against the impugned order dated 15.12.2016 passed by Commissioner of Income Tax (Appeals)-XIX, New Delhi for the Assessment Year 2006-07.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 24th May, 2021.

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