M/S ENI SPA,GURGAON vs. ACIT (INTERNATIONAL TAXATION), NEW DELHI

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ITA 6288/DEL/2016Status: DisposedITAT Delhi11 May 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application for withdrawal. Consequently, the appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Assistant Commissioner of Income Tax. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw 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 ‘D’ BENCH,

Before: SHRI N.K. BILLAIYA, & Sh. AMIT SHUKLA

For Respondent: DR. Prabhakant CIT-DR
Hearing: 11.05.2021Pronounced: 11.05.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Assistant Commissioner of Income Tax, Circle-1(2)(2) (International Taxation),dated 03.10.2016, pertaining to Assessment Year 2011-12.

2.

Vide application dated 11.05.2021, the learned counsel for the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme.

3.

Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court in the presence of representatives of both the sides on 11/05/2021.

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