M/S. BRITISH AIRWAYS PLC.,NEW DELHI vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

These appeals by the assessee for the assessment years 2011-12, 2012-13 & 2015-16 are directed against the separate orders of learned CIT(A)-42, New Delhi, dated 25.01.2017, 24.01.2017 & 31.07.2018 respectively.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide its letter dated 11.02.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the ”Vivad Se Vishwas Scheme, 2020”.

Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.

However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law.

In view of the aforesaid, these appeals are consigned to record and, for statistical purposes, are treated as dismissed.