What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for settlement under the Vivad Se Vishwas Scheme.

M/S. Giesecke & Devrient 3S Ab… vs ADIT | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

For Appellant: Shri Rohan Khare, Advocate

For Respondent: Shri M. Barnwal, Sr. DR

Hearing: 10.02.2021Pronounced: 10.02.2021

PER G.S. PANNU, VICE PRESIDENT

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(A)-42, New Delhi dated 11.05.2016 and pertains to assessment year 2011-12.

The learned counsel for the assessee, vide letter dated 04.01.2021 received through email, has requested for withdrawal of the appeal filed by the ITA 4079/Del/2016 assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 10th February, 2021.

M/S. GIESECKE & DEVRIENT 3S AB,GURGAON vs. ADIT (INTERNATIONAL TAXATION), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments