GIESECKE & DEVRIENT 3S AB,GURGAON vs. DCIT, CIRCLE- 1(3)(1), INTERNATIONAL TAXATION, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ : NEW DELHI (Through Video Conferencing)

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos. 2084 & 6183 to 6184/Del/2017 Assessment Years : 2012-13 to 2014-15 M/S GIESECKE & DEVRIENT Vs. ASSISTANT COMMISSIONER OF 3S AB, (NOW KNOWN AS INCOME TAX, CIRCLE 1(3)(1), GIESECKE AND DEVRIENT INTERNATIONAL TAXATION, ROOM NORDIC AB AND FORMERLY NO. 410, E-2, 4TH FLOOR, CIVIC KNOWN AS SMART TRUST CENTRE, NEW DELHI AB), PLOT NO. 57, SECTOR-44, GURGAON-122003, HARYANA (PAN: AAOCS1204R) (Appellant) (Respondent) Appellant by : Sh. Rohan Khare, Adv. Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2012-13 to 2014-15 are directed against the respective orders of Learned CIT(A)-42, New Delhi.

2 ITA Nos. 2084, 6183 & 6184/Del/2017 2. The assessee’s A.R. vide his common letter dated 02.02.2021 has requested for withdrawal of the appeals filed by the assessee 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. 3. Learned Senior DR has no objection. 4. In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals. 5. In the result, all the 03 appeals of the assessee are dismissed as withdrawn. Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 10th February, 2021. Sd/- Sd/- (K. NARASIMHA CHARY) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT SRB Copy forwarded to: - 1. Appellant. 2. Respondent. 3. CIT 4. CIT(A) 5. DR, ITAT Assistant Registrar

3 ITA Nos. 2084, 6183 & 6184/Del/2017