What did the Tribunal hold?

The assessee requested to withdraw all four appeals as the tax dispute had been settled under the 'Vivad Se Vishwas Scheme, 2020'. Form No. 3 was issued in favour of the assessee.

The assessee filed four appeals against assessment orders for various assessment years. The dispute related to tax arrears for these years.

What were the issues?

The primary issue was the settlement of tax arrears under the Vivad Se Vishwas Scheme and the subsequent withdrawal of appeals.

Ge Energy Europe B.V., Gurgaon vs ACIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH: ‘D’ NEW DELHI

Before: SHRI O.P. KANT & SHRI K.N. CHARY

For Appellant: Shri Sachit Jolly, Adv

For Respondent: Dr. Prabha Kant, CIT

Hearing: 09.02.2021Pronounced: 09.02.2021

Date of hearing 09.02.2021 Date of pronouncement 09.02.2021 ORDER PER O.P. KANT, AM:

These four appeals by the assessee are directed against final assessment orders passed by the Assistant Commissioner of Income-Tax, Circle - 1(3)1, Intl. Taxation, New Delhi, pertaining to assessment years 2010-11, 2013-14, 2009-10 and 2010-11 respectively, pursuant to the direction of the Ld. Dispute Resolution Panel (DRP).

We have heard both the parties through Video Conferencing.

The learned counsel for the assessee has requested for withdrawal of all the four appeals as the dispute relating to the tax arrears for the assessment years under consideration has been settled under the “Vivad Se Vishwas Scheme, 2020”. The learned counsel further submitted that in all the appeals, the Form No. 3 has been issued in favour of the assessee.

2. In view of the aforesaid, all the four appeals of the assessee pertaining to assessment years 2010-11, 2013-14, 2009-10 and 2010-11 are dismissed as withdrawn. Order pronounced in the open court.

GE ENERGY EUROPE B.V.,GURGAON vs. ACIT (INTERNATIONAL TAXATION), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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