SCHNEIDER ELECTRIC SOUTH EAST ASIA (HQ) PTE LTD,GURGAON vs. ACIT CIRCLE INTL. TAXATION 3(1)(2), NEW DELHI

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ITA 7601/DEL/2019Status: DisposedITAT Delhi20 January 2021AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeals. This was based on the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee, Schneider Electric South East Asia Pte Ltd, filed appeals for assessment years 2015-16 and 2016-17. The assessee subsequently requested withdrawal of the appeals.

What were the issues?

Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 20.01.2021Pronounced: 20.01.2021

PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2015-16 and 2016-17 are directed against the order of learned Dispute Resolution Panel-2, New Delhi, dated 18.06.2019 and 20.06.2019.

2 ITAs-7600, 7601/Del/2019

2.

The assessee, vide its letter dated 13.01.2021, received through email, has requested for withdrawal of the appeal filed by him 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.

3.

Learned Senior DR has no objection.

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