ROLLS ROYCE INDIA LTD.,GURGAON vs. DCIT, CIRCLE-3(1)(1) (INTERNATIONAL TAXATION), NEW DELHI

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ITA 7864/DEL/2019Status: DisposedITAT Delhi12 October 2020AY 2000-013 pages
AI SummaryDisposed

What did the Tribunal hold?

The Tribunal noted that the assessee had availed the benefit of the Vivad se Vishwas Scheme to settle the disputes. Therefore, the appeals were disposed of in terms of the scheme, subject to the approval of the Competent Authority.

What were the facts?

The assessee, M/s. Rolls Royce India Limited, filed multiple appeals before the ITAT for various assessment years. The assessee subsequently filed declarations under the Direct Taxes Vivad se Vishwas Scheme, 2020, to settle these matters.

What were the issues?

The primary issue was how to dispose of the pending appeals given the assessee's participation in the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI RAMIT KOCHAR

Hearing: 12.10.2020Pronounced: 12.10.2020

ORDER PER BENCH :

All the above appeals by Assessee are directed against the Order of the Ld. CIT(A)-43, New Delhi, Dated 31.07.2019, for the A.Ys. 1998-1999 to 2005-2006.

2 ITA.No.7862 to 7869 /Del./2019 M/s. Rolls Royce India Limited, Gurgaon. 2. We have heard the Learned Representative of both the parties through video conferencing and perused the material available on record.

3.

The Learned Counsel for the Assessee at the outset submitted that assessee has filed Declarations in Form Nos.1 and 2 with the Income Tax Department under the Direct Taxes VIVAD SE VISHWAS SCHEME, 2020 to settle the matters. He has, therefore, submitted that appeals could be disposed of in terms thereto.

4.

In view of the above fact, since assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 to settle the matters, therefore, the appeals of the assessee stands disposed of in terms thereof, subject to approval of the same by the Competent Authority. Appeals of the assessee are accordingly disposed of.

5.

In the result, all the appeals of the assessee are disposed of.

3 ITA.No.7862 to 7869 /Del./2019 M/s. Rolls Royce India Limited, Gurgaon. Order pronounced in the open Court.

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