What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals as the dispute was resolved under the MAP with the UK. The appeals were dismissed as withdrawn.

The assessee filed appeals for assessment years 2013-14 and 2014-15. The assessee sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeals due to a resolution of the dispute under the MAP.

Beam Global Spirits & Wine India… vs Addl. CIT, Special Range- 2, New… | ITAT Delhi 2020

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY

For Appellant: Shri K.M. Gupta &, Shri Anubhav Rastogi, Advocates

For Respondent: Shri Saras Kumar, Senior DR

Hearing: 21.08Pronounced: 21.08

These appeals by the assessee for the assessment years 2013- 14 and 2014-15 are directed against the order of the Assessing Officer dated 27th October, 2017 and 31st May, 2018 respectively.

With respect to the captioned proceedings, the assessee has sought permission to withdraw the appeals following the resolution of the dispute under MAP with the UK and, in support, a communication of the CBDT (Foreign Tax & Tax Research-I Division) dated 17th July, 2020 has been enclosed.

2 ITA-7473/Del/2017 & 5073/Del/2018

Considering the plea of the assessee, which is not objected by the learned Senior DR, we permit the assessee to withdraw the captioned two appeals.

Accordingly, the captioned two appeals are dismissed as withdrawn.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 21st August, 2020.

BEAM GLOBAL SPIRITS & WINE INDIA PVT. LTD.,GURGAON vs. ADDL. CIT, SPECIAL RANGE- 2, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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