DISCOVERY NETWORKS ASIA PACIFIC PTS. LTD,SINGAPORE vs. ACIT, CIRCLE 1(2)(2), INTERNATIONAL TAXATION, NEW DELHI

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ITA 1886/DEL/2023Status: DisposedITAT Delhi29 January 2024AY 2020-21Bench: SHRI CHALLA NAGENDRA PRASAD (Judicial Member), DR. B.R.R KUMAR (Accountant Member)3 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?

In light of the MAP resolution and as per Rule 44G(8) of the Income-tax Rules, 1962, the assessee requested to withdraw the appeal. The Ld. DR had no objection, and the Tribunal permitted the withdrawal, dismissing the appeal as withdrawn.

What were the facts?

The assessee, Discovery Network Asia Pacific Pte Ltd., filed an appeal for AY 2020-21. The issues in the appeal were subject to a Mutual Agreement Procedure (MAP) between the Indian and Singapore Competent Authorities, which resulted in a resolution acceptable to the assessee.

What were the issues?

Whether the assessee should be permitted to withdraw its appeal before the ITAT following a resolution under the Mutual Agreement Procedure (MAP) between India and Singapore.

Which sections of the Income-tax Act were involved?

Rule 44G(8) of the Income-tax Rules, 1962, Article 27 of the India Singapore Double Taxation Avoidance Agreement ('DTAA')

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & DR. B.R.R KUMAR

Hearing: 29.01.2024

सुनवाईक�तारीख/ Date of hearing: 29.01.2024 29.01.2024 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M.

This appeal by assessee has been directed against the order dated 26.04.2023 for AY 2020-21.

2.

The assessee furnished a letter stating that he desires to withdraw the appeal for the assessment year 2020-21. The contents of the letter are as under:

I.T.A.No.1886/Del/2023

I.T.A.No.1886/Del/2023

3.

The Ld. DR has no objection in assessee withdrawing his appeal.

4.

Considering the submissions of the assessee in his letter, we permit the assessee to withdraw his appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 29/01/2024.

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