DCIT, CIRCLE- 1(3)(1), INTERNATIONAL TAXATION, NEW DELHI vs. GIESECKE & DEVRIENT 3S AB, GURGAON

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ITA 6594/DEL/2017Status: DisposedITAT Delhi17 February 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee has settled the dispute under the Vivad Se Vishwas Scheme and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the assessee's assessment order for AY 2013-14. The assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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 K.N. CHARY

For Respondent: Shri M. Barnwal, Sr. DR
Hearing: 17.02.2021Pronounced: 17.02.2021

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the Revenue is directed against the order of learned Commissioner of Income Tax(A)-42, New Delhi dated 26.07.2017 and pertains to assessment year 2013-14.

2.

The learned counsel for the assessee, vide letter dated 02.02.2021 has requested for withdrawal of the appeal and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under ITA 6594/D/2017 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. It was, accordingly, prayed for withdrawal of the appeal filed by the Revenue.

3.

Learned Senior DR has no objection.

4.

In view of the above, the appeal of the Revenue is dismissed as withdrawn, as having become infructuous.

5.

In the result, the appeal of the Revenue is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 17th February, 2021.

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