GE ENERGY PARTS INC.,GURGAON vs. ACIT (INTERNATIONAL TAXATION), NEW DELHI

PDF · subscribers
ITA 763/DEL/2017Status: DisposedITAT Delhi08 February 2021AY 2013-142 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 allowed the assessee's request to withdraw the appeal. This was due to the assessee opting to settle the tax dispute under the 'Vivad Se Vishwas Scheme, 2020'.

What were the facts?

The assessee filed an appeal against the order of the Assessing Officer for AY 2013-14. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal. The reason for withdrawal was the settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 144C(13),Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI O.P. KANT & SHRI K. N. CHARY

For Respondent: Dr. Prabha Kant, CIT
Hearing: 08.02.2021Pronounced: 08.02.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order dated 30.12.2016 passed by the Assessing Officer u/s. 144 C (13) r.w.s 143 (3) of the income Tax Act, 1961 for assessment year 2013-14. 2. We have heard learned Representative of both the parties through Video Conferencing.

3.

The assessee, vide its letter dated 29.01.2021, has requested for withdrawal of the appeal as 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”. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record.

4.

In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

More judgments on Section 144C(13)

All 3,426 judgments and leading authorities on Section 144C(13) →

Recent GST High Court judgments

Search GST case law →