M/S. ASIA SATELLITE TELECOMMUNICATIONS CO. LTD.,NEW DELHI vs. ADIT, NEW DELHI

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ITA 5410/DEL/2014Status: DisposedITAT Delhi03 January 2017AY 2009-102 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 permitted the assessee to withdraw the appeals. The assessee was granted liberty to revive the appeals if the Dispute Resolution Scheme application is rejected, withdrawn, or cancelled.

What were the facts?

The assessee filed five appeals before the ITAT. During the hearing, the assessee requested to withdraw all the appeals. The assessee stated that they are applying for the Dispute Resolution Scheme, 2016 to settle their disputes.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal to pursue settlement under the Dispute Resolution Scheme, 2016.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.D. AGRAWALG.D. AGRAWAL & AND BEFORE SHRI G.D. AGRAWALG.D. AGRAWAL & AND SHRI KULDIP SINGH SHRI KULDIP SINGHSHRI KULDIP SINGH SHRI KULDIP SINGH

For Appellant: Shri Kanchun Kaushal, Advocate and Shri Rohit Tiwari, CA
For Respondent: Shri Ravi Jain, CIT-DR
Hearing: 03.01.2017Pronounced: 03.01.2017

PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP :- PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP These appeals by the assessee for the assessment years 2008- 09 to 2012-13 are directed against the directions of learned Dispute Resolution Panel-I, New Delhi.

2.

At the time of hearing before us, Shri Kanchun Kaushal, learned Advocate appeared on behalf of the assessee and requested for withdrawal of all the above five appeals filed by the assessee. He also filed a letter dated 27th December, 2016 to this effect. He stated that the assessee is in the process of applying for Dispute Resolution Scheme, 2016 to settle its disputes in this year and also other years. He, however, has requested that the assessee may be granted the right to revive the appeals if there is no fair and equitable settlement

1.

2 ITA-5468/D/2011 & others under the Dispute Resolution Scheme, 2016 or if the assessee’s application under Dispute Resolution Scheme is rejected, withdrawn or cancelled.

3.

Learned CIT-DR Shri Ravi Jain has no objection to the withdrawal of the above appeals by the assessee.

4.

After considering the submissions of both the sides, we permit the assessee to withdraw these appeals. In case the petitioner’s application under the Dispute Resolution Scheme, 2016 is rejected in whole or in part, the petitioner shall be at liberty to take appropriate steps in the matter. With the above remark, the appeals of the assessee are dismissed as withdrawn.

5.

In the result, all the five appeals of the assessee are dismissed as withdrawn. Decision pronounced in the open Court on 03.01.2017.

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