Income Tax Appellate Tribunal - Delhi
Cairn Energy Hydrocarbons Ltd., ... vs Dit, New Delhi on 4 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI
BENCH 'D', NEW DELHI
BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER
AND SH. KULDIP SINGH, JUDICIAL MEMBER
(THROUGH VIDEO CONFERENCING)
Sl. ITA No(s) Assessm Appeal(s) by
No(s) ent Appellant vs. Respondent
Year(s) Appellant Respondent
1. IT(IT)A No.6316/Del/12 2009-10 Cairn Energy DDIT,
Hydrocarbons Ltd. Circle - 3(2),
3rd and 4th Floor, International
Vipul Plaza, Taxation,
Suncity, Sector-54, New Delhi
Gurgaon-122002
PAN : AACCC 3279 J
2. ITA No.150/Jodh/2012 2003-04 Cairn Energy ACIT
Hydrocarbons Ltd., Circle - 3,
C/o H Mandora & Co., Jodhpur
Jalori Wadi, Opp. M.
G. Hospital, Jodhpur
3. ITA No.151/Jodh/2012 2004-06 --do-- --do--
4. ITA No.152/Jodh/2012 2005-06 --do-- --do--
5. ITA No.264/JP/2012 2006-07 --do-- ACIT
Jaipur
6. ITA No.998/JP/2010 2007-08 --do-- --do--
7. ITA No.1113/JP/2011 2008-09 --do-- --do--
8. ITA No.181/Jodh/2012 2003-04 ADIT(IT) M/s. Cairn Energy
Jaipur Hydrocarbons Ltd.
9. ITA No.182/Jodh/2012 2004-05 --do-- --do--
10. ITA No.183/Jodh/2012 2005-06 --do-- --do--
11. ITA No.371/JP/2012 2006-07 --do-- --do--
Assessee by Ms. Shruti Khimta, A. R.
Revenue by Dr. Prabhakant, CIT
Date of hearing: 04/03/2021
Date of Pronouncement: 04/03/2021
2
ORDER
PER BENCH :
The above appeals by the assessee and Revenue are preferred against the order of the Dispute Resolution Panel-I, New Delhi dated 21.09.2012 (pertaining to A.Y. 2009-10), 21.05.2010 (pertaining to A.Y. 2007-08) & Commissioner of Income Tax (Appeals)-II, Jaipur dated 18.01.2012 (pertaining to A.Y. 2003-04), 19.01.2012 (pertaining to A.Y. 2004-05, 2005-06 & 2006-07),
2. Before us, assessee has moved an application dated 3 rd March 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form-
1) and undertaking (Form-2) Scheme and department had issued Form-3 and Form-5 is still awaited. Learned DR has no objection to the withdrawal of appeals.
3. After considering the request made by the assessee, we dismiss the appeals as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the parties shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. With these directions, the all these appeals of the assessee as well as Revenue are dismissed as withdrawn.
34. In the result, all these appeals of the assessee as well as Revenue are dismissed.
Order pronounced in the open court on 03.03.2021, immediately after conclusion of the hearing of the matter in virtual mode.
Sd/- Sd/-
(KULDIP SINGH) (ANIL CHATURVEDI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Date:- 03.03.2021
PY*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI