Income Tax Appellate Tribunal - Delhi
Mitsubishi Heavy Industries India Pvt. ... vs Dcit, Circle- 16(2), New Delhi on 29 July, 2021
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "I-1": NEW DELHI
BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
AND
SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER
ITA No. 3168/Del/2017
Asstt. Year: 2010-11
Mitsubishi Heavy Industries India DCIT,
Pvt. Ltd., Circle 6(1)
402, 4th Floor, Worldmark-2, Vs. New Delhi
IGI Airport Hospitality District,
Aerocity, New Delhi - 110 037
PAN AAECM1681J
(Appellant) (Respondent)
ITA No. 4519/Del/2017
Asstt. Year : 2011-12
DCIT, Circle-16(2), M/s. Mitsubishi Heavy Industries
New Delhi. India Pvt. Ltd. 3B, 3rd Floor, :otus
Vs. Towers, Community Centre, New
Friends Colony, New Delhi- 110
065.
PAN AAECM1681J
(Appellant) (Respondent)
ITA No. 4612/Del/2017
Asstt. year 2011-12
Mitsubishi Heavy Industries India DCIT, Circle-16(2),
Pvt. Ltd., New Delhi.
402, 4th Floor, Worldmark-2,
IGI Airport Hospitality District, Vs.
Aerocity,
New Delhi - 110 037
PAN AAECM1681J
(Appellant) (Respondent)
Assessee by: Shri S. Chakarborty, Advocate
Department by : Ms. Shashi Kajle, Sr. DR
Date of Hearing 29/07/2021
Date of 29/07/2021
pronouncement
ORDER
PER BENCH The above three appeals filed by the assessee as well as by the department against separate orders of even date, 2.11.2016 for the assessment year 2010-11, order dated 17.4.2017 for the assessment year 2011-12 & order dated 17.4.2017 for the assessment year 2011-12.
2. The Ld. Counsel for the assessee, vide letter dated 27th July, 2021 has requested for withdrawal of the appeals filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.
3. Learned Sr. DR has no objection for withdrawal of the appeals.
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4. In view of the above, we accept the request of the assessee for withdrawal of the appeals and the appeals are dismissed as withdrawn.
5. In the result, the appeals of the assessee as well as department are dismissed.
Order pronounced in the open court at time of hearing itself i.e. on 29th July, 2021.
sd/- sd/-
(B.R.R. KUMAR) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 29/07/2021
Veena
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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