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Income Tax Appellate Tribunal - Delhi

Areva T&D Sa, France, Chennai vs Adit, New Delhi on 29 September, 2021

                                      1              ITA Nos. 3709 to 3714/Del/2011


                   IN THE INCOME TAX APPELLATE TRIBUNAL
                        DELHI BENCH: 'E' NEW DELHI

               BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER
                                     AND
                 MS SUCHITRA KAMBLE, JUDICIAL MEMBER

                   I.T.A. No. 3709/DEL/2011 (A.Y 2001-02)
                   I.T.A. No. 3710/DEL/2011 (A.Y 2002-03)
                   I.T.A. No. 3711/DEL/2011 (A.Y 2003-04)
                   I.T.A. No. 3712/DEL/2011 (A.Y 2004-05)
                   I.T.A. No. 3713/DEL/2011 (A.Y 2005-06)
                   I.T.A. No. 3714/DEL/2011 (A.Y 2006-07)
                      (THROUGH VIDEO CONFERENCING)

     M/S Areva T & DSA, France 1 Vs        Assistant Director of Income
     (Now known as Alstom Grid             Tax,              Circle-1(1),
     SAS, Place De La Couple 92            International Taxation,
     084, Paris La Defense, France         New Delhi
      (APPELLANT)
                                           (RESPONDENT)


                   Appellant by    Rahul Sateeja, Advocate
                   Respondent by   Dr. Gaurav Pundir, Sr. DR

                   Date of Hearing       29.09.2021
                   Date of Pronouncement 29.09.2021



                                   ORDER
PER R. K. PANDA, AM

These six appeals are filed by the assessee against the orders dated 22/09/2010 passed by DRP, New Delhi for assessment years 2001-02 to 2006- 07 respectively.

2. Before us, the Ld. AR submitted that the assessee has moved an application dated 21.01.2021, to resolve the pending issue through Direct Tax "Vivad se Vishwas Scheme" (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 05/1/2021.

3. In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years are not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider the same. The appeals of the assessee's are dismissed as withdrawn.

4. In the result, all the appeals of the assessee's are dismissed.

Order pronounced in the Open Court on this 29th Day of September, 2021 in presence of both the parties.

       Sd/-                                                  Sd/-
 (SUCHITRA KAMBLE)                                    (R. K. PANDA)
JUDICIAL MEMBER                                   ACCOUNTANT MEMBER

Dated :       29/09/2021
R. Naheed *

Copy forwarded to:

1.    Appellant
2.    Respondent
3.    CIT
4.    CIT(Appeals)
5.    DR: ITAT


                                                     ASSISTANT REGISTRAR

                                                     ITAT NEW DELHI
 3   ITA Nos. 3709 to 3714/Del/2011