Income Tax Appellate Tribunal - Delhi
Bae Systems India (Services) P.Ltd, New ... vs Acit, Circle-4(1), New Delhi on 4 September, 2020
आयकर अपील य अ धकरण, द ल यायपीठ " ाइडे-ए", नई द ल म
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'FRIDAY-A', NEW DELHI
ु मा चावला, उपा#य$ एवं ी आर के पांडा, लेखा सद'य के सम$
सु ी सष
BEFORE MS. SUSHMA CHOWLA, VP & SHRI R.K. PANDA, AM
[THROUGH VIDEO CONFERENCING]
आयकर अपील सं. / ITA No. 5459/Del/2018
िनधा रण वष / Assessment Year: 2013-14
BAE Systems India (Services) P. Ltd.
02nd Floor, Hotel Le Meridien,
Commercial Complex, Raisina Road,
New Delhi-110001
PAN-AADCB7179F .............अपीलाथ /Appellant
vs
The ACIT,
Circle-4(1), C.R. Building,
New Delhi-110002 ............. यथ / Respondent
अपीलाथ क ओर से / Appellant by: Sh. K.M. Gupta, Advocate,
यथ क ओर से / Respondent by: Ms. Rakhi Vimal, Sr. DR
सुनवाई क तारीख / घोषणा क तारीख /
Date of Hearing : 04.09.2020 Date of Pronouncement: 04.09.2020
आदेश / ORDER
PER SUSHMA CHOWLA, VP The present appeal filed by assessee is against order of CIT (A)-, Circle-2, New Delhi dated 08.06.2018 relating to assessment year 2013-14 against the order passed under section 271(1)(c) of the Income-tax Act, 1961 (in short 'the Act').
2 ITA No.5459/Del/2018
Assessment Year: 2013-14
2. The Ld. AR for the assessee has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted the dispute relating to the tax arrears for the Assessment Year under consideration under "Vivad Se Vishwas Scheme, 2020". An application to this effect has been filed by assessee dated 24.08.2020.
3. The Ld. DR for the Revenue has no objection to the same.
4. In view of the above, we accept the request of the assessee for withdrawal of the appeal.
5. However, the aforesaid is 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 afore-stated Act, the appellant (i.e. the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The Ld. DR for the Revenue has no objection with regard to the aforesaid caveat.
6. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 04th September, 2020.
Sd/- Sd/-
(R.K. PANDA) (SUSHMA CHOWLA)
लेखा सद य/ACCOUNTANT MEMBER उपा य / VICE PRESIDENT
द ली / दनांक Dated : 04th September, 2020 Shekhar.
3 ITA No.5459/Del/2018
Assessment Year: 2013-14 आदेश क ितिलिप अ ेिषत/Copy of the Order is forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु (अपील) / The CIT(A)
4. मु य आयकर आयु / The Pr. CIT
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, द!ली / DR, ITAT, Delhi
6. गाड# फाईल / Guard file.
आदेशानु ानुसार/ BY ORDER, स यािपत ित //True Copy// सहायक रिज ार, आयकर अपीलीय अिधकरण , द ली Assistant Registrar, ITAT, Delhi