Delhi High Court - Orders
Ge Nuovo Pignone S.P.A. (Now Known As ... vs Commissioner Of Income Tax ... on 23 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~A-27,29,30, 32 to 34 & 36 to 38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1036/2018 & CM No.39270/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1038/2018 & CM No.39274/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1039/2018 & CM No.39276/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1041/2018 & CM No.39280/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
Page 1 of 3
+ ITA 1042/2018 & CM No.39282/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1043/2018 & CM No.39284/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1046/2018 & CM No.39289/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1047/2018
GE ENGINE SERVICES LLC (FORMERLY KNOWN AS GE
ENGINE SERVICES INC) ..... Appellant
Through: Mr. Sachit Jolly, Adv.
Versus
ASST. COMMISSIONER OF INCOME TAX & ANR ...Respondents
Through: Mr. Shlok Chandra, Adv.
AND
+ ITA 1048/2018 & CM No.39293/2018
GE NUOVO PIGNONE S.P.A. (NOW KNOWN AS NUOVO
PIGNONE INTERNATIONAL SRL) ..... Appellant
Page 2 of 3
Through: Mr. Sachit Jolly, Adv.
Versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL
TAXATION), DELHI-I ..... Respondent
Through: Mr. Shlok Chandra, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.02.2021 [VIA VIDEO CONFERENCING]
1. The counsel for the appellant and the counsel for the respondent Revenue have mentioned these matters.
2. It is stated that the appellant has applied under the Direct Tax Vivad Se Vishwas Scheme, 2020 and in view thereof withdraws these appeals.
3. The appeals are disposed of in terms of above.
RAJIV SAHAI ENDLAW, J.
SANJEEV NARULA, J.
FEBRUARY 23, 2021 'bs' Page 3 of 3