Income Tax Appellate Tribunal - Delhi
Royal Airways Ltd.,, vs Adit, Int. Taxation Circle-2(2),, on 1 March, 2021
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A": NEW DELHI
(Through Video Conferencing)
BEFORE
SHRI R.K. PANDA, ACCOUNTANT MEMBER
AND
SHRI KULDIP SINGH, JUDICIAL MEMBER
ITA Nos. 5114 to 5119/Del/2004
Asstt. Year 1994-95
ITA Nos. 5120-5121/Del/2004
Asstt. Year 1995-96
ITA Nos. 5123 to 5125/Del/2004
Asstt. year 1995-96
ITA Nos. 5127, 5128/Del/2004
Asstt. year 1995-96
ITA Nos. 5130 to 5132/Del/2004
Asstt. year 1996-97
M/s. Royal Airways Ltd. Vs. ADIT,
(Formerly Modiluft Ltd. & International
M.G. Express Ltd.) Taxation, Circle-2(2),
General Manager-Finance New Delhi.
Royal Airways Ltd.
Cargo Complex, Indira
Gandhi Airport
(Domestic) Terminal-1
New Delhi- 110 037
(Appellant) (Respondent)
ITA No. 3831/Del/2000
Asstt. year 1996-97
ADIT, Vs. M/s. Royal Airways Ltd.
International (Formerly Modiluft Ltd. &
Taxation, M.G. Express Ltd.)
Circle-2(2), General Manager-Finance
New Delhi Royal Airways Ltd.
Cargo Complex, Indira
Gandhi Airport (Domestic)
Terminal-1
New Delhi- 110 037
(Appellant) (Respondent)
ITA No. 4512/Del/2000
Asstt. year 1995-96
ITA No. 2862/Del/2000
Asstt. year 1995-96
DCIT, Vs. M/s. Royal Airways Ltd.
International (Formerly Modiluft Ltd. &
Taxation, M.G. Express Ltd.)
Circle-2(2), General Manager-Finance
New Delhi Royal Airways Ltd.
Cargo Complex, Indira
Gandhi Airport (Domestic)
Terminal-1
New Delhi- 110 037
(Appellant) (Respondent)
Assessee by: Shri Sanjeev Kapoor, CA
Department by : Shri Satpal Gulati, CIT(DR)
Date of Hearing 01/03/2021
Date of 01/03/2021
pronouncement
ORDER
PER BENCH:
These are a bunch of 19 appeals in which Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to 2 settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3.
3. In view of the above submission of the Ld. Counsel for the assessee, and in absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the appeals is allowed. The appeals filed by the assessee as well as revenue are accordingly dismissed as "withdrawn".
Order pronounced in the open court at time of hearing itself i.e. on 1st March, 2021.
sd/- sd/-
(KULDIP SINGH) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 01/03/2021
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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