Income Tax Appellate Tribunal - Delhi
Schneider Electric South East Asia (Hq) ... vs Acit Circle Intl. Taxation 3(1)(2), New ... on 20 January, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No.7600/Del/2019
Assessment Year : 2015-16
ITA No.7601/Del/2019
Assessment Year : 2016-17
Schnedider Electric South East Asia Vs. Assistant Commissioner
(HQ) PTE Ltd, #01-01/03, of Income Tax, Circle Int.
Techpoint, 10 ANG MO KIO Street Tax 3(1)(2), New Delhi-
65, Singapore 110002
PAN-AAPCS2960M
(Appellant) (Respondent)
Appellant by : None
Respondent by : Shri. M. Baranwal, Sr. DR
Date of hearing : 20.01.2021
Date of pronouncement : 20.01.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee for the assessment years 2015-16 and 2016-17 are directed against the order of learned Dispute Resolution Panel-2, New Delhi, dated 18.06.2019 and 20.06.2019.
2 ITAs-7600, 7601/Del/2019
2. The assessee, vide its letter dated 13.01.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.
3. Learned Senior DR has no objection.
4. In view of the above, we accept the request of the assessee.
5. In the result, the appeals of the assessee are dismissed.
Above decision was announced on conclusion of Virtual Hearing on 20.01.2021.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
sh
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar