Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Income Tax Appellate Tribunal - Delhi

Motorola Mobility India Pvt. Ltd., ... vs Dcit, Circle- 2(1), Gurgaon on 17 February, 2021

      IN THE INCOME TAX APPELLATE TRIBUNAL
           (DELHI BENCH 'I-2' : NEW DELHI)

     BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER
                      and
   SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER

            (THROUGH VIDEO CONFERENCE)

                   ITA No.7290/Del./2017
               (ASSESSMENT YEAR : 2013-14)

M/s. Motorola Mobility India Pvt. Ltd.,     vs.   DCIT, Circle 2 (1),
2nd Floor, Vanijya Nikunj,                        New Delhi.
HSIIDC Building, Udyog Vihar, Phase-V,
Near Shankar Chowk, NH - 8,
Gurgaon.

      (PAN : AAFCP2261E)

      (APPELLANT)                           (RESPONDENT)

      ASSESSEE BY : Shri Divyanshu Agrawal, Advocate
      REVENUE BY : Shri M. Baranwal, Senior DR

      Date of Hearing :        17.02.2021
      Date of Order   :        17.02.2021

                           ORDER

PER KULDIP SINGH, JUDICIAL MEMBER :

Appellant, M/s. Motorola Mobility India Pvt. Ltd. (hereinafter referred to as 'the assessee'), by filing the present appeal, sought to set aside the impugned order dated 26.10.2017 passed by the Assessing Officer in consonance with the orders passed by the ld. DRP/TPO under section 143 (3) read with section 2 ITA No.7290/Del./2017 144C of the Income-tax Act, 1961 (for short 'the Act') qua the assessment year 2013-14.

2. Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground 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" and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3. Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed.

Order pronounced in open court on this 17th day of February, 2021 after the conclusion of the virtual hearing.

            Sd/-                                sd/-
     (PRASHANT MAHARISHI)                  (KULDIP SINGH)
     ACCOUNTANT MEMBER                    JUDICIAL MEMBER

Dated the 17TH day of February, 2021 TS 3 ITA No.7290/Del./2017 Copy forwarded to:

1.Appellant
2.Respondent
3.CIT
4.CIT(A)
5.CIT(ITAT), New Delhi. AR, ITAT NEW DELHI.