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[Cites 1, Cited by 36]

Income Tax Appellate Tribunal - Delhi

Lurgi India International Services ... vs Dcit, Circle-1(1), Hyd, Hyderabad on 11 October, 2021

                  IN THE INCOME TAX APPELLATE TRIBUNAL
                      [ DELHI BENCH : "I-1" NEW DELHI ]

       BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
                                AND
          SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
                    (Through Video Conferencing)

                            ITA. No. 341/Hyd./2016
                          (Assessment Year : 2011-12)

        Lurgi India International                         DCIT,
          Services Pvt. Limited,        Vs.
     [Formerly known as Air Liquide                  Circle : 1 (1),
       Engineering India Pvt. Ltd.]
      A-24/10, Mohan Co-operative                     Hyderabad.
     Industrial Area, Mathura Road,
          New Delhi - 110 044.
          PAN: AABCA7383G
                (Appellant)                          (Respondent)


              Assessee by :                  Shri Amit Gupta, A. R.;
             Department by :              Shri Surendra Pal, [CIT] - D.R.
            Date of Hearing :                      11/10/2021
         Date of pronouncement :                   11/10/2021

                                   ORDER

PER PRASHANT MAHARISHI, A. M.

1. This appeal is filed by the assessee for assessment year 2011-12 against the order of the ld. DCIT, Circle 1(1), Hyderabad, dated 21.03.2016.

2. At the time of hearing the assessee submitted that he has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme. Therefore, the appeal of the assessee may be allowed to be withdrawn.

3. The ld. DR also agreed with the above contentions.

4. On careful consideration of the fact it is found that Form No. 3 has been issued to the assessee by the Department on 18th of January, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed.

Page | 1

5. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 11/10/2021.

         Sd/-                                                Sd/-
(SUDHANSHU SRIVASTAVA)                              (PRASHANT MAHARISHI)
   JUDICIAL MEMBER                                   ACCOUNTANT MEMBER


Dated : 11/10/2021.

*MEHTA*

Copy forwarded to

     1. Appellant
     2. Respondent
     3. CIT
     4. CIT (Appeals)
     5. DR: ITAT
                                                              ASSISTANT REGISTRAR
                                                                  ITAT, New Delhi




        Date of dictation                                          11.10.2021
        Date on which the typed draft is placed before the         11.10.2021
        dictating member

Date on which the typed draft is placed before the other 11.10.2021 member Date on which the approved draft comes to the Sr. PS/ 11.10.2021 PS Date on which the fair order is placed before the 11.10.2021 dictating member for pronouncement Date on which the fair order comes back to the Sr. PS/ 11.10.2021 PS Date on which the final order is uploaded on the website 11.10.2021 of ITAT date on which the file goes to the Bench Clerk 11.10.2021 Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the order Page | 2