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Perot Systems Tsi (India) Pvt Ltd vs Dy. Commissioner Of Income-Tax ... on 9 February, 2021

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Sanjeev Narula

$~17 & 18
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     ITA 683/2010, CM Nos. 4913-14/2021
      PEROT SYSTEMS TSI (INDIA) PVT LTD          ..... Appellant
                      Through: Mr.Vishal Kalra, Mr.S.S. Tomar and
                               Mr.Ankit Sahni, Advs.
                      versus
      DY. COMMISSIONER OF INCOME-TAX
      CIRCLE-14(1), NEW DELHI                    ..... Respondent
                      Through: Mr.Zoheb Hossain and Mr.Parth
                               Semwal, Advs. for Income Tax Dept.

                          AND
+     ITA 685/2010 and CM Nos. 4795-96/2021
      PEROT SYSTEMS TSI INDIA PVT LTD            ..... Appellant
                      Through: Mr.Vishal Kalra, Mr.S.S. Tomar and
                               Mr.Ankit Sahni, Advs.
                      versus
      DY. COMMISSIONER OF INCOME-TAX
      CIRCLE-14(1), NEW DELHI                    ..... Respondent
                      Through: Mr.Zoheb Hossain and Mr.Parth
                               Semwal, Advs. for Income Tax Dept.

CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
             ORDER

% 09.02.2021 [VIA VIDEO CONFERENCING] CM No. 4914/2021 in ITA 683/2010 and CM No. 4796/2021 in ITA 685/2010 (both for amendment of the cause title)

1. It is stated that the appellant has been merged with "M/s Dell International Services India Pvt. Ltd."

2. The applications are allowed. The cause title is permitted to be amended and the name of the appellant be read as "M/s Dell International Services India Pvt. Ltd."

CM No. 4913/2021 in ITA 683/2010 and CM No. 4795/2021 in ITA 685/2010 (both for withdrawal of appeals)

3. The appellant, having applied under the Direct Tax Vivad se Vishwas Scheme, 2020, seeks to withdraw the appeals.

4. The counsel for the respondent has no objection.

5. The applications are allowed and disposed of.

6. The appeals are disposed of as withdrawn.

RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J FEBRUARY 9, 2021 SU..