Income Tax Appellate Tribunal - Delhi
Quippo Oil And Gas Infrastructure Ltd., ... vs Jcit, Range- 76, New Delhi on 17 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA No.2192/Del/2012
Assessment Year : 2012-13
M/s Quippo Oil and Gas Vs. DCIT,
Infrastructure Limited, Circle-20(2),
D-2, 5th Floor, Southern Park, C.R. Building,
Saket Palace, Saket, New Delhi
New Delhi-110017
PAN-AAACQ1278P
(Appellant) (Respondent)
ITA No.4156/Del/2018
Assessment Year : 2010-11
Addl. Commissioner of Income Vs. M/s Quippo Oil and Gas
Tax, Infrastructure Limited,
Special Range-7, D-2, 5th Floor, Southern Park,
Room No.211, C. R. Building, Saket Palace, Saket,
New Delhi-110002 New Delhi-110017
PAN-AAACQ1278P
(Appellant) (Respondent)
2 ITA-2192/Del/2017 & Ors.
ITA No.3088/Del/2019
Assessment Year : 2010-11
M/s Quippo Oil and Gas Vs. Joint Commissioner of Income Tax,
Infrastructure Limited, Range-76, 3rd Floor,
D-2, 5th Floor, Southern Park, Aayakar Bhawan,
Saket Palace, Saket, Distt. Centre, Laxmi Nagar,
New Delhi-110017 New Delhi-110092
PAN-AAACQ1278P
(Appellant) (Respondent)
ITA No.7765/Del/2018
Assessment Year : 2011-12
M/s Quippo Oil and Gas Vs. Addl. Commissioner of Income Tax,
Infrastructure Limited, Special Range-7,
D-2, 5th Floor, Southern Park, Room No.211, C.R. Building,
Saket Palace, Saket, New Delhi-110002
New Delhi-110017
PAN-AAACQ1278P
(Appellant) (Respondent)
ITA No.7604/Del/2018
Assessment Year : 2011-12
Addl. Commissioner of Income Vs. M/s Quippo Oil and Gas
Tax, Infrastructure Limited,
Special Range-7, D-2, 5th Floor, Southern Park,
Room No.211, C.R. Building, Saket Palace, Saket,
New Delhi-110002 New Delhi-110017
PAN-AAACQ1278P
(Appellant) (Respondent)
3 ITA-2192/Del/2017 & Ors.
ITA No.4474/Del/2018
Assessment Year : 2014-15
M/s Quippo Oil and Gas Vs. Addl. Commissioner of Income Tax,
Infrastructure Limited, Special Range-7,
D-2, 5th Floor, Southern Park, Room No.211, C.R. Building,
Saket Palace, Saket, New Delhi-110002
New Delhi-110017
PAN-AAACQ1278P
(Appellant) (Respondent)
Appellant by : Ms. Alka Arren, CA
Respondent by : Sh. M. Baranwal, Sr. DR
Date of hearing : 17.02.2021
Date of pronouncement : 17.02.2021
ORDER
PER G.S. PANNU, VP :
These appeals by the assessee as well as by the Revenue for the assessment years 2010-11 to 2014-15 are directed against the separate orders dated 31.01.2017, 01.02.2018, 26.09.2018 and 22.01.2019, of learned CIT(A), New Delhi,
2. The learned counsel for the assessee, vide its letter dated 04.02.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to 4 ITA-2192/Del/2017 & Ors.
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 for withdrawal of the appeals.
5. In the result, the appeals of the assessee and appeals of the Revenue are dismissed as withdrawn.
Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 17th February, 2021.
Sd/- Sd/-
(K. NARASIMHA CHARY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
f{x~{tÜ
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi