Delhi High Court - Orders
Qualcomm India Private Limited vs Principal Commissioner Of Income Tax-5 on 8 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 949/2019
QUALCOMM INDIA PRIVATE LIMITED. .....Appellant
Through: Ms. Ananya Kapoor, Adv. for Mr.
Salil Kapoor, Adv.
Versus
PRINCIPAL COMMISSIONER OF INCOME TAX-5 .....Respondent
Through: Mr. Zoheb Hossain with Mr. Parth
Semwal, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 08.03.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 9168/2021
1. This is an application filed by the appellant/assessee seeking withdrawal of the instant appeal.
2. The appellant/assessee has averred that it wishes to avail the benefits provided under the Direct Tax Vivad Se Vishwas Act, 2020 [hereafter referred to as "the Act"].
3. Mr. Zoheb Hossain, learned Senior Standing Counsel, who appears for the respondent/revenue, says that he has no objection to the prayer made in the application being allowed.
4. Accordingly, the prayer made in the application is allowed with liberty to the appellant/assessee to take next steps, if any, for availing the benefits provided under the Act.
ITA 949/2019 1/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.03.2021 18:02:22 ITA 949/20195. In view of the order passed in CM Appl. No.9168/2021, the instant appeal is closed with liberty to the appellant/assessee, to approach the Court, for revival of the appeal, in case, the designated authority, under the Act, were to reject its request concerning issuance of a certificate in Form-5 of the Act.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 08, 2021/pmc Click here to check corrigendum, if any ITA 949/2019 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.03.2021 18:02:22