THE GOODYEAR TYRE & RUBBER COMPANY,HARYANA vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

PER SAKTIJIT DEY : JM

Scocos, Vice President and Controller of the assessee company, which is available on record. He submitted that the assessee had filed applications under MAP in accordance with Article 27 of the India-US Double Taxation Avoidance Agreement (DTAA) and the resolution has been reached by the US and Indian Competent Authorities in terms of section 90 of the Act read with Article 27 of the DTAA. He further submitted that assesee is in agreement with the resolution reached for the subject matter under appeal and hence, would like to withdraw the appeals filed before the Tribunal for the assessment years 2007-08 to 2014-15 and 2016-17 on the issues covered under MAP. In this regard, he filed the communication dated 13.9.2022 for resolution of dispute under MAP with the USA received from the Indian Competent Authorities. He further submitted that in addition to above, the assessee also wishes to withdraw its appeals in relation to the other issues that are not covered under MAP with the income tax authorities, with a view to end the disputes. In view of above, Ld. AR has requested for withdrawal of assesse’s appeals.