What did the Tribunal hold?

The tribunal dismissed the appeals as withdrawn by the assessee. This was due to the assessee opting to settle the dispute under the 'Vivad Se Vishwas Scheme, 2020'.

The assessee filed appeals against orders for assessment years 2007-08 and 2008-09. The assessee later sought to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals after opting for a dispute resolution scheme.

Hero Motocorp Ltd., New Delhi vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI KULDIP SINGH

For Appellant: Ms. Manisha Sharma, Advocate

For Respondent: Ms. Anima Burnwal, Senior DR

Hearing: 09.08.2021

PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Hero MotoCorp Ltd. (hereinafter referred to as ‘the assessee’), by filing the present appeals sought to set aside the impugned orders both dated 01.02.2018 passed by Ld. Commissioner of Income-tax (Appeals)-42, New Delhi qua the assessment years 2007-08 & 2008-09. withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department. A copy of Form 3 is also placed on record.

Keeping in view the aforesaid facts, present appeals are hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeals are dismissed. Order pronounced in open court on this 9th day of August, 2021 after the conclusion of the virtual hearing.

HERO MOTOCORP LTD.,NEW DELHI vs. DCIT, CIRCLE- 12(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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