Income Tax Appellate Tribunal - Delhi
Dcit, Circle- 11(1), New Delhi vs Hero Investment Pvt. Ltd. (Now ... on 20 December, 2021
ITA No.-24/Del/2019
Hero Investment Pvt. Ltd.
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH: 'C': NEW DELHI)
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER
AND
SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER
ITA No:- 24/Del/2019
(Assessment Year: 2011-12)
DCIT, Hero Investment Pvt. Ltd,
Circle-11(1), Vs. (Now amalgamated into M/s
New Delhi. Hero Motocorp Ltd.),
Ludhiana.
APPELLANT RESPONDENT
PAN No: AAACH4072N
Revenue By : Shri T. Kipgen , CIT(DR)
Assessee By : Shri Gaurav Jain, Adv.
Date of hearing : 20.12.2021
Date of Pronouncement : 20.12.2021
PER PRADIP KUMAR KEDIA, AM :
The captioned appeal has been filed by the Revenue against the order passed by the Commissioner of Income Tax (Appeals)-2, Ludhiana,("CIT", for short) dated 30.10.2018 arising from the Assessment Order passed by the Assessing Officer under Page 1 of 4 ITA No.-24/Del/2019 Hero Investment Pvt. Ltd.
Section 143(3) of the Income Tax Act, 1961, ("the Act", for short) dated 29.01.2014 concerning Assessment Year 2011-12.
2. As per its grounds of appeal, Revenue has challenged the reversal of additions made by the Assessing Officer under section 14A of the Act.
3. When the captioned appeal of Revenue was called for hearing, the Ld. Counsel for the assessee, at the outset submitted that the assessee has sought to avail 'Vivad Se Vishwas Scheme, 2020' (VSVS) read with Rule framed thereunder. The necessary formality in this regard was stated to be carried out with the Revenue Authorities. The Ld. Counsel accordingly submitted that he does not seek to defend the said appeal owing to exercise of option for availing the VSV Scheme and consequently urged that assessee's request for closure of Revenue's appeal may be granted.
4. The Ld. CIT (DR) for Revenue stated that he has no objection to withdrawal of revenue appeal having regard to the application from assessee to avail ongoing scheme.
5. In the light of written request made on behalf of the Assessee, the captioned appeal by Revenue is dismissed in limine. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reasons, the Revenue will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
6. In the result, the captioned appeal of Revenue is dismissed, in limine. Page 2 of 4
ITA No.-24/Del/2019 Hero Investment Pvt. Ltd.
Order pronounced in the open court on _ 20 /12/2021.
Sd/- Sd/-
(C.N. PRASAD) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 20.12.2021
Pooja/-
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI.
Page 3 of 4
ITA No.-24/Del/2019
Hero Investment Pvt. Ltd.
Date of dictation
Date on which the typed draft is placed before the dictating Member Date on which the typed draft is placed before the Other Member Date on which the approved draft comes to the Sr. PS/PS Date on which the fair order is placed before the Dictating Member for pronouncement Date on which the fair order comes back to the Sr. PS/PS Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order Page 4 of 4