What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad-se-Vishwas Scheme and received the relevant form. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal for AY 2016-17 against an order under Section 143(3). The assessee later opted for the Direct Tax Vivad Se Viswas Scheme-2020.

What were the issues?

Whether an appeal can be withdrawn by the assessee after opting for the Vivad Se Vishwas Scheme.

Jwt Mindset Advertising Private… vs ACIT | ITAT Hyderabad 2021

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & SHRI LAXMI PRASAD SAHU

For Appellant: Shri A. Sada Siva

For Respondent: Shri A. Venkata Rao

Hearing: 18/08/2021Pronounced: 24/08/2021

O R D E R PER LAXMI PRASAD SAHU, A.M.: This appeal filed by the assessee for AY 2016-17 is directed against CIT(A)-2, Hyderabad’s order dated 30/10/2019 involving proceedings u/s 143(3) of the Income Tax Act, 1961 ;[ in short “the Act”].

At the outset, the ld. AR submitted that the assessee has opted to avail the benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Forms and Form 5 also :- 2 -: M/s JWT Mindset Advertising Pvt.Ltd. Hyderabad was issued by the Pr.CIT-2, copies of which are placed on record, and requested the Bench to permit the assessee to withdraw the appeal.

Having regard to the facts and circumstances of the case, we are inclined to dismiss the appeal of the assessee as withdrawn, since the assessee has preferred to avail the Vivad-se-Vishwas Scheme and also received Form-5 in tune thereto.

In the result, assessee’s appeal is dismissed in above terms. Pronounced in the open court on 24th August, 2021.

Sd/- Sd/- (S. S. GODARA) (L.P. SAHU) JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, Dated: 24th August, 2021. *gmv copy to : 1 M/s JWT Mindset Advertising Pvt. Ltd., C/o M Anandam & Co, Cas, Flat no.7A, Surya Towers, SP Road, Hyderabad 500 003 2 ACIT, Circle 2(1), Hyderabad 3 ACIT, Range 2, Hyderabad 4 CIT(A)-2, Hyderabad 5 PrCIT-2, Hyderabad 6 ITAT, DR, Hyderabad 7 Guard File.

:- 3 -: M/s JWT Mindset Advertising Pvt.Ltd. Hyderabad S.No. Details Date 1 Draft dictated on 2 Draft placed before author Draft proposed & placed before 3 the Second Member Draft discussed/approved by 4 Second Member Approved Draft comes to the Sr. 5 PS/PS 6 Kept for pronouncement 7 File sent to Bench Clerk Date on which the file goes to 8 Head Clerk 9 Date on which file goes to A.R. 10 Date of Dispatch of order

JWT MINDSET ADVERTISING PRIVATE LIMITED,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2(1), HYDERBAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Latest GST High Court judgments