SYEDA QUDSIYA NASREEN QUADRI,HYDERABAD vs. INCOME TAX OFFICER, WARD-13(3), HYDERABAD

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ITA 1322/HYD/2019Status: DisposedITAT Hyderabad17 August 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that since Form-3 under the Vivad Se Vishwas Scheme had been issued, there was no purpose in keeping the appeal pending. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2008-09. During the hearing, it was informed that the assessee had applied for settlement under the Vivad Se Vishwas Scheme and Form-3 had been issued.

What were the issues?

Whether an appeal should be kept pending when a settlement under the Vivad Se Vishwas Scheme has been initiated and Form-3 issued.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

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

Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU

This assessee’s appeal for AY.2008-09 arises from the CIT(A)-4, Hyderabad’s order dated 28-06-2019 passed in appeal No.4 / 10398 / 18-19 / C-13(3), Hyd / CIT(A)-4 / Hyd / 19-20 in proceedings u/s.143(3) r.w.s. 250(6) of the Income Tax Act, 1961 [in short, ‘the Act’].

2.

At the outset, we are informed during the course of hearing from the assessee’s side that she has filed for settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and Form(s)-3 in tune thereto; also stands issued.

3.

The assessee’s plea in this case is that since the department is yet to finalise the settlement in tune with Form(s)-3 issued under the scheme, this appeal may not be dismissed as withdrawn as on date. We find no merit in assessee’s contentions per se. The fact remains that the assessee has already been issued Form(s)-3, no purpose would be served if this case is kept pending. We therefore order that this appeal be treated as dismissed as withdrawn with a rider that it shall be very much open for the assessee to file for revival of this case, if the settlement benefit under the scheme is denied to her for technical reasons.

4.

This appeal is dismissed as withdrawn in above terms.

Order pronounced in the open court on 17th August, 2021

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