ESHA MEDIA RESEARCH LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-17(2), HYDERABAD

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ITA 1451/HYD/2019Status: DisposedITAT Hyderabad17 August 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was therefore dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order under Section 271(1)(c) of the Income Tax Act. The assessee had also filed for settlement under the Direct Tax Vivad Se Viswas Scheme-2020 and was issued Form-3.

What were the issues?

Whether an appeal should be kept pending when the assessee has opted for settlement under the Vivad Se Viswas Scheme and has been issued the relevant form.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

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.2011-12 arises from the CIT(A)-1, Hyderabad’s order dated 03-07-2019 passed in appeal No.0140 / 2017-18 / DCIT-2(2) / CIT(A)-1 / Hyd / 2019-20 in proceedings u/s. 271(1)(c) of the Income Tax Act, 1961 [in short, ‘the Act’].

2.

It transpires at the outset that the assessee’s instant appeal suffers from 01 day delay in filing, stated to be attributable to the reason(s) beyond its control as per condonation petition/affidavit.

No rebuttal has come from the departmental side. The impugned delay is condoned therefore. 3. At the outset, we are informed during the course of hearing from the assessee’s side that it 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.

4.

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is yet to finalise the settlement in tune with Form(s)-3 issued under the scheme, this appeal may not be dismissed as withdrawn as on date.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 We therefore order that this appeal be treated as dismissed as withdrawn with a rider that it shall be very much open for the assessee to file for revival of this case, if the settlement benefit under the scheme is denied to it for technical reasons.

5.

This appeal is dismissed as withdrawn in above terms.

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

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