SUBHASH KUMAR KEDIA,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-3(1), HYDERABAD

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ITA 706/HYD/2020Status: DisposedITAT Hyderabad13 July 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeals as withdrawn, noting the assessee's participation in the Vivad Se Vishwas Scheme. Liberty was granted to approach the Tribunal if the scheme's benefits were not accepted by the Revenue.

What were the facts?

The assessee filed appeals for Assessment Years 2014-15 and 2015-16. The assessee had also filed forms under the Direct Taxes Vivad Se Vishwas Scheme, 2020, and received Forms-3.

What were the issues?

The primary issue was the status of the appeals given the assessee's enrollment in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘A’ BENCH : Hyderabad

Before: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

Hearing: 12/07/2021Pronounced: 16/07/2021

Date of Hearing : 12/07/2021 Date of Pronouncement : 16/07/2021 O R D E R PER P. MADHAVI DEVI, JM

Both these are assessee’s appeals filed against the order of CIT(A)- 11, Hyderabad dated 31.01.2020 relating to A.Ys. 2014-15. And 2015- 16.

2.

At the outset, the Ld.AR submitted before us that the assessee has already filed forms I & II under the “Direct Taxes Vivad Se Vishwas Scheme, 2020” and Forms-3 from the concerned Pr.CIT have also been issued.

3.

After hearing both the parties, we dismiss both the appeals of the assessee with a liberty to approach the Tribunal if assessee’s cases are not & 707/Hyd./2020 AY 2014-15 & 2015-16 Sri Subhash Kumar Kedia, Hyderabad accepted in the Direct Taxes Vivad se Vishwas Scheme by the Revenue for whatsoever may be the reason, then the assessee shall be at liberty to file Misc. Applications before the Tribunal within the time limit prescribed under the Act to reinstate assessee’s appeals. Ordered accordingly.

4.

In the result, both the appeals of the assessee are dismissed as ‘withdrawn’.

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