MODI VENTURES,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(4), HYDERABAD

PDF · subscribers
ITA 200/HYD/2020Status: DisposedITAT Hyderabad14 June 20213 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 assessee requested to withdraw the appeal before the Tribunal as the matter was settled under the Vivad Se Viswas Scheme. The Departmental Representative conceded to this request.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2011-12. The assessee subsequently filed Forms I & II under the Direct Tax Vivad Se Viswas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘ B ‘ BENCH, HYDERABAD.

For Appellant: Smt. S .Sandhya

M/s. Modi Ventures, Secunderabad-500 003 PAN AAJFM 0646D …..Appellant. Vs. Income Tax Officer, Ward 10(4), Hyderabad. …..Respondent. Appellant By : Smt. S .Sandhya. Respondent By : Shri Rohit Majumdar (D.R.) Date of Hearing : 8.6.2021. Date of Pronouncement : 14.06.2021. O R D E R Per Shri S.S. Godara, J.M. : This assessee’s appeal for Asst. Year 2011-12 arises from the Commissioner of Income Tax (Appeals)-6, Hyderabad’s order dt.17.12.2019 passed in case No.10445/2018-19/A3 CIT(A)- 6proceedings under Section 143(3) rws 147 of Income Tax Act, 1961 (‘the Act’). Heard both the parties. Case file perused.

2.

The ld. Authorized representative of the assessee submitted that the assessee does not want to pursue the appeal as he has already filed Forms I & II under the ‘Direct Tax Vivad Se Viswas Scheme, 2020’. Therefore, consequent to the same, the assessee desires to withdraw the appeal before the Tribunal. Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.

3.

The learned department representative conceded to the request of the learned authorized representative. 4. After hearing both the parties, according to the learned authorized representative’s request of the assesseee and we hereby allow the appeal of the assessee to be withdrawn. 7. In the result, appeal of assessee is dismissed. Order pronounced in the open court on 14th June, 2021. Sd/- Sd/- (L.P. SAHU) (S.S. GODARA) Accountant Member Judicial Member Hyderabad, Dt. 14.06.2021. * Reddy gp

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →