THE CITIZEN COOP.SOCIETY LIMITED,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-9(1), HYDERABAD

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ITA 670/HYD/2019Status: DisposedITAT Hyderabad09 June 2021AY 2015-163 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 allowed the assessee's request to withdraw the appeals. The assessee was granted liberty to approach the Tribunal for reinstatement if the Vishwas Scheme was rejected.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2015-16 and 2016-17. The assessee subsequently opted for the Direct Tax Vivad Se Viswas Scheme, 2020.

What were the issues?

Whether the appeals should be withdrawn due to opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI S.S. GODARA & SHRI L. P. SAHU

For Appellant: Shri Ravi Bharadwaj

O R D E R Per Bench : These two assessee’s appeals for Asst. Years 2015-16 & 2016-17 arise from the Commissioner of Income Tax (Appeals)-7, Hyderabad’s orders both dt.26.02.2019 passed in case No.0197/CIT(A)-7/2017- 18 and 0147/CIT(A)-7/2018-19; respectively in Heard both the parties. Case files perused.

2.

At the outset, the ld. authorized representative of the assessees submitted that the assessees do not want to pursue the appeals as they have already filed forms I & II under the ‘Direct Tax Vivad Se Viswas Scheme, 2020’ and received Form 3 from the department. Therefore, consequent to the same, the assessees desires to withdraw the appeals before the Tribunal. Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.

3.

The ld. DR conceded to the request of the Ld. AR.

4.

After hearing both the parties, according to the request of the assessees and their Ld. AR, we hereby allow the appeals of the assessees to be withdrawn. We also make it clear that the assessees shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the

5.

In the result, appeals of assessees are dismissed as withdrawn.

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