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Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD
Before: SHRI SATBEER SINGH GODARA & LAXMI PRASAD SAHU
O R D E R PER L.P. SAHU, AM: Both these appeals filed by the assessee for AYs 1999- 2000 & 2000-2001 are directed against CIT(A) - 7, Hyderabad’s separate orders dated 12/11/2018 involving proceedings u/s 271(1)(c) of the Income Tax Act, 1961 ; in short “the Act”.
At the outset, the ld. counsel for the assessee submitted that that the assessee has opted to avail the benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’
:- 2 -: & 52/Hyd/2019 Maneklal Agarwal, Hyd. in prescribed Form No.1 & 2 and received Form(s)-3, which were not submitted before the ITAT, due to paucity of time, and therefore, requested the Bench to permit to withdraw these appeals of the assessee.
Having regard to the facts and circumstances of the case, we are inclined to dismiss the appeals of the assessee as withdrawn since the assessee has preferred to avail the Vivad-se-Vishwas Scheme by filing Form No.1 & 2 and received Form(s)-3 in tune thereto, with a rider that it shall be very much open for the assessee to file for revival of these cases, if the settlement benefit under the scheme is denied to him for technical reasons.
In the result, assessee’s appeals are dismissed in above terms. Pronounced in the open court on 4th June, 2021.