KARWA BHARAT KUMAR,HYDERABAD vs. INCOME TAX OFFICER, WARD-7(2), HYDERABAD

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ITA 2357/HYD/2018Status: DisposedITAT Hyderabad19 May 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessees to withdraw their appeals, noting that they could approach the Tribunal again to reinstate the appeals if their 'Vivad se Vishwas' application was rejected. The appeals were dismissed as withdrawn.

What were the facts?

The assessees wished to withdraw their appeals before the ITAT as they had opted for the 'Vivad se Vishwas' scheme. They requested the Tribunal to treat their appeals as withdrawn.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal due to their participation 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 Laxmi Prasad Sahu

Hearing: 07/05/2021Pronounced: 19/05/2021

These are assessee’s appeals for the A.Y 2015-16 against the order of the CIT (A)-3, Hyderabad, dated 8.10.2018.

2.

At the outset, the Ld. AR submitted before us that the assessees does not want to pursue their appeals as they have already filed forms I & II under the “vivad se vishwas” scheme and its acceptance is awaited. Therefore, consequent to the same, the assessees desires to withdraw the appeal before the Tribunal. Page 1 of 2 and 2357 of 2018 Madhuri Karwa and Karwa Bharat Kumar Hyderabad Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.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.

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