THE ADARSHA BHARATHI FARMERS SERVICES CO-OPERATIVE SOCIETY LIMITED,ANANTAPUR vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, ANANTAPUR

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ITA 1117/HYD/2019Status: DisposedITAT Hyderabad30 April 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the Vivad Se Viswas Scheme and paid the due taxes. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a revision order for AY 2014-15. The appeal suffered from a delay, which was condoned. The assessee later filed for settlement under the Direct Tax Vivad Se Viswas Scheme-2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A” : HYDERABAD

Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU

This assessee’s appeal for AY.2014-15 arises from the CIT(A)-Kurnool’s order dated 25-03-2019 passed in proceedings u/s.143(3) of the Income Tax Act, 1961 [in short, ‘the Act’].

2.

It transpires at the outset that this assessee’s instant appeal suffers from 33 days delay stated to be attributable to the reason(s) beyond its control as per condonation petition/affidavit dt. 13-07-2018. No rebuttal has come from the departmental side. The impugned delay is condoned therefore.

3.

At the outset, we are informed during the course of hearing from the assessee’s side that it has filed for settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and Form(s)-3 in tune thereto; also stands issued followed by payment of all due tax(es) therefore.

4.

This appeal is dismissed as withdrawn in above terms.

Order pronounced in the open court on 30th April, 2021

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