HARYANA SEVA SANGH,SECUNDRABAD vs. INCOME TAX OFFICER EXEMPTION, WARD-1(2), HYDERABAD

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ITA 219/HYD/2020Status: DisposedITAT Hyderabad30 April 2021AY 2016-173 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The Tribunal dismissed the assessee's appeal as withdrawn, acknowledging the assessee's decision to avail the Vivad-se-Vishwas Scheme. The assessee retains the option to seek revival of the case if the settlement benefit is denied for technical reasons.

What were the facts?

The assessee filed an appeal for AY 2016-17. Subsequently, the assessee opted for the Direct Tax Vivad Se Viswas Scheme-2020 and received the necessary forms.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Viswas Scheme.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 BENCHES “A”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & LAXMI PRASAD SAHU

For Appellant: Shri Shanthi Pawan Kumar
For Respondent: Shri Sunil Kumar Pandey
Hearing: 29/04/2021Pronounced: 30/04/2021

O R D E R PER BENCH: This appeal filed by the assessee for AY 2016-17 is directed against CIT(A) - 9, Hyderabad’s order, dated 13/11/2019 involving proceedings u/s 143(3) of the Income Tax Act, 1961 ; in short “the Act”.

2.

At the outset, the ld. counsel for the assessee submitted that the assessee has opted to avail the benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and received Form(s)-3 in tune

:- 2 -: Haryana Seva Sangh, Secunderbad. . thereto, which is placed on record and therefore, requested the Bench to permit to withdraw this appeal of the assessee.

4.

Having regard to the facts and circumstances of the case, we are inclined to dismiss the appeal of the assessee as withdrawn since the assessee has preferred to avail the Vivad-se-Vishwas Scheme by filing Form No.1 & 2 and received Form(s)-3 in tune thereto, with a rider that it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 this case, if the settlement benefit under the scheme is denied to IT for technical reasons.

5.

In the result, assessee’s appeal is dismissed in above terms. Pronounced in the open court on 30th April, 2021.

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