KARTHIK KARWA,KARIMNAGAR vs. INCOME TAX OFFICER, WARD-1, KARIMNAGAR

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ITA 574/HYD/2019Status: DisposedITAT Hyderabad23 April 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 assessees to withdraw their appeals. The assessees requested to withdraw the appeals as they had opted for the Vivad Se Viswas Scheme.

What were the facts?

The assessees filed appeals before the Income Tax Appellate Tribunal. They subsequently filed applications under the 'Direct Tax Vivad Se Viswas Scheme, 2020'.

What were the issues?

Whether the appeals should be withdrawn due to the assessees opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Viswas Scheme, 2020

AI-generated summary — verify with the full judgment below

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

Before: SMT. P. MADHAVI DEVI & SHRI A. MOHAN ALANKAMONY

Hearing: 20.04.2021

O R D E R Per Smt. P. Madhavi Devi, J.M. : All these appeals are filed by the respective assessees arising out of different orders of the respective Commissioner of Income Tax (Appeals), Hyderabad for the Assessment Years mentioned herein above respectively.

916/Hyd/2015 & 2343/Hyd/2018 2. At the outset, the ld. Authorized representatives of the respective 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’ by way of Form Nos.1 & 2, and in the case some of the assesses, Form 3 is yet to be issued by 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 Hence it was pleaded, that the appeals of the assessees may be treated as withdrawn.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. DRs conceded to the request of the Ld. ARs.

4.

After hearing both the parties, according to the request of the assessees and its Ld. ARs, we hereby allow the appeals of the assessees to be withdrawn.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 appeals, if their applications with respect to Vivad Se Vishwas Scheme are rejected.

7.

In the result, appeals of assessees are dismissed as withdrawn. Order pronounced in the open court on 21st April, 2021.

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