No AI summary yet for this case.
Income Tax Appellate Tribunal, HYDERABAD BENCHES “A” : HYDERABAD
Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU
O R D E R PER BENCH : These assessees’ appeals for AYs.2009-10 & 2014-15 are directed against different orders of the CIT(Appeals)– Hyderabad; respectively.
Learned counsel representing the respective assessees stated at the bar that they do not wish to press for the instant
:- 2 -: 1655/H/19 & 374/H/17 Vivad Se Vishwas appeals as the taxpayers herein are availing settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’. The learned departmental representative conceded to the request to this limited extent.
The assessees’ sole identical plea in these cases therefore is that since the department is yet to finalise their settlement pleas, these appeals may not be dismissed as withdrawn as on date. We find no merit in assessees’ above stated contention per se. The fact remains that the assessees are filing for settlement benefit and therefore, no purpose would be served if these appeals are kept pending till the time the above stated settlement scheme is in operation. We dismiss all these appeals as withdrawn and further make it clear that it shall be open for the respective appellants to file for revival of their corresponding cases if the above settlement benefit is denied to the assesses for technical reasons. Ordered accordingly.
These assessees’ appeals are dismissed as withdrawn in above terms. A copy of this common order be placed in the respective case files.
Order pronounced in the open court on 21st April, 2021