SURYA SUBBARAMA CHANDRASEKHARAM VEMURU VENKATA,HYDERABAD vs. INCOME TAX OFFICER, WARD-4(2), HYDERABAD

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ITA 1658/HYD/2017Status: DisposedITAT Hyderabad26 April 2021AY 2010-112 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 permitted the assessee to withdraw the appeal. It was clarified that the assessee could seek revival of the case if the settlement benefit was denied for technical reasons.

What were the facts?

The assessee filed an appeal against an order passed under section 144 read with section 147 of the Income Tax Act. During the hearing, the assessee informed the tribunal that they had opted for the Direct Tax Vivad Se Viswas Scheme-2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘B’ BENCH : Hyderabad

Before: Shri S.S. GODARA & Shri L.P. SAHU

Hearing: 07/04/2021Pronounced: 26/04/2021

O R D E R PER S.S. GODARA, J.M.

This assessee’s appeal for AY 2010-11 arises against the CIT(A)-1, Hyderabad’s order dated 03.08.2017 in case no. 559/2017-18 involving proceedings u/s 144 r.w.s. 147 of the Income Tax Act, 1961 (in short ‘the Act’). Heard both the parties. Case file perused. 2. At the outset, we are informed during the course of hearing from the assessee’s side that the assessee has filed for settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ by way of Form No.1 & 2, and Sri Surya Subbarama Chandrasekharam Vemuru Venkata, Hyd. AY 2010-11 Form-3 also stands issued from the department side in view thereof. Hence learned counsel for assessee requested permission to withdraw the appeal.

3.

We dismiss this appeal as withdrawn and further make it clear that it shall be open for the assessee to file for revival of his case if the settlement benefit is denied to him for technical reasons. Ordered accordingly.

4.

This assessee’s appeal is dismissed as withdrawn in above terms. Order pronounced in Open Court on 26/04/2021.

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