SURESH KUMAR KAKANI,HYDERABAD vs. INCOME TAX OFFICER, WARD-7(2), HYDERABAD

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ITA 1175/HYD/2019Status: DisposedITAT Hyderabad03 March 2021AY 2014-152 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' request to withdraw their appeals. The appeals were consequently dismissed as withdrawn.

What were the facts?

The assessees filed appeals before the ITAT for AY 2014-15. They subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessees' appeals could be withdrawn due to their participation in the 'Vivad Se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad SMC Bench, Hyderabad

Before: Smt. P. Madhavi Devi

For Appellant: Shri Ram Kishan Bang for Shri
For Respondent: Smt. M. Narmada, DR
Hearing: 02/03/2021Pronounced: 03/03/2021

These are assessee’s appeals for the A.Y 2014-15 against the common orders of the CIT (A)-4, Hyderabad, dated 30.04.2019.

2.

At the outset, the learned Counsel for the assessee submitted a letter, dated 25.2.2021 requesting for withdrawal of these appeals under “Vivad Se Vishwas Scheme” as the assessees have received Form-3 in this regard from the designated authority. 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 Hence it was pleaded, that the appeals of the assessees be treated as withdrawn.

3.

The Ld. DR conceded to the request of the Ld. AR.

4.

After hearing both the parties, according to the request of the assessees and their Ld. AR, I hereby allow the appeals of the assessees to be withdrawn.

5.

In the result, appeals of assessee are dismissed as withdrawn. Order pronounced in the Open Court on 3rd March, 2021.

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