MOHAMMED FAREEDUDDIN QUADRI,HYDERABAD vs. INCOME TAX OFFICER, WARD-9(1), HYDERABAD

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ITA 1994/HYD/2018Status: DisposedITAT Hyderabad24 February 2021AY 2015-162 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 assessee's request to withdraw the appeal. The assessee was granted liberty to seek reinstatement if the Vivad Se Vishwas application was rejected.

What were the facts?

The assessee filed an appeal for AY 2015-16. The assessee wished to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme and were awaiting its acceptance.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

Hearing: 22/02/2021Pronounced: 24/02/2021

This is assessee’s appeal for the A.Y 2015-16 against the order of the CIT (A)-1, Hyderabad, dated 24.8.2018.

2.

When the matter came up for hearing today i.e. on 22/2/2021, none appeared on behalf of the assessee. However, as directed by the Hon'ble President, ITAT, vide order dated, 17.2.2021, the appeal is posted for hearing on 22.2.2021 for withdrawal of this appeal under “Vivad Se Vishwas Scheme” since the assessee does not want to pursue the appeal as it has already filed forms I & II under the “vivad se vishwas” scheme and its acceptance is awaited. Therefore, consequent to the same, the assessee desires to withdraw the appeal before the Tribunal.

Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.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 assessee and its Ld. AR, we hereby allow the appeal of the assessee to be withdrawn. We also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.

5.

In the result, appeal of assessee is dismissed as withdrawn. Order pronounced in the Open Court on 24th February, 2021.

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