What did the Tribunal hold?

The Tribunal was informed that the assessee had opted for the Vivad Se Vishwas Scheme. Consequently, the Revenue requested the withdrawal of the appeals.

The Revenue filed appeals against the CIT(A)'s orders for multiple assessment years. The assessee had applied for settlement under the 'Direct Tax Vivad Se Vishwas Scheme-2020'.

What were the issues?

The primary issue was the impact of the assessee's settlement under the Vivad Se Vishwas Scheme on the pending Revenue appeals.

ACIT vs Vedula Venkata Ramana | ITAT Hyderabad 2021

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & SHRI LAXMI PRASAD SAHU

For Respondent: Shri Rohit Mujumdar

Hearing: 10/02/2021Pronounced: 22/02/2021

O R D E R PER BENCH: These are Revenue appeals for AYs 2010-11, 2011-12, 2013-14 and 2015-17 & 2016-17 directed against the CIT(A) - 7, Hyderabad’s separate orders, all dated, 08/04/2019.

:- 2 -: and others Vedula Venkata Ramana, Hyd.

At the outset, we are informed during the course of hearing from the Revenue side that the assessee has filed for settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and Form(s)-3 in tune thereto; also stand issued and, therefore requested to withdraw these appeals. We therefore order that these appeals be treated as dismissed as withdrawn with a rider that it shall be very much open for the Revenue to file for revival of these cases, if the settlement benefit under the scheme is denied to it for technical reasons.

In the result, Revenue appeals are dismissed in above terms. Pronounced in the open court on 22nd February, 2021.

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-9(1), HYDERABAD vs. VEDULA VENKATA RAMANA, HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments