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Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD
Before: SHRI SATBEER SINGH GODARA & LAXMI PRASAD SAHU
O R D E R PER BENCH: These assessees’ appeals for AY 2015-16 are directed against the CIT(A) - 6, Hyderabad’s orders dated 24, 25 & 26/10/2018 passed in case Nos. 10156, 10155 & 10154/2017-18/A3/CIT(A)-6, involving proceedings u/s 143(3) of the Income-tax Act, 1961 ; in short “the Act”.
:- 2 -: to 2385/Hyd/2018 Sumeet Kaur Sarna and others
At the outset, Learned AR submitted that the assessees’ have filed for settlement sought in the Form-I & II under the Direct Tax Vivad Se Vishwas Bill, 2020 before the prescribed authority(ies) therein. Learned DR has no objection to the submission made by the Learned AR of the assessees’ in this regard.
On perusal of the documents placed on record of the Tribunal, we find that the assesses’ have proposed to settle the cases taking the benefit under the Direct Tax Vivad Se Vishwas Bill, 2020. We, therefore, are of the opinion that the instant appeals of the assessees’ deserve to be dismissed at this stage with a rider that it shall be very much open to the assessees’/taxpayers to seek revival of the cases before the Tribunal, if their settlement petitions hereinabove are rejected for the technical reasons.
:- 3 -: to 2385/Hyd/2018 Sumeet Kaur Sarna and others
In the result, Assessees’ appeals are dismissed in above terms. Pronounced in the open court on 8th February, 2021.