SATHYANARAYANA RAJU KANTHETI,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

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ITA 1364/HYD/2019Status: DisposedITAT Hyderabad28 January 2021AY 2011-122 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 approach the Tribunal for reinstatement if the Vivad se Vishwas application was rejected.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2011-12. The assessee subsequently opted for the Direct Taxes Vivad Se Vishwas Scheme, 2020, and received Form 3. Therefore, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for 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

Hearing: 21/01/2021Pronounced: 28/01/2021

Date of Hearing : 21/01/2021 Date of Pronouncement : 28/01/2021 O R D E R This is assessee’s appeal filed against the order of CIT(A)-6, Hyderabad dated 21.06.2019 relating to A.Y. 2011-12.

2.

At the outset, the Ld.AR submitted before us that the assessees does not want to pursue the appeal as assessee has already filed forms I & II under the “Direct Taxes Vivad Se Vishwas Scheme, 2020” and Form 3 has also been issued by the concerned Pr.CIT. 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 Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.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.A.R. ./2019 AY 2011-12 Sathyanarayana Raju Kantheti 4. After hearing both the parties, according to the request of the assessee and his AR, I hereby allow the appeal of the assessee to be withdrawn. I 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In the result, the appeal of the assessee is dismissed as ‘withdrawn’.

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