JAGANNADHAM DIDDI,HYDERABAD vs. INCOME TAX OFFICER, WARD-15(1), HYDERABAD

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ITA 1660/HYD/2019Status: DisposedITAT Hyderabad04 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 for Assessment Year 2011-12. The assessee subsequently availed the benefit of the 'Vivad se Vishwas' scheme and requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to availing 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: 04/01/2021Pronounced: 04/01/2021

This is assessee’s appeal for the A.Y 2011-12 against the order of the CIT (A)-7, Hyderabad, dated 28.08.2019.

2.

At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeal as it has already availed the benefit of “vivad se vishwas” scheme wherein its application was accepted. 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 Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.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 AR, I hereby allow the appeal of the Page 1 of 2 assessee to be withdrawn.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In the result, appeal of assessee is dismissed as withdrawn. Order pronounced in the Open Court on 4th January, 2021.

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