MALLAMPALLI NAGA SIREESHA,TANUKU vs. INCOME TAX OFFICER, WARD-1, TANUKU

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ITA 166/VIZ/2018Status: DisposedITAT Visakhapatnam11 March 2021AY 2012-133 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's appeal to be dismissed as withdrawn, granting liberty to seek recall of the order if unforeseen circumstances arise.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee later availed the Vivad Se Vishwas scheme and received Form No. 3 from the Income Tax Department.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee availing the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI N.K. CHOUDHRY, HON’BLE & SHRI D.S. SUNDER SINGH, HONBLE

For Appellant: Shri G.V.N. Hari, Advocate
For Respondent: Shri D.K. Sonawal, CIT DR
Hearing: 11/03/2021

Per N.K. Choudhry, Judicial Member:

1.

This appeal has been preferred by the assessee against the order dated 28/03/2018 impugned herein passed by the Principal Commissioner of Income Tax, Rajahmundry u/sec. 263 of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Y. 2012-13.

2.

At the time of hearing, ld. counsel for the assessee has submitted that since assessee has availed the immunity scheme i.e. Vivad Se Vishwas under the Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No.3,

(Smt.Mallampalli Naga Sireesha) dated 23/12/2020 in response to the application filed by the assessee under the scheme, therefore appeal of the assessee may be allowed to be dismissed as withdrawn with liberty to seek recall of the order in case any unforeseen circumstances would arise in future.

3.

The Ld. DR raised no objection, if the appeal of the assessee is allowed to be dismissed as withdrawn.

4.

Having heard both the parties and perused the application for withdrawal of the appeal and Form No.3 (Copy already on record) issued by the Department. Considering the facts and circumstances of the case, the appeal of assessee is liable to be dismissed as withdrawn with liberty to seek recall of the order as prayed for in accordance with law, hence ordered accordingly.

5.

In the result, appeal of the assessee stands dismissed as withdrawn. Order Pronounced in open Court on this 11th day of March, 2021.

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