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Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI N.K.CHOUDHRY, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE
Per D.S.Sunder Singh, Accountant Member :
This appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals) [CIT(A)]-2, Guntur in ITA No.10258/GNT/CIT(A)-2/2016-17 dated 09.10.2019 for the Assessment Year (A.Y.)2014-15. 2 I.T.A. No. 677/Viz/2019, A.Y. 2014-15 Kollaparti Venkatanrusimheswara Kanna Babu, Anakapalle
When this appeal is taken up for hearing, it is observed that the Ld.AR has filed a letter stating that the assessee preferred an application u/sec. 4(2) of Vivad Se Vishwas Act, 2020 and the Principal Commissioner of Income Tax (Pr.CIT)-1, Visakhapatnam was pleased to issue a Certificate in Form No.3 on 15.02.2021. Form No.3 is a certificate under sub-section (1) of section 5 of the Direct Tax Vivad Se Vishwas Act, 2020, issued by the Pr.CIT, determining the total tax payable by the assessee in response to the application made by the assessee under the scheme. Thus, on issue of the certificate in Form No.3, the tax dispute stands settled unless the certificate is withdrawn or cancelled by the Pr.CIT. During the appeal hearing, the Ld.DR did not object for dismissal of appeal as withdrawn. However, submitted that appeal may be recalled in case the certificate issued by the Pr.CIT is withdrawn at a future date due to any unforeseen contingencies.
We have heard the Ld.DR and gone through the Form No.3 and also the withdrawal petition filed by the assessee under Vivad se Vishwas Scheme. During the appeal hearing, the Ld.DR did not object for disposal of the appeal as requested by the assessee, since, the Pr.CIT had issued Form No.3 determining the total tax liability as per sub section (1) of section 5 of Vivad se Vishwas Act towards full and final settlement of the tax dues.
3 I.T.A. No. 677/Viz/2019, A.Y. 2014-15 Kollaparti Venkatanrusimheswara Kanna Babu, Anakapalle
Since, the dispute is settled under the Vivad se Vishwas Scheme and accepted by the department and the assessee has submitted that he may be permitted to withdraw the appeal, we dismiss the appeal as withdrawn. However, in case the certificate issued by the Pr.Commissioner is withdrawn at a future date for any reason, it is open to the assessee to file an appropriate application before the Tribunal. In that event, the order passed by the Tribunal would be recalled in accordance with law.
In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court on 10th March, 2021. (एन के चौिरी ) (धड.एस .सुन्दर धसंह) (N.K.CHOUDHRY) (D.S.SUNDER SINGH) न्याधयक सदस्य / JUDICIAL MEMBER लेखा सदस्य /ACCOUNTANT MEMBER Dated : 10 .03.2021 L.Rama, SPS
4 I.T.A. No. 677/Viz/2019, A.Y. 2014-15 Kollaparti Venkatanrusimheswara Kanna Babu, Anakapalle
आदेश की प्रतितिति अग्रेतषि/ Copy of the order forwarded to:- 1. तिर्धाररिी/ The Assessee– Kollaparti Venkatanrusimheswara Kanna Babu D.No.15/5, NTR Market Yard, Ring Road, Anakapalle 2. रधजस्व/The Revenue – Addl.Commissioner of Income Tax, Circle-1 Kakinada
The Pr.Commissioner of Income Tax -1, Visakhapatnam
The Commissioner of Income Tax (Appeals)-2, Guntur 5. तवभधगीय प्रतितितर्, आयकर अिीिीय अतर्करण, तवशधखधिटणम/DR, ITAT, Visakhapatnam 6.गधर्ाफ़धईि / Guard file आदेशधिुसधर / BY ORDER ////
Sr. Private Secretary ITAT, Visakhapatnam