What did the Tribunal hold?

The Tribunal noted that the Vivad Se Vishwas Act settlement certificate was issued and the assessee sought to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order. Subsequently, the assessee applied under the Vivad Se Vishwas Act, 2020, and received a certificate in Form No. 3, indicating the tax dispute is settled.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Act.

Tadi Vasudeva Rao… vs ITO | ITAT Visakhapatnam 2021

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

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

For Appellant: Shri G.V.N.Hari, AR

Hearing: 16.02.2021Pronounced: 17.02.2021

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)], Rajamahendravaram in ITA No.10017/2017-18/CIT(A)/RJY dated 25.10.2019 for the Assessment Year (A.Y.) 2014-15. 2

When this appeal is taken up for hearing, the assessee 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), Visakhapatnam was pleased to issue a Certificate in Form No.3 on 04.02.2021. 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 Thus, on issue of the certificate in Form No.3, the tax dispute stands settled unless the certificate is withdrawn or cancelled by the Pr.CIT. The assessee further stated that once Form No.3 is issued by the Pr. Commissioner, the appeal shall be deemed to have been withdrawn from the date on which Form No.3 is filed, however, he submitted that appeal may be recalled in case the certificate issued by the Pr. Commissioner is withdrawn at a future date due to any unforeseen contingencies.

Ld.DR has not raised any objection.

We have heard both the sides and gone through the Form No.3 and also gone through the withdrawal petition filed by the assessee. We find that in this case Form No.3 is issued by the Pr.Commissioner and the assessee has submitted that he may be permitted to withdraw the appeal. We, therefore, dismiss the appeal as withdrawn, however, with a rider that in any case the certificate issued by the Pr.Commissioner is withdrawn at a future date for any reason, it is open to the assessee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, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 17th February, 2021. (एन के चौिरी ) (धड.एस .सुन्दर धसंह) (N.K.CHOUDHRY) (D.S.SUNDER SINGH) न्याधयक सदस्य / JUDICIAL MEMBER लेखा सदस्य /ACCOUNTANT MEMBER Dated : 17.02.2021 L.Rama, SPS आदेश की प्रतितिति अग्रेतषि/Copy of the order forwarded to:- 1. तिर्धाररिी/ The Assessee– Tadi Vasudeva Rao, Prop.Kailash Agencies, D.No.31-1-16, Jandapanja Road, Rajmahendravaram 2. रधजस्व/The Revenue – Income Tax Officer, Ward-1(1),Rajamahendravaram

The Pr.Commissioner of Income Tax , Visakhapatnam

The Commissioner of Income Tax (Appeals), Rajamahendravaram 5. तवभधगीय प्रतितितर्, आयकर अिीिीय अतर्करण, तवशधखधिटणम/DR, ITAT, Visakhapatnam 6.गधर्ाफ़धईि / Guard file आदेशधिुसधर / BY ORDER ////

Sr. Private Secretary ITAT, Visakhapatnam

TADI VASUDEVA RAO,RAJAMAHENDRAVARAM vs. THE INCOME TAX OFFICER, WARD-1(1), RAJAMAHENDRAVARAM

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