DR. BEERAKA CHANDRA SEKHAR,KAKINADA vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, KAKINADA

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ITA 679/VIZ/2019Status: DisposedITAT Visakhapatnam01 February 2021AY 2011-20123 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had availed the Vivad se Vishwas scheme and the department had issued the relevant form. Therefore, the assessee requested to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2011-12. The assessee later applied for the Vivad se Vishwas scheme, and the Income Tax Department issued Form No. 3 in response.

What were the issues?

The primary issue was whether the appeal could be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 250(6)

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 Respondent: Shri B.Satyanarayana Raju, Sr.DR
Hearing: 01/02/2021

Assessee by : None. Department by : Shri B.Satyanarayana Raju, Sr.DR Date of hearing : 01/02/2021. Date of pronouncement : 01/02/2021. O R D E R Per N.K. Choudhry, Judicial Member:

This appeal has been preferred by the assessee against the order dated 29/10/2019 impugned herein passed by the ld.CIT(A)-2, Visakhapatnam u/sec. 250(6) of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Y. 2011-12.

2.

The assessee has preferred an application under consideration dated 26/01/2021 for withdrawal of the appeal.

3.

During the course of hearing, we have noticed that assessee has availed the immunity scheme i.e. Vivad Se Vishwas under the 2 (Dr. Beeraka Chandra Sekhar) Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Form No.3, dated 11/01/2021 in response to the application filed by the assessee under the scheme, therefore assessee requested the Bench appeal of the assessee may be allowed to be dismissed as withdrawn with liberty to seek recall of the order in case any unforeseen circumstances would arise in future.

4.

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 DR raised no objection, if the appeal of the assessee is allowed to be dismissed as withdrawn.

5.

Having heard ld.DR 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.

6.

In the result, appeal of the assessee stands dismissed as withdrawn. Order Pronounced in open Court on this 01st day of Feb., 2021.

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